COMMISSIONER OF INCOME TAX Vs. FORAMER FRANCE
LAWS(SC)-2003-1-67
SUPREME COURT OF INDIA
Decided on January 16,2003

COMMISSIONER OF INCOME TAX Appellant
VERSUS
FORAMER FRANCE Respondents

JUDGEMENT

- (1.) We have heard the learned counsel for the parties and considered the facts of the case. We see no reason to interfere with the decision of the High Court. Accordingly, the civil appeals are dismissed with costs.;


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