COMMISSIONER OF INCOME TAX Vs. GRAIN MERCHANTS ASSOCIATION OF BOMBAY
LAWS(BOM)-1938-3-21
HIGH COURT OF BOMBAY
Decided on
March 23,1938
COMMISSIONER OF INCOME-TAX, BOMBAY PRESIDENCY, SIND AND BALUCHISTAN
Appellant
VERSUS
GRAIN MERCHANTS ASSOCIATION OF BOMBAY
Respondents
Cited Judgements :-
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COMMISSIONER OF INCOME TAX VS. MARKET COMMITTEE DHARIWAL [LAWS(P&H)-2007-3-390] [REFERRED TO]
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KERALA CHEMICALS & PROTEINS LTD VS. ASSISTANT COMMISSIONER OF INCOME TAX [LAWS(KER)-2016-8-220] [REFERRED TO]
SARAFA ASSOCIATION VS. COMMISSIONER OF INCOME TAX [LAWS(MPH)-2006-11-136] [REFERRED TO]
JUDGEMENT
BEAUMONT, CJ -
(1.)KANIA, J. -
I agree.
(2.)PER Curiam :- Assessees to pay the costs of the Commissioner of Income-tax taxed on the original side scale less one hundred rupees.
;
I agree.
(2.)PER Curiam :- Assessees to pay the costs of the Commissioner of Income-tax taxed on the original side scale less one hundred rupees.
;
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