MOTOR GENERAL FINANCE LTD Vs. COMMISSIONER OF INCOME TAX DELHI

LAWS(SC)-2004-2-63

SUPREME COURT OF INDIA

Decided on February 25,2004

MOTOR GENERAL FINANCE LTD Appellant

VERSUS

COMMISSIONER OF INCOME TAX, DELHI Respondents

- (1.) Heard learned counsel for the parties.
(2.) Delay condoned.
(3.) Leave granted.;