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Dayanidhi Maran Case: Madras HC dismisses Petition challenging Re-Assessment - (15 Oct 2018)

Madras High Court has refused to interfere with re-assessment proceedings against the former Union Minister Dayanidhi Maran in a petition challenging the proceedings initiated by the Income Tax Department in 2015 and 2016 for reopening the assessments for the financial years 2008-09 and 2009-10.

Tags : MADRAS HIGH COURT   DAYANIDHI MARAN  

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