Gauhati HC: DRT Has to Dispose of Application under Section 17 of SARFAESI Act as per RDB Act  ||  Kerala HC: Showing or Waving Black Flag to a Person Cannot Amount to Defamation  ||  Del. HC: Merit Based Review of Arb. Award Involving Reappraisal of Factual Findings is Impermissible  ||  Del. HC: It is the Product and Not the Technology Used that Determines HSN Classification  ||  P&H HC: Provis. of Punjab Recruitment of Ex-Servicemen (First Amendment) Rules are Unconstitutional  ||  Cal HC: High Time that Irretrievable Breakdown of Marriage be Read as Grounds of Desertion & Cruelty  ||  Supreme Court: Third Party Can File SLP Against Quashing Of Criminal Proceedings  ||  SC: Absolute Ownership in Property as Per HSA Can’t be Claimed by Woman with Limited Interest  ||  SC: Can’t Forego Fundamental Requirements of Election of Society in Absence of Specific Provisions  ||  SC: Special Efforts Should be Made to Identify Women Prisoners Eligible for Release u/s 479 of BNSS    

Investments in Aditya Birla Telecom by Mauritius Entity Not a Device to Evade Tax: Bombay HC - (09 Apr 2019)

COMPANY

Bombay High Court has ruled that large investments in Aditya Birla Telecom through Mauritius Entity is not an instance of a colourable device to evade tax and held that telecom unit did not violate rules while receiving an investment of Rs. 2,098.25 crore.

Tags : BOMBAY HIGH COURT   ADITYA BIRLA TELECOM  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved