RAMAMOHAN MOTOR SERVICE Vs. COMMISSIONER OF INCOME TAX
LAWS(SC)-1991-1-10
SUPREME COURT OF INDIA
Decided on January 15,1991

RAMAMOHAN MOTOR SERVICE Appellant
VERSUS
COMMISSIONER OF INCOME TAX. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties. We do not find any error in the impugned order of the High court dated 3.03.1977. Civil having no force is accordingly, dismissed. There will be no order as to costs.;


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