COMMISSIONER OF INCOME TAX Vs. RANCHI CLUB LIMITED

LAWS(SC)-2000-8-12

SUPREME COURT OF INDIA

Decided on August 01,2000

COMMISSIONER OF INCOME-TAX Appellant

VERSUS

RANCHI CLUB LTD. Respondents

- (1.) We have heard learned counsel for the appellant. We find no merit in the appeals.
(2.) The civil appeals are dismissed. No order as to costs.;