Supreme Court: Railway Accident Claims Aren’t Criminal Trials; No Need for Strict Proof  ||  Supreme Court: Criminal Courts Can Only Correct Clerical Errors, Not Review Judgments  ||  Supreme Court: Arbitration Right Remains Despite Arbitration Clause Becoming Inoperable  ||  Supreme Court: Minor Can Repudiate Guardian’s Voidable Sale by Conduct After Majority  ||  Delhi HC Rejects Plea Against BCCI Team Named 'Team India', Terms it a Sheer Waste of Time  ||  Bombay HC: No Absolute Right for Citizens to Access Public Offices  ||  Delhi HC: Suit Withdrawal After Compromise Doesn’t Result in Executable Decree  ||  Delhi HC: ITSC Abolition Doesn’t Void Settlement Pleas Filed Between Feb 1–Mar 31, 2021  ||  Rajasthan HC: State Must Set Up Trauma Centre, Art Institute; Temple Board Can Only Assist  ||  Kerala HC: LIC Cancer Cover Starts From First Diagnosis After Waiting Period, Not Expert Opinion    

Madras High Court Sets Aside Notices by I-T Dept Against Chidambaram, Family - (03 Jan 2018)

Madras High Court has set aside a batch of notices issued by the Income Tax department against former Union Finance Minister P Chidambaram and his family members for the assessment year 2010-11.

Tags : MADRAS HIGH COURT   INCOME TAX  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved