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Delhi HC Rejects Vodafone’s Plea for Expeditious Processing of Tax Refund Claim - (17 Dec 2018)

Delhi High Court has rejected the plea of Vodafone Mobile Services Ltd seeking direction to the IT department to expeditiously process its refund claim and issue refund of Rs 4,759.74 crore in respect of its income tax returns for assessment years 2014-15 to 2017-18 along with interest.

Tags : DELHI HIGH COURT   VODAFONE  

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