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Madras HC Directs to Suspend State Tax Officer for Misleading Court - (08 Jul 2021)

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Madras High Court has directed the State government to suspend a State Tax Officer for having misled the court during the hearing of a batch of cases seeking exemption from payment of commercial tax. It also decided to order a probe into loss of revenue caused to the public exchequer by not conducting court cases properly due to “large scale collusion” between the government officials and the traders.

Tags : MADRAS HIGH COURT   SUSPENSION OF STATE TAX OFFICER  

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