SHAMBHU INVESTMENT P LTD Vs. COMMISSIONER OF INCOME TAX
LAWS(SC)-2003-1-68
SUPREME COURT OF INDIA
Decided on January 21,2003

SHAMBHU INVESTMENT (P) LTD. Appellant
VERSUS
COMMISSIONER OF INCOME TAX Respondents

JUDGEMENT

- (1.) We have heard the learned counsel for the parties.
(2.) We see no reason to interfere with the conclusion arrived at by the High Court on the question as framed u/s. 256(2) of the Income-tax Act, 1961. The civil appeals are accordingly dismissed. There shall be no order as to costs.;


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