Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Bom HC Directs No Coercive Action Against Anil Ambani under Black Money Act in Rs 420 Crore Tax Case - (11 Jun 2026)

CIVIL

Bombay High Court has directed the Income Tax Department not to take any coercive action against industrialist Anil Ambani under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 in connection with alleged tax evasion of Rs.420 crore.

Tags : INCOME TAX DEPARTMENT; BLACK MONEY (UNDISCLOSED FOREIGN INCOME AND ASSETS) AND IMPOSITION OF TAX ACT; TAX EVASION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved