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Tax Jurisprudence 2026Clear topic ×

3 articles

Supreme Court Rules Rooh Afza is a Fruit Drink, Attracts Only 4% VAT

Court News

Supreme Court Rules Rooh Afza is a Fruit Drink, Attracts Only 4% VAT

27 Feb 2026Read article ↗

ITAT Quashes Income Tax Revision Against Mukul Rohatgi: PCIT Cannot Rely on AI Rental Yield Reports

Court News

ITAT Quashes Income Tax Revision Against Mukul Rohatgi: PCIT Cannot Rely on AI Rental Yield Reports

26 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 ↗