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No TDS on Property Deals Before 2024: ITAT’s Landmark Relief
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21 articles
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NRI Salary Transfers to India Not Taxable, Rules ITAT Ahmedabad
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Court News
ITAT Deletes Tax Addition Against Dalmia Family Trust: No Evidence Found
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Court News
ITAT Protects Taxpayers: No Additions Based Only on Inquiry Statements
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Court News
ITAT Quashes Lalit Modi’s Reassessment: Credit Card & Private Jet Expenses Disputed
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Court News
ITAT Rules No Fresh Reassessment Beyond Four Years if Facts Fully Disclosed
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Court News
ITAT Grants Relief to Charitable Trust: Section 12A and 80G Rejection Set Aside
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Court News
ITAT Rules Leasing of Educational Infrastructure Taxable as Business Income, Not House Property
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Court News
ITAT Remands Section 69A Case: AO Faulted for Not Verifying Donors’ Creditworthiness
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Court News
ITAT Fixes 8% Tax Rate on Unexplained Cash in Alleged Accommodation Entry Business
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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 Stock-in-Trade Investments Must Be Excluded in Section 14A Disallowance
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