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Madras HC Grants Status Quo on Kalaignar TV Tax Dispute Case - (03 Apr 2019)

DIRECT TAXATION

Madras High Court, in an interim relief to Kalaignar Television, has directed Income Tax department to maintain status quo on its arrears of tax demand against the channel for assessment years 2009-10 and 2010-11.

Tags : MADRAS HIGH COURT   KALAIGNAR TV TAX DISPUTE CASE  

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