Court News
Karnataka High Court Rules: No GST on Liquidated Damages, Orders ₹5 Crore Refund
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Indian Tax JudgmentsClear topic ×
5 articles
Court News
Madras High Court Clarifies GST Notice Service: Officers Must Use Alternate Modes Before Ex-Parte Orders
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Court News
Patna High Court Rules: Taxpayer Not Required to Prove “Source of Source” Under Section 68
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Court News
ITAT Delhi Rules in Favor of UAE-Based Taxpayer: No Penalty for Not Filing ITR When TDS Already Deducted
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Court News
Delhi High Court Orders GST Re-Inspection Before Cancelling Registration at Changed Business Premises
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