Court News
No Evidence, No Reopening: Apex Court Protects Non-Resident GE Firms
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Court News
Delhi High Court Reduces Withholding Tax on US Firm Cvent Inc. from 15% to 2% Under Section 197
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Court News
ITAT Quashes AY 2013–14 Reopening: Old Limitation Law Prevails Over New 10-Year Rule
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Court News
High Courts Clarify: Section 153C Cannot Be Triggered by Mere Observations Without Incriminating Material
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