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SRIDHAR KUMAR K (38 Years Exp)
Anticipatory Bail (Show More)
High Court Building (Chennai), Chennai
View Answers by this Lawyer (4)
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Contact Details
Law Firm Name : SRIDHAR KUMAR K
Country : India
City : Chennai
Area : High Court Building (Chennai)
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Practicing Since : 1986
Qualification : B.COM BL
About
| 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 .
