DEPARTMENT OF INCOME TAX Vs. VODAFONE ESSAR GUJARAT LTD AND ANR.
LAWS(SC)-2015-4-151
SUPREME COURT OF INDIA
Decided on April 15,2015

Department Of Income Tax Appellant
VERSUS
Vodafone Essar Gujarat Ltd And Anr. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) We are not inclined to entertain the special leave petitions. The special leave petitions are, accordingly, dismissed. We only state that the Income Tax Department is entitled to take out appropriate proceedings for recovery of any tax statutorily due from the transferor or transferee company or any other person who is liable for payment of such tax due.;


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