COMMISSIONER OF INCOME TAX Vs. GUJARAT HEAVY CHEMICALS LIMITED
LAWS(SC)-2001-10-162
SUPREME COURT OF INDIA
Decided on October 18,2001

COMMISSIONER OF INCOME TAX Appellant
VERSUS
GUJARAT HEAVY CHEMICALS LIMITED Respondents

JUDGEMENT

- (1.) We have read the order of the High Court and heard learned counsel for the appellant. We are satisfied that upon the facts, no interference with the order of the High Court is called for. The civil appeals are dismissed. No order as to costs.;


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