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CRIMINAL - Sec- 138 NI Act: Non-Filing of I-T Returns Doesn't Mean Complainant had No Income Source: MP HC - (22 Mar 2019)

CRIMINAL

Madhya Pradesh High Court has observed that mere non-filing of Income Tax Return would not automatically dislodge the source of income of the complainant in a cheque bounce case under Section 138 of the Negotiable Instruments Act.

Tags : MADHYA PRADESH HIGH COURT   SEC- 138 NI ACT  

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