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Del. HC: Can’t Sustain Clandestine Removal and Under Valuation Based on Assumptions and Presumptions - (15 Mar 2024)

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Delhi High Court has held that charges of clandestine removal and undervaluation in the absence of direct, credible evidence cannot be sustained merely on the grounds of assumptions and presumptions.

Tags : DELHI HIGH COURT   UNDER VALUATION   ASSUMPTIONS   PRESUMPTIONS  

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