Court News
ITAT Delhi Clears the Air: Real Estate Firms Not Shell Entities for Low Early Profits
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Section 147Clear topic ×
10 articles
Court News
ITAT Mumbai Rules: TDS Credit Cannot Be Denied Even Without Filing I-T Return
Read article ↗
Court News
Supreme Court Defines Limits of Reassessment: Fresh Information, Not Mere Opinion Change, Justifies Action
Read article ↗
Court News
Supreme Court: Tax Reopening Cannot Rest on Suspicion
Read article ↗
Court News
No Evidence, No Reopening: Apex Court Protects Non-Resident GE Firms
Read article ↗
Court News
No Evidence, No Reopening: Apex Court Protects Non-Resident GE Firms
Read article ↗
Court News
Gujarat High Court Rules Borrower of Insured Vehicle Not a ‘Third Party’
Read article ↗
Court News
Calcutta High Court Upholds Reopening of Tax Assessments: Dropped Issues Not ‘Change of Opinion
Read article ↗
Court News
Delhi High Court Quashes Income Tax Reassessment: No Evidence of Loan or Advance Transactions Found
Read article ↗
Court News
Preity Zinta Wins ₹10 Crore Tax Battle: ITAT Mumbai Flags Major Reassessment Flaw
Read article ↗