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Kerala HC: Quasi-Judicial Order Not in Favour of Government Not Sufficient for Corruption Case - (13 Jul 2021)

CRIMINAL

Kerala High Court has held that a quasi-judicial order passed by a public servant or a statutory authority which was incorrect or not in favour of the government cannot be sufficient reason to initiate a corruption case or criminal proceedings against them. The Court has quashed the corruption proceedings initiated against a former Assistant Commissioner of Sales Tax on the ground that his orders directing refund to a company as excess tax paid by it caused a loss to the government.

Tags : KERALA HIGH COURT   CORRUPTION CASE  

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