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Karnataka HC Upholds Special Court Order Discharging D.K. Shivakumar from Income Tax Evasion - (06 Apr 2021)

DIRECT TAXATION

Karnataka High Court has upheld a Special Court’s 2019 order discharging former Minister D.K. Shivakumar from a case concerning alleged evasion of income tax of around Rs. 13 Crores. The case was initiated against him based on financial transactions that he had scribbled on a sheet of paper that he tore during search conducted at a resort on the outskirts of the city during August, 2017.

Tags : KARNATAKA HIGH COURT   D.K. SHIVAKUMAR  

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