COMMISSIONER OF INCOME TAX NEW DELHI Vs. SAGE METALS LIMITED
LAWS(SC)-2012-9-132
SUPREME COURT OF INDIA
Decided on September 11,2012

COMMISSIONER OF INCOME TAX, NEW DELHI Appellant
VERSUS
SAGE METALS LTD Respondents

JUDGEMENT

- (1.) Heard Learned Counsel on both sides in all the cases. Delay condoned.
(2.) Leave granted.
(3.) A common question of law arises for determination in this batch of civil appeals.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.