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Section 14AClear topic ×

3 articles

ITAT Upholds Reliefs for Reliance Retail: AJIO Marketing Expenses Allowed as Revenue

Court News

ITAT Upholds Reliefs for Reliance Retail: AJIO Marketing Expenses Allowed as Revenue

17 Mar 2026Read article ↗

ITAT Rules Stock-in-Trade Investments Must Be Excluded in Section 14A Disallowance

Court News

ITAT Rules Stock-in-Trade Investments Must Be Excluded in Section 14A Disallowance

26 Dec 2025Read article ↗

Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai

Court News

Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai

7 Nov 2025Read article ↗