Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

CIC: Husband Not Entitled to Seek Information Regarding Bank Details & ITR of His Wife - (25 Jan 2021)

RIGHT TO INFORMATION

Central Information Commission has said that a husband is not entitled to seek information regarding bank details & income tax returns of his wife under the Right to Information Act, 2005, observing that the filing of the Income Tax Returns by an individual with the Income Tax Department is not a public activity.

Tags : CENTRAL INFORMATION COMMISSION   BANK DETAILS AND ITR OF WIFE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved