Court News
TDS Credit Cannot Be Denied Due to Form 26AS Mismatch
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Income Tax Case LawClear topic ×
4 articles
Court News
ITAT Mumbai Rules Property Sale Cash Not Unexplained Income: Relief for Taxpayers in Landmark Case
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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 Rules Capital Gains Must Reflect Real Sale Value, Quashes Section 263 Revision Orders
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