COMMISSIONER OF INCOME TAX Vs. SHIVSAGAR ESTATE
LAWS(SC)-2000-7-145
SUPREME COURT OF INDIA
Decided on July 27,2000

COMMISSIONER OF INCOME TAX Appellant
VERSUS
Shivsagar Estate Respondents

JUDGEMENT

- (1.) Having regard to the fact that no appeal has been carried against the orders of identical assessment for the previous year, the civil appeals and special leave petitions are dismissed.
(2.) No order as to costs.;


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