COMMISSIONER OF INCOME TAX Vs. AMRIT BANASPATI COMPANY LIMITED
LAWS(SC)-2001-8-23
SUPREME COURT OF INDIA
Decided on August 16,2001

COMMISSIONER OF INCOME TAX Appellant
VERSUS
Amrit Banaspati Respondents

JUDGEMENT

- (1.) We have heard the learned counsel for the appellants. Given the facts of the case, no interference with the orders under challenge is called for.
(2.) The civil appeals are dismissed.
(3.) No order as to costs.;


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