THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Finance Act 2021Clear topic ×

3 articles

Supreme Court Declares Reassessment Notices Beyond Six-Year Limit Invalid

Court News

Supreme Court Declares Reassessment Notices Beyond Six-Year Limit Invalid

12 Feb 2026Read article ↗

Calcutta High Court Upholds Reopening of Tax Assessments: Dropped Issues Not ‘Change of Opinion

Court News

Calcutta High Court Upholds Reopening of Tax Assessments: Dropped Issues Not ‘Change of Opinion

5 Jan 2026Read article ↗

ITAT Quashes AY 2013–14 Reopening: Old Limitation Law Prevails Over New 10-Year Rule

Court News

ITAT Quashes AY 2013–14 Reopening: Old Limitation Law Prevails Over New 10-Year Rule

11 Dec 2025Read article ↗