Court News
Supreme Court Defines Limits of Reassessment: Fresh Information, Not Mere Opinion Change, Justifies Action
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Reassessment ProceedingsClear topic ×
9 articles
Court News
ITAT Quashes Lalit Modi’s Reassessment: Credit Card & Private Jet Expenses Disputed
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Court News
ITAT Mumbai Rules: Gift from Mother’s FD Maturity Cannot Be Treated as Unexplained Investment Under Section 69
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Court News
Supreme Court Rejects Income Tax Department’s Plea Against Adani Power, Calls It ‘Stamp-Seeking’ Litigation
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Court News
Calcutta High Court Quashes IT Order: No Opportunity to Furnish Documents Violates Natural Justice
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Court News
Got an Income Tax Notice? Reasons, Legal Steps, and How to Respond Under IT Act
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Court News
Madras High Court Quashes 11-Year-Old Tax Case: Time Limit Under Section 153(2A) Expired
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Court News
Supreme Court and High Courts Clarify: Income Tax Returns Must Be Filed for Deceased Person’s Estate Until Asset Distribution
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Court News
Supreme Court: Wrong Sanction Under Section 151 Invalidates Income Tax Reassessment Proceedings
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