Court News
Farmer’s Land Sale Counted Twice by the Tax Department: ITAT Pune Quashes Reassessment, Says Only Capital Gains Count for the ₹50 Lakh Threshold
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17 articles
Court News
Two Adjoining Flats, One Home: ITAT Mumbai Allows Full Section 54F Exemption on ₹13.32 Crore Investment, Dismisses Revenue’s Appeal
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Court News
Fresh Investigation Report on Share Valuation Justified Reopening: Supreme Court Upholds Section 148 Notice, Explains “Change of Opinion”
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Landmark Judgements
The Conduit Pays: Tiger Global's Flipkart Gains Held Taxable in India
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Court News
Understanding Tax Implications: Why Stock Market Losses Can't Offset Salary
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Court News
Navigating Capital Gains Taxation: Brokerage, STT, and Investment Deductions
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Court News
Decoding Equity Taxation: Navigating Stock Market Gains in India
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Court News
ITAT Order on ESOP Buybacks: Capital Gains Tax Relief for Startups
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Court News
CBDT Exposes Fake ‘Farmers’: ₹2,038 Crore Tax Evasion via Agricultural Income Claims
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Court News
Leasehold Property Disputes: Supreme Court Tightens Rules on Taxation and Renewal
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Court News
Income Tax Regimes 2025: Old vs New – Which Works for You?
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Court News
DLF Camellias Tax Relief Case: ITAT Rules Discounts Not Taxable
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