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Tax Assessment DisputeClear 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 ↗

Karnataka High Court Quashes Income Tax Order: AO Cannot Ignore Valid Invoices and GSTR Filings

Court News

Karnataka High Court Quashes Income Tax Order: AO Cannot Ignore Valid Invoices and GSTR Filings

27 Feb 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 ↗