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Madras HC Quashes Assessment Orders Against Karti Chidambaram and Wife for AY 2014-15 - (29 Jul 2021)

DIRECT TAXATION

Madras High Court has quashed the assessment orders passed by the Income Tax Department on July 15 with respect to the returns filed by Sivaganga Member of Parliament Karti P. Chidambaram and his wife Srinidhi Karti Chidambaram for the assessment year 2014-15.

Tags : MADRAS HIGH COURT   KARTI CHIDAMBARAM  

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