Contact Details

Law Firm Name : SRIDHAR KUMAR K

Country : India

City : Chennai

Area : High Court Building (Chennai)


Practicing Since :  1986

Qualification : B.COM BL

About


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
302/1986 TAMIL NADU BAR COUNCIL OF TMAIL NADU

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Contract & Drafting

 Criminal Law

 Family & Divorce

 Supreme Court (India)

Languages

Subject :  RIGHT TO INFORMATION
Question :  CAN PERSONAL INFORMATION OF A LEADER LIKE INCOME TAX RETURNS BE OBTAINED UNDER RIGHT TO INFORMATION?

Answer by SRIDHAR KUMAR K :  NO. INCOME TAX RETURNS IS IN CONFIDENTIAL DOMAIN . EXEMPTED FROM RIGHT TO INFORMATION ACT . GOVERNED BY INCOME TAX ACT 1961.

Subject :  How to deal with case if wife filed case under section 341 against me
Question :  How to deal with case if wife filed case under section 341 against me

Answer by SRIDHAR KUMAR K :  Please offer more details to answer the question conclusively.

Subject :   how to vacant the shop
Question :  a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.

Answer by SRIDHAR KUMAR K :  From the case details posted it appears that it is a case of permissive occupation. He can be asked to vacate.

Subject :  RIGHT TO INFORMATION
Question :  CAN PERSONAL INFORMATION OF A LEADER LIKE INCOME TAX RETURNS BE OBTAINED UNDER RIGHT TO INFORMATION?

Answer by SRIDHAR KUMAR K :  Details of Income Tax return is governed by INCOME TAX ACT 1961, and not by RIGHT TO INFORMATION ACT .