COMMISSIONER OF INCOME TAX Vs. SURESH CHANDRA MITTAL
LAWS(SC)-2001-7-109
SUPREME COURT OF INDIA
Decided on
July 26,2001
COMMISSIONER OF INCOME TAX
Appellant
VERSUS
SURESH CHANDRA MITTAL
Respondents
JUDGEMENT
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(1.) We have read the order of the High Court and the statement of case. Given the facts and circumstances, we do not think that any interference with the order of the High Court is called for.
(2.) The civil appeals are dismissed.
(3.) No order as to costs.;
(2.) The civil appeals are dismissed.
(3.) No order as to costs.;
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