COMMISSIONER OF INCOME TAX Vs. STELLER INVESTMENT LIMITED
LAWS(SC)-2000-7-48
SUPREME COURT OF INDIA
Decided on July 20,2000

COMMISSIONER OF INCOME TAX Appellant
VERSUS
Steller Investment Limited Respondents

JUDGEMENT

- (1.) We have read the question which the High Court answered against the revenue. We are in agreement with the High Court. Plainly, the Tribunal came to a conclusion on facts and no interference is called for. The appeal is dismissed. No order as to costs.;


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