Court News
Supreme Court: Cheque Bounce Convictions Can Be Quashed After Settlement
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Income Tax TribunalClear topic ×
22 articles
Court News
ITAT Delhi Clears the Air: Real Estate Firms Not Shell Entities for Low Early Profits
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Court News
ITAT Ruling: Late ITR Filing Doesn’t Block Section 54 Exemption
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Court News
Form 115 Redefines ITAT Appeals Under New Tax Act
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Court News
TDS on Jointly Owned Property: What Tenants and Owners Must Know
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Court News
ITAT Mumbai Rules Property Sale Cash Not Unexplained Income: Relief for Taxpayers in Landmark Case
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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 Fixes 8% Tax Rate on Unexplained Cash in Alleged Accommodation Entry Business
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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 Mumbai Rules: Excess Repayment by Karta to HUF Is Capital Receipt, Not Taxable
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Court News
ITAT Clarifies: Capital Loss Can Be Set Off Against Capital Gain Despite Different Tax Rates
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Court News
ITAT Hyderabad Rules Severance Pay is Taxable: How Employees Can Avoid Costly Tax Mistakes
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