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Court News

No Revised Return, No Fresh Claim in Section 264 Revision: Supreme Court Dismisses Housing Corporation's Appeals

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Is a Drink Powder a “Beverage” for Tax? Supreme Court Says Classify by Form Sold, Not End Use

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“The Crust and the Crumb”: Supreme Court Says a Settled Tax Case Cannot Be Reopened by an Assessing Officer

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ITAT Ruling: Wrong ITR Form Selection Leads to ₹26.69 Lakh Tax Demand

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Nagpur ITAT's Landmark Ruling on Gold Jewellery and Tax Laws

Delhi ITAT Sets Evidentiary Standards in Black Money Act Ruling

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Supreme Court Clarifies GST Fraud Notices: Key Legal Standards

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ITAT Ruling Enforces Tax on Undisclosed Foreign Assets and UAE Shares

Supreme Court Mandates Prior Communication of Arrest Reasons Under CGST Act

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ITAT Mumbai's Landmark Ruling on Accrued Liabilities vs Contingent Expenditure

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Supreme Court Upholds CGST Act's ITC Rules: Impact on Buyers

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ITAT Kolkata: Valid GST Records and Banking Trails Invalidate Bogus Purchase Claims