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3 articles

Delhi ITAT Clarifies: LTCG Exemption Under Section 10(38) Only for Equity Shares and Equity-Oriented Mutual Funds

Court News

Delhi ITAT Clarifies: LTCG Exemption Under Section 10(38) Only for Equity Shares and Equity-Oriented Mutual Funds

27 Nov 2025Read article ↗

ITAT Mumbai Says Stock Write-Down Cannot Be Disallowed Without Evidence, Remands Case for Fresh Hearing

Court News

ITAT Mumbai Says Stock Write-Down Cannot Be Disallowed Without Evidence, Remands Case for Fresh Hearing

22 Nov 2025Read article ↗

ITAT Rules Capital Gains Must Reflect Real Sale Value, Quashes Section 263 Revision Orders

Court News

ITAT Rules Capital Gains Must Reflect Real Sale Value, Quashes Section 263 Revision Orders

20 Nov 2025Read article ↗