COMMISSIONER OF INCOME TAX ADDITIONAL Vs. GANAPATHI RAJU JOGI
LAWS(SC)-1993-2-80
SUPREME COURT OF INDIA
Decided on February 17,1993

COMMISSIONER OF INCOME TAX Appellant
VERSUS
GANAPATHI RAJU JOGI Respondents

JUDGEMENT

- (1.) Counsel for both the parties state that, following the decision of this court in COMMISSIONER OF INCOME TAX V/s. B. C. Srinivasa Setty, 1981 128 ITR 294, this appeal has to be dismissed. It is, accordingly, dismissed. No costs.;


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