Supreme Court: After UPA Chairperson Sonia Gandhi and Congress president Rahul Gandhi sought adjournment of appeals challenging the Income Tax department’s decision to re-open tax assessment related to the National Herald and Young India transactions, the Court has fixed April 23 as the date of next hearing in the case.
The Delhi High Court had last year rejected the plea by the Gandhis challenging the IT notice seeking tax reassessment for the
financial year 2011-2012. The reassessment notice for 2011-2012 had been issued by the department in March 2018.
The I-T department had told the High Court that the All India Congress Committee had transferred funds to the tune of Rs 99 crore to Associate Journal Ltd, adding that Rahul Gandhi had willfully chosen to not disclose the fact that he held the director’s post at Young India.
However, Rahul Gandhi’s counsel asserted that the Congress President did not receive any income from the source, and
hence is not liable for any tax.
The National Herald scam is an ongoing case filed in 2012 by Bharatiya Janata Party (BJP) leader Subramanian Swamy against Sonia, Rahul, their companies and associates. He alleges that Associated Journals Limited (AJL) took an interest-free loan of ?90.25 crore (US$13 million) from Indian National Congress.
(Source: ANI)
