Court News
ITAT Chennai: Procedural Errors Cannot Override Statutory Tax Deductions
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5 articles
Court News
Tax Relief on Defaulted Rent: Deductions for Unrealised Rental Income
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Court News
NPS Tax Benefits: Section 80CCD(1B) and the Retirement Security Puzzle
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Court News
ITAT Rules Rental Income from Trailers and Exhibition Space is Business Income, Not House Property
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Court News
Madras High Court Clarifies: Section 80IA and 80HHC Deductions Can Be Claimed Together, But Not Beyond 100% of Profits
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