Court News
ITAT Grants Retrospective Tax Relief for Non-Government Retirees
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13 articles
Court News
Mumbai ITAT Upholds Section 54F Exemption in Inter-Spousal Property Transactions
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Court News
Capital Gains Tax on Property Sales: What Budget 2024 Changed
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Court News
ITAT Ruling: Late ITR Filing Doesn’t Block Section 54 Exemption
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Court News
Gift Taxation in India: Generosity Meets Compliance
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Court News
ITAT Grants Relief to Charitable Trust: Section 12A and 80G Rejection Set Aside
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Court News
Budget 2026: Tax Holiday for Foreign Firms Using Indian Data Centres, Investment Boom Expected
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Court News
Section 54 Tax Relief: ITAT Says Delay in Property Registration Cannot Deny Exemption
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Court News
Kerala High Court Rules: Income from Public Religious and Charitable Trusts Not Eligible for Tax Exemption under Section 10(23BBA)
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Court News
ITAT Rules Ramkatha and Yagnas Are Welfare Activities, Not Religious Propagation, Grants Tax Exemption
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Court News
ITAT Grants ₹25 Lakh Leave Encashment Exemption to Retired SBI Employee, Setting Landmark Relief for PSU Retirees
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Court News
ITAT Bangalore Rules Mango Orchard Income as Agricultural, Quashes ₹1.2 Crore Tax Addition
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