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3 articles

Supreme Court: Suspicion Not Enough for Tax Additions

Court News

Supreme Court: Suspicion Not Enough for Tax Additions

13 May 2026Read article ↗

Fruit Dealer Wins Landmark Tax Case in ITAT Bangalore

Court News

Fruit Dealer Wins Landmark Tax Case in ITAT Bangalore

4 Feb 2026Read article ↗

ITAT Rules: Survey Statement Alone Cannot Prove Bogus Purchases, Deletes Section 68 Addition

Court News

ITAT Rules: Survey Statement Alone Cannot Prove Bogus Purchases, Deletes Section 68 Addition

27 Dec 2025Read article ↗