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Madras HC Stays IT Demand Notices on Aircel, Dishnet Wireless - (20 Dec 2018)

Madras High Court has stayed the notices issued by the Income Tax department to Dishnet Wireless Ltd and Aircel Ltd of Aircel for payment of Rs 32.24 crore and Rs 7.54 crore respectively for the year 2010-11 towards non-deduction of TDS on the payment of foreign remittances.

Tags : MADRAS HIGH COURT   AIRCEL   DISHNET WIRELESS  

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