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Telangana HC: Presumption in Favour of Cheque Holder was Unsustainable in Absence of Evidence - (14 Sep 2021)

DIRECT TAXATION

Telangana High Court held that the presumption in favour of Cheque Holder was unsustainable in absence of corroborative evidence regarding debt transactions in Income Tax return.

Tags : TELANGANA HIGH COURT   PRESUMPTION IN FAVOUR OF CHEQUE HOLDER  

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