Court News
ITAT Bangalore Quashes ₹51.2 Lakh Tax Penalty: Key Lessons for Employees Filing ITR via Form 16
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Income Tax NewsClear topic ×
15 articles
Court News
Income Tax Return Filing 2026–27: New Deadlines and ₹5,000 Penalty Explained
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Court News
Yes Bank’s ₹345 Crore Tax Refund Brings Spotlight on Income Tax Refund Rules for Individuals and Corporates
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Court News
Income Tax Refund Rules Explained: Interest on Delays and How to Track Your Refund
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Court News
India’s New Income Tax Act 2025: No Tax Up to ₹12 Lakh from April 2026, Big Relief for Middle Class
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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 Rules Stock-in-Trade Investments Must Be Excluded in Section 14A Disallowance
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Court News
Income Tax Dept Tracks High-Value Deals: Know the Laws Before You Spend Big Without Filing ITR
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Court News
ITAT Rules: High Jewellery Tag Prices Are Sales Strategy, Not Tax Evasion
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Court News
Income Tax Department Issues ‘Nudge’ Alerts: What Taxpayers Must Know About ITR–AIS Mismatches and High-Value Transactions
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Court News
CBDT Cracks Down on Bogus Deduction Claims: Taxpayers to Get SMS and Email Alerts
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Court News
Income Tax Department Warns Taxpayers: Beware of Fake Emails and SMS Scams
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