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Madras HC: Initiation of Malicious Prosecution by Income Tax Dept. is Abuse of Power - (04 May 2022)

DIRECT TAXATION

Madras High Court has ruled that the suppression of material facts, the intentional suggestion of falsehood and the non-application of mind shows that there was a malicious prosecution initiated by the Income Tax department by abusing its power.

Tags : MADRAS HIGH COURT   INCOME TAX DEPARTMENT   MALICIOUS PROSECUTION   FALSEHOOD  

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