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Delhi HC Quashes Income Tax Notice Against Vodafone and Tata - (10 Mar 2016)

Delhi High Court has set aside notices issued by Income Tax department to Vodafone Essar Mobile Services Ltd (VEMSL) and Tata Teleservices Ltd (TTSL) to initiate proceedings to declare them as TDS defaulters.

Tags : DELHI HIGH COURT   VODAFONE   TATA  

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