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Kerala HC Junks State Govt.'s Tax Demand on Flipkart, Myntra - (21 Oct 2015)

Kerala HC while allowing petition by Flipkart and Myntra against commercial tax department's order imposing more than Rs 49 crore penalty for alleged violation of State's tax laws, has said how they could levy tax or penalty in absence of any material to suggest that returns filed had been rejected.

Tags : KERALA HC   FLIPKART   MYNTRA  

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