KACHWALA GEMS JAIPUR Vs. JOINT COMMISSIONER OF INCOME TAX
LAWS(SC)-2006-12-51
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on
December 14,2006
KACHWALA GEMS, JAIPUR
Appellant
VERSUS
JOINT COMMISSIONER OF INCOME TAX, JAIPUR
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment of the Rajasthan High Court dated 25.8.2004 in Income Tax Appeal No. 80 of 2004.
(3.) Heard learned counsel for the parties and perused the record.;
(2.) This appeal has been filed against the impugned judgment of the Rajasthan High Court dated 25.8.2004 in Income Tax Appeal No. 80 of 2004.
(3.) Heard learned counsel for the parties and perused the record.;
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