COMMR. OF INCOME TAX, BANGALORE Vs. UNITED SPIRITS LTD.
LAWS(SC)-2013-9-137
SUPREME COURT OF INDIA
Decided on September 09,2013

Commr. Of Income Tax, Bangalore Appellant
VERSUS
UNITED SPIRITS LTD. Respondents

JUDGEMENT

- (1.) We have heard learned counsel for the parties to the lis.
(2.) Having gone through the records of the case, we are of the considered opinion that the appeals, being devoid of any merit, are liable to be dismissed and are dismissed accordingly. No costs.
(3.) However, the question of law raised is kept open to be agitated in an appropriate case. Ordered accordingly. ;


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