COMMISSIONER OF INCOME TAX Vs. HARRISON CROSSFIELD INDIA LIMITED
LAWS(SC)-2000-8-202
SUPREME COURT OF INDIA
Decided on August 02,2000

COMMISSIONER OF INCOME TAX Appellant
VERSUS
Harrison Crossfield (India) Respondents

JUDGEMENT

- (1.) Given the facts and circumstances of the case, we think that no interference is called for with the orders of the Commissioner (Appeals), the Tribunal and the High Court. We may say that it is the Commissioner (Appeals) who has put the reasoning correctly.
(2.) The appeals are dismissed. No order as to costs.;


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