Court News
Resident Indian or Not? Judicial Tests for Frequent Flyers Under Indian Tax Law
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NRI TaxationClear topic ×
20 articles
Court News
Transfer of Inherited Wealth Abroad: RBI’s $1 Million Rule for NRIs
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Court News
Joint Development Agreements: Tax Ambiguity Still Haunts Property Owners
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Court News
ITAT Rules Indian Resident Pensioner of UK Eligible for Foreign Tax Credit
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Court News
NRI Remittances to Parents in India: Tax Rules, FEMA Compliance and How to Avoid Notices
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Court News
Budget 2026 Amnesty: Small Taxpayers Can Declare Hidden Foreign Assets, Avoid Prosecution
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Court News
Bombay High Court: Dividend Tax for NRIs Must Follow DTAA Rates, Not Higher Domestic Law
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Court News
Capital Gains and Dividends: How NRIs in Dubai Are Taxed on Indian Income
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Court News
Residential Status Under Scrutiny: ITAT Ruling on Founder Exit Sparks Debate on NRI Tax Rules
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Court News
NRI Wins Tax Relief in ₹66 Lakh Property Case: ITAT Rules TDS Payment Valid Despite No ITR Filing
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Court News
Ignorance of Indian Tax Law Not a Valid Reason, Delhi High Court Rules; Rejects Canadian Citizen’s Plea to Accept Late ITR Filing
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Court News
Bombay High Court: Sale of Mother’s Flat Reinvested in Multiple Homes Eligible for Section 54 Tax Exemption
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