COMMISSIONER OF INCOME-TAX Vs. CENTRAL BANK OF INDIA
LAWS(SC)-2015-4-168
SUPREME COURT OF INDIA
Decided on
April 15,2015
COMMISSIONER OF INCOME-TAXAppellant
VERSUS
CENTRAL BANK OF INDIARespondents
JUDGEMENT
-
(1.) Tax effect is nominal and the matter is also very old. On these grounds, we refuse to entertain this appeal and the same is accordingly dismissed.;