Court News
ITAT Chandigarh Rules Section 269SS Not Applicable to One-Time Cash Sale Payments
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Court News
CESTAT Ruling: Testing & Technical Support Not Intermediary Services, Relief for Wacker Chemie
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Court News
CESTAT Rules: Suspicion Cannot Replace Proof in Tax and Customs Cases
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Court News
ITAT Rules Mere Ownership of Agricultural Land Not Enough to Claim Farm Income
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