COMMISSIONER OF INCOME TAX Vs. LUCASH T V S LIMITED
LAWS(SC)-2000-12-38
SUPREME COURT OF INDIA
Decided on December 05,2000

COMMISSIONER OF INCOME TAX Appellant
VERSUS
KALAWATI Respondents

JUDGEMENT

- (1.) We have heard the learned counsel for the revenue. Despite his very persuasive argument, we are, on the facts available to us, unable to take a view other than that taken by the Tribunal and the High Court.
(2.) The appeals are dismissed.
(3.) No order as to costs.;


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