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2 articles

ITAT Delhi Allows Section 54F Deduction Despite Builder’s Delay in Possession

Court News

ITAT Delhi Allows Section 54F Deduction Despite Builder’s Delay in Possession

28 Jan 2026Read article ↗

ITAT Clarifies Section 54F: Owning Multiple Houses Blocks Capital Gains Exemption

Court News

ITAT Clarifies Section 54F: Owning Multiple Houses Blocks Capital Gains Exemption

21 Dec 2025Read article ↗