COMMISSIONER OF INCOME TAX Vs. HUMPHREYS AND GLASSGOW CONS
LAWS(SC)-2000-3-132
SUPREME COURT OF INDIA
Decided on
March 15,2000
COMMISSIONER OF INCOME TAX
Appellant
VERSUS
HUMPHREYS AND GLASSGOW CONSULTANTS
Respondents
JUDGEMENT
-
(1.) ORDER
(2.) IN view of our judgment in Civil Appeal No. 5394 of 1994 (Commissioner of INcome Tax v. Mahendra Mills) this appeal is dismissed. There shall be no order as to costs.;
(2.) IN view of our judgment in Civil Appeal No. 5394 of 1994 (Commissioner of INcome Tax v. Mahendra Mills) this appeal is dismissed. There shall be no order as to costs.;
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