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The Income Tax department was allowed to re-open the tax assessment of top Congress Leaders Rahul and Sonia Gandhi. This was done by the Supreme Court bench headed by Justice A K Sikri in connection with the National Herald Case in which the Congress leaders are also facing Criminal Proceedings. The matter has been set up on January 8 next year for further hearing.
The Apex Court was hearing an appeal by the Gandhi’s after the Delhi High Court dismissed their plea to stop tax reassessment for the financial year 2010-11. The leaders have also been named in another case related to the issue in which they have been accused of misusing party funds for personal profits. In the current matter, Rahul Gandhi, Sonia Gandhi and Oscar Fernandes had petitioned against the reopening of their tax assessments related to Associated Journals Ltd, the publisher of National Herald Newspaper.
The bench, however, ordered that the I-T team can take up the reassessment only after the Court hears Gandhi’s petition against the Delhi High Court judgment that had allowed the tax probe. The Court also clarified that it is not expressing any opinion on the merits of pleas filed by the Gandhis.
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