XAVIER J. PULIKKAL Vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1
LAWS(SC)-2015-11-92
SUPREME COURT OF INDIA
Decided on
November 30,2015
Xavier J. Pulikkal
Appellant
VERSUS
Deputy Commissioner Of Income Tax, Central Circle -1
Respondents
JUDGEMENT
Anil R. Dave, J. -
(1.) Heard the learned Counsel.
(2.) Leave granted.
(3.) Looking at the facts, we modify the impugned judgment by directing that the Assessing Officer shall consider the matter de novo without being influenced by any observation made by the High Court, in accordance with law.;
(2.) Leave granted.
(3.) Looking at the facts, we modify the impugned judgment by directing that the Assessing Officer shall consider the matter de novo without being influenced by any observation made by the High Court, in accordance with law.;
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