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Bombay HC Sets Aside Show Cause Notice Against Bombay Dyeing Company - (21 Feb 2022)

CIVIL

Bombay High Court has set aside a show-cause notice issued 15 years back against Bombay Dyeing and Manufacturing Company Limited, observing that a party cannot be expected to preserve evidence/record intact for a very long period and it cannot be made to suffer gross delay on the part of tax authorities.

Tags : BOMBAY HIGH COURT   BOMBAY DYEING COMPANY  

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