Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Sushmita Sen Not Liable to Pay Tax on Compensation Received in Sexual Harassment Case: ITAT - (20 Nov 2018)

Income Tax Appellate Tribunal, Mumbai has deleted an addition made by department against Sushmita Sen, former Miss India Universe regarding amount received by her from Coca Cola Company in connection with settlement of a sexual harassment case filed against one of the employees of Company.

Tags : ITAT MUMBAI   SUSHMITA SEN   COCA COLA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved