THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

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2 articles

NRI Wins Tax Relief in ₹66 Lakh Property Case: ITAT Rules TDS Payment Valid Despite No ITR Filing

Court News

NRI Wins Tax Relief in ₹66 Lakh Property Case: ITAT Rules TDS Payment Valid Despite No ITR Filing

16 Jan 2026Read article ↗

ITAT Mumbai: No Section 69 Addition When Property Investment Explained from Foreign Salary Savings

Court News

ITAT Mumbai: No Section 69 Addition When Property Investment Explained from Foreign Salary Savings

8 Dec 2025Read article ↗