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Section 68 Income Tax ActClear topic ×

3 articles

ITAT Protects Taxpayers: No Additions Based Only on Inquiry Statements

Court News

ITAT Protects Taxpayers: No Additions Based Only on Inquiry Statements

15 Mar 2026Read article ↗

ITAT Rules Assessee Not Required to Prove “Source of Source” When Loan Repaid via Bank

Court News

ITAT Rules Assessee Not Required to Prove “Source of Source” When Loan Repaid via Bank

2 Mar 2026Read article ↗

ITAT Rules: Long-Term Capital Gains from Share Sale Cannot Be Treated as Unexplained Income Under Section 68

Court News

ITAT Rules: Long-Term Capital Gains from Share Sale Cannot Be Treated as Unexplained Income Under Section 68

16 Feb 2026Read article ↗