COMMISSIONER OF INCOME TAX Vs. S. KHADER KHAN SON
LAWS(SC)-2012-9-148
SUPREME COURT OF INDIA
Decided on September 20,2012

COMMISSIONER OF INCOME TAX Appellant
VERSUS
S. Khader Khan Son Respondents

JUDGEMENT

- (1.) Heard Learned Counsel on both sides. Leave granted.
(2.) This civil appeal filed by the Department pertains to asst. yr. 2001-02.
(3.) In view of the concurrent findings of fact this civil appeal is dismissed. No order as to costs.;


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