N C JOHN AND SONS LTD Vs. COMMISSIONER OF INCOME TAX
LAWS(SC)-2003-1-60
SUPREME COURT OF INDIA
Decided on January 22,2003

N.C. JOHN AND SONS LTD. Appellant
VERSUS
COMMISSIONER OF INCOME TAX Respondents

JUDGEMENT

- (1.) We have (sic) learned counsel for the parties.
(2.) We see no reason to interfere with the judgment under appeal. The civil appeals are accordingly dismissed without any order as to costs.;


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