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Madras High Court Directs Cognizant to Approach Appellate Authority on Tax Dispute - (09 Sep 2019)

CIVIL

Madras High Court has partially allowed an appeal by Cognizant against a Single Judge order while upholding its direction to the company to approach the tax appellate authority for a remedy. The order was issued on an appeal filed by the company against a Single Judge order rejecting its petition against the Income Tax Department's demand of Rs 2,806 crore in connection to a Scheme of Arrangement the company made to buy back shares from its shareholders in 2016.

Tags : MADRAS HIGH COURT   COGNIZANT  

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