P.A. JOSE AND ORS. Vs. COMMISSIONER OF WEALTH TAX, KOTTAYAM AND ORS.
LAWS(SC)-2015-7-58
SUPREME COURT OF INDIA
Decided on
July 15,2015
P.A. Jose And Ors.
Appellant
VERSUS
Commissioner Of Wealth Tax, Kottayam And Ors.
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) It has been submitted by the learned counsel for the appellant that the High Court had committed an error by not framing substantial question of law as per the provisions of Section 27A(3) of The Wealth Tax Act, 1957.;
(2.) Leave granted.
(3.) It has been submitted by the learned counsel for the appellant that the High Court had committed an error by not framing substantial question of law as per the provisions of Section 27A(3) of The Wealth Tax Act, 1957.;
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