COMMISSIONER OF INCOME TAX Vs. HIRALAL MITTAL DEAD

LAWS(SC)-2001-1-78

SUPREME COURT OF INDIA

Decided on January 05,2001

COMMISSIONER OF INCOME TAX Appellant

VERSUS

HIRALAL MITTAL Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) The respondent has been served but has not chosen to put in an appearance.;