THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

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3 articles

GST Liability Cannot Be Inherited: Bombay High Court Protects Son’s Bank Account

Court News

GST Liability Cannot Be Inherited: Bombay High Court Protects Son’s Bank Account

18 Apr 2026Read article ↗

Delhi High Court Quashes Income Tax Reassessment: No Evidence of Loan or Advance Transactions Found

Court News

Delhi High Court Quashes Income Tax Reassessment: No Evidence of Loan or Advance Transactions Found

9 Dec 2025Read article ↗

Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment

Court News

Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment

13 Nov 2025Read article ↗