December 04, 2018:
On Tuesday, Supreme Court allowed the Income Tax Department to re-open the tax assessment of top Congress leaders Rahul & Sonia Gandhi for 2011-12 in connection with the National Herald case.
However, the Apex Court restrained the I-T department from implementing its order in the proceedings against Rahul, who is the Congress president, and his mother Sonia till the pendency of the matter before the court.
Court also said it was not expressing any opinion on the merits of the petition filed by Rahul & Sonia Gandhi in the case. The tax matter is related to the National Herald Case in which the Congress leaders are also facing criminal proceedings.
A bench headed by Justice A K Sikri posted the matter for further hearing on January 8 next year.
Solicitor General Tushar Mehta, appearing for the I-T department, said the court should not restrain it from implementing the assessment orders against the Gandhis and others. He said the court should hear the matter and pass appropriate orders.
The Gandhis and senior Congress leader Oscar Fernandes have challenged the Delhi High Court's Sep 10 verdict by which their petition against the re-opening of their tax assessments for 2011-12 was dismissed.
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