Court News
₹1.09 Crore Added for a Pensioner’s Fixed Deposits, Appeal Thrown Out as Late: ITAT Hyderabad Tells CIT(A) to Condone Delay and Hear Him
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ReassessmentClear topic ×
11 articles
Court News
Reopening Based on a Search That Exposed Accommodation-Entry Operators Was Valid: Delhi High Court Overturns ITAT’s ‘Borrowed Satisfaction’ Ruling
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Court News
Farmer’s Land Sale Counted Twice by the Tax Department: ITAT Pune Quashes Reassessment, Says Only Capital Gains Count for the ₹50 Lakh Threshold
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Court News
Notice to a Company That No Longer Exists: Bombay High Court Quashes Reassessment Against LLP Flagged as ‘Non-Filer’ Under Its Old PAN
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Court News
Wrong Officer Signed Off: Gujarat High Court Quashes Reassessment Over Alleged ‘On-Money’ in Land Sale, Holds 2023 Section 151 Proviso Is Not Retrospective
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Court News
No Section 143(2) Notice, No Valid Reassessment: Supreme Court Says Taxpayer’s Participation and Section 142(1) Letters Can’t Cure the Defect
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Court News
“The Crust and the Crumb”: Supreme Court Says a Settled Tax Case Cannot Be Reopened by an Assessing Officer
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Court News
ITAT Delhi Ruling: Reassessment Cannot Withhold Legitimate TDS Refunds
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Court News
Delhi ITAT Ruling: No Penalty for Non-Filing if Income Disclosed
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Court News
ITAT Delhi Clears the Air: Real Estate Firms Not Shell Entities for Low Early Profits
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Court News
Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment
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