PREETAM SINGH LUTHRA Vs. COMMISSIONER OF INCOME TAX
LAWS(SC)-2016-11-93
SUPREME COURT OF INDIA
Decided on
November 30,2016
Preetam Singh Luthra
Appellant
VERSUS
COMMISSIONER OF INCOME TAX
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Application for oral hearing is rejected.
(3.) This Review Petition has been filed against the order dated 29.07.2016 whereby the appeal was allowed.;
(2.) Application for oral hearing is rejected.
(3.) This Review Petition has been filed against the order dated 29.07.2016 whereby the appeal was allowed.;
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