HIMATSINGKA SEIDE LTD. Vs. COMMISSIONER OF INCOME TAX

LAWS(SC)-2013-9-124

SUPREME COURT OF INDIA

Decided on September 19,2013

Himatsingka Seide Ltd. Appellant

VERSUS

COMMISSIONER OF INCOME TAX Respondents

JUDGEMENT

- (1.) THE civil Appeal is dismissed. Rest of the matters
(2.) DELAY condoned. Leave granted in the special leave petitions.
(3.) STATEMENT of case be filed within three weeks.;

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