M P PODDAR HUF Vs. APPROPRIATE AUTHORITY INCOME TAX
LAWS(SC)-2001-7-54
SUPREME COURT OF INDIA
Decided on July 26,2001

MADHYA PRADESHPODDAR Appellant
VERSUS
APPROPRIATE AUTHORITY,INCOME TAX Respondents

JUDGEMENT

- (1.) Learned counsel for the appellants fairly state that the issue involved in these appeals is covered against the mappellants by reason of the Judgment of this Court in Ramesh Bhai J. Patel vs. Union of India, (247 ITR 182).
(2.) The civil Appeals are accordingly dismissed.
(3.) No order as to costs.;


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