Court News
ITAT Bengaluru: Meals, Transport & Courier Costs Not Deductible In-House Property Transfer for NRIs
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ITAT JudgmentsClear topic ×
6 articles
Court News
ITAT Rules: Survey Statement Alone Cannot Prove Bogus Purchases, Deletes Section 68 Addition
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Court News
ITAT Mumbai Rules: Excess Repayment by Karta to HUF Is Capital Receipt, Not Taxable
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Court News
ITAT Bangalore Ruling Highlights: How Taxpayers Can Avoid Clerical Errors in ITR Filing
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Court News
ITAT Ahmedabad: Assessment Order Invalid Without DVO Report, Property Valuation Additions Quashed
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Court News
Delhi ITAT Rules Farmhouse is a Residential House, Grants Section 54F Tax Relief
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