ASSTT COMMISIONER TRADE TAX Vs. GENERAL MANAGER B S NA L
LAWS(SC)-2006-3-81
SUPREME COURT OF INDIA
Decided on
March 02,2006
ASSTT. COMMISSIONER, TRADE TAX
Appellant
VERSUS
GENERAL MANAGER, B.S.N.L.
Respondents
JUDGEMENT
-
(1.) Leave granted in the special leave petitions.
(2.) Civil Appeals are disposed of in terms of the judgment delivered by us today in W.P. (C) No. 183/2003 etc. etc. titled Bharat Sanchar Nigam Ltd. and Anr. v. Union of India and Ors., 2006 282 ITR 273
(3.) Contempt petition is dismissed.;
(2.) Civil Appeals are disposed of in terms of the judgment delivered by us today in W.P. (C) No. 183/2003 etc. etc. titled Bharat Sanchar Nigam Ltd. and Anr. v. Union of India and Ors., 2006 282 ITR 273
(3.) Contempt petition is dismissed.;
Copyright © Regent Computronics Pvt.Ltd.