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Income Tax:SC on Computation of Undisclosed Income during Block Assessment

SC: Rule 8D of Income Tax Rules has Prospective Operation

Payment for Use of Trademark is Revenue Expenditure,not Deductible u/Income Tax

Income tax

5 Income Tax Judgments dealing with Interest

Income Tax Rules Amended to Include Transgender Category in PAN Card Application Form

Income Tax

CBDT Extends Deadline to Link Aadhaar Number with PAN

Income Tax

Income Tax Officer Suspended For Demanding Bribe from Taxpayer

Income Tax

Ministry of Commerce Notifies for Incentives for Startups

Income Tax

CBDT Extends Deadline to Link PAN with Aadhaar till March 31,...

Income tax

Income Tax

New Draft for Income computation and Disclosure Standards under the Income...

Income Tax

SC on Refund of Excess Amount of Sales Tax on Price...

Income Tax

Time Limit to Furnish Return by NRI Extended to January 31

Income Tax

Panel set up to Overhaul Income Tax Law

Income Tax

National Anti-Profiteering Authority under GST

Income Tax

Deadline for linking Aadhaar with PAN Extended to March 31

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