SC allows income tax exemption to old Indian settlers & Sikkimese women married to non-Sikkimese men Bhumika Indulia 3 years ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Sikkimese women can’t be denied tax exemption merely for marrying non-Sikkimese men after April 2008; SC strikes down Proviso to Section 10(26AAA) of Income Tax ActDateJanuary 14, 2023In relation toCase BriefsThey are all Sikkimese! All old settlers entitled to the exemption under Section 10(26AAA) of the Income Tax Act: Supreme CourtDateJanuary 14, 2023In relation toCase Briefs2023 SCC Vol. 5 Part 5DateJune 26, 2023In relation toCases Reported
