Court News
Kerala High Court Rules: Income from Public Religious and Charitable Trusts Not Eligible for Tax Exemption under Section 10(23BBA)
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Judicial RulingClear topic ×
4 articles
Court News
Allahabad High Court Upholds AO’s Decision: ₹122.31 Lakh Cash Deposits Treated as Business Sales
Read article ↗
Court News
Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment
Read article ↗
Court News
Madras High Court Upholds SARFAESI Auctions: Property Valuation Must Be Done by Registered Valuers
Read article ↗