INCOME TAX OFFICER Vs. REVOLUTION FOREVER MARKETING
LAWS(SC)-2020-1-161
SUPREME COURT OF INDIA
Decided on January 13,2020

INCOME TAX OFFICER Appellant
VERSUS
Revolution Forever Marketing Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
(3.) Pending application(s), if any, shall stand disposed of.;


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