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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Section 148Clear topic ×
18 articles
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
Fresh Investigation Report on Share Valuation Justified Reopening: Supreme Court Upholds Section 148 Notice, Explains “Change of Opinion”
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Court News
ITAT Bangalore Quashes ₹1.33 Crore Tax Notice Due to Expired Limitation Period
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Court News
Allahabad High Court Declares Income Tax Notices to Deceased Void
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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
ITAT Mumbai Rules: TDS Credit Cannot Be Denied Even Without Filing I-T Return
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Court News
Supreme Court Defines Limits of Reassessment: Fresh Information, Not Mere Opinion Change, Justifies Action
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Court News
Supreme Court: Tax Reopening Cannot Rest on Suspicion
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Court News
Tax Notices: Why Indian Filers Must Stay Vigilant
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Court News
No Evidence, No Reopening: Apex Court Protects Non-Resident GE Firms
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