K S SUNDRAM Vs. COMMISSIONER OF INCOME TAX
LAWS(SC)-2001-7-105
SUPREME COURT OF INDIA
Decided on July 19,2001

K. S. Sundaram Appellant
VERSUS
COMMISSIONER OF INCOME TAX Respondents

JUDGEMENT

- (1.) We have heard the learned counsel for the appellant and read the judgment and order under challenge. We have also read the rule, which the High Court - CIT V/s. K.S. Sundaram, 1999 239 ITR(Mad) 8511, has construed. In our view, the judgment of the High Court is unexceptionable.
(2.) The civil appeal is dismissed with costs.;


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