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ITAT BengaluruClear topic ×

3 articles

Residential Status Under Scrutiny: ITAT Ruling on Founder Exit Sparks Debate on NRI Tax Rules

Court News

Residential Status Under Scrutiny: ITAT Ruling on Founder Exit Sparks Debate on NRI Tax Rules

16 Jan 2026Read article ↗

ITAT Rejects Binny Bansal’s Non-Resident Status Claim

Court News

ITAT Rejects Binny Bansal’s Non-Resident Status Claim

13 Jan 2026Read article ↗

ITAT Bengaluru: Meals, Transport & Courier Costs Not Deductible In-House Property Transfer for NRIs

Court News

ITAT Bengaluru: Meals, Transport & Courier Costs Not Deductible In-House Property Transfer for NRIs

1 Jan 2026Read article ↗