DIRECTOR OF INCOME TAX Vs. M/S SAMSUNG HEAVY INDUSTRIES CO. LTD.

LAWS(SC)-2016-12-110

SUPREME COURT OF INDIA

Decided on December 14,2016

DIRECTOR OF INCOME TAX Appellant

VERSUS

M/S Samsung Heavy Industries Co. Ltd. Respondents

- (1.) Leave granted.
(2.) Hearing expedited.
(3.) To be heard within one year.;