Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 

SC refuses to order inquiry into documents recovered in IT raids at Birla, Sahara offices


Income Tax Raids
26 Nov 2016
Categories: Latest News

November,26,2016:

It is alleged that Prime Minister Narendra Modi received bribes when he was the Gujarat CM.

On Friday, Supreme Court refused to order an inquiry into the documents recovered by the Income Tax (I-T) department during its raids at the Birla and Sahara offices that allegedly showed payoffs to politicians.

Apex Court expounded that it could not order inquiry against a Chief Minister or Prime Minister only because there is an entry in a computer system showing payments made to them.

Supreme Court further directed Department to find better material for it to start an inquiry.

Plea had been filed by an NGO seeking a probe in the matter. Apex Court gave more time to the NGO and has deferred the hearing to December 14.

Delhi Chief Minister Arvind Kejriwal had accused the Prime Minister Narendra Modi for receiving bribes when he was the Gujarat CM and had also sought a judicial probe into the issue.

 



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter