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Supreme Court Stays Bombay High Court’s Order Quashing Letters Rogatory Issued in Coal Import Case - (09 Jan 2020)

COMMERCIAL

Supreme Court has quashed Bombay High Court’s decision to quash all letters rogatory sent by the Directorate of Revenue Intelligence investigating billionaire Gautam Adani’s companies. The Directorate claimed that the companies got undue tax benefits by overvaluing coal imports.

Tags : SUPREME COURT   COAL IMPORT  

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