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Subject: Direct Taxation Results: 245

BUDGET 2005-06 - FINER POINTS

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By: Manish Dafria* | 11/28/2008 | DIRECT TAXATION

POWERS OF THE ASSESSING OFFICER TO LEVY PENALTY AFTER SETTLEMENT OF A CASE

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By: Padmini Srivatsan | 11/28/2008 | DIRECT TAXATION

Report Kelkar's Tax Reforms - A critique

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By: Sanjiv Agarwal* | 11/28/2008 | DIRECT TAXATION

Taxation — POSSIBILITY OF REGULAR ASSESSMENT ON REQUEST OF ASSESSEE IN VIEW OF JUDGEMENT OF THE Supreme Court

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By: Dev Kumar Kothari* | 11/28/2008 | DIRECT TAXATION

TAXATION - IMPACT OF NEW CLARIFICATIONS ON DDB & STRIPS

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By: Narayan P. Jain* | 11/28/2008 | DIRECT TAXATION

"Salary" which is not Taxable in the Hands of "Employer" or "Employee" - A Ready Referencer

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By: R. Muralidharan* | 11/28/2008 | DIRECT TAXATION

1. Open Forum - Can Carried Forward Losses and Unabsorbed Depreciation be Considered for Computing Partners' Remuneration?

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By: Pramod Jain* | 11/28/2008 | DIRECT TAXATION

2. Taxation - LOSS BY EMBEZZLEMENT OR THROUGH DEFALCATION

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By: S. Krishnan* | 11/28/2008 | DIRECT TAXATION

A. Fringe Benefit Tax & You - part 5 - Fringe Benefits Provided to the Employee

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By: Pramod Jain* | 11/28/2008 | DIRECT TAXATION

A. OPEN FORUM - DOES CHARITABLE TRUST LOOSE EXEMPTION U-S 11 IF IT HAS CASH IN HAND AT YEAR END?

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By: Pramod Jain* | 11/28/2008 | DIRECT TAXATION
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