Court News
ITAT Delhi Ruling: Reassessment Cannot Withhold Legitimate TDS Refunds
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14 articles
Court News
ITAT Delhi Quashes Tax Reassessment Due to Jurisdictional Limitation
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Court News
ITAT Delhi Clears the Air: Real Estate Firms Not Shell Entities for Low Early Profits
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Court News
DLF Camellias Tax Relief Case: ITAT Rules Discounts Not Taxable
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Court News
ITAT Delhi Restricts Profit Estimate in Milk Trading Case to 5%, Rejects Arbitrary 20% Addition
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Court News
ITAT Delhi Allows Section 54F Deduction Despite Builder’s Delay in Possession
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Court News
ITAT Delhi Orders Fresh Verification in Section 56(2) (viia) Share Valuation Dispute
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Court News
ITAT: Books Must Be Rejected Under Section 145(3) Before Adding Unexplained Cash, Deletes ₹64 Lakh Addition
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Court News
ITAT Rules: Survey Statement Alone Cannot Prove Bogus Purchases, Deletes Section 68 Addition
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Court News
ITAT Delhi: Company Entitled to TDS Credit Even if Income Taxed Elsewhere
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Court News
ITAT Delhi Rules in Favor of UAE-Based Taxpayer: No Penalty for Not Filing ITR When TDS Already Deducted
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Court News
ITAT Delhi Rules: Overseas Property Investment Eligible for Capital Gains Exemption, Rs 40 Lakh Cash Credit Deleted
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