Court News
Tax Notices: Why Indian Filers Must Stay Vigilant
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Tax ScrutinyClear topic ×
6 articles
Court News
Foreign Shares Not Reported in Schedule FA: Legal Consequences, Scenarios, and What Taxpayers Must Do
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Court News
VDIS Declaration Does Not Bar Income Tax Scrutiny, Rules Madhya Pradesh High Court
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Court News
Calcutta High Court Upholds Reopening of Tax Assessments: Dropped Issues Not ‘Change of Opinion
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ITAT Rules CA’s Defective Valuation Certificate Invalid, Upholds Tax on Excess Share Premium Under Section 56(2) (viib)
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Court News
Allahabad High Court Upholds AO’s Decision: ₹122.31 Lakh Cash Deposits Treated as Business Sales
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