COMMISSIONER OF INCOME TAX, KOLKATA Vs. M/S PHILIPS INDIA LTD

LAWS(SC)-2016-12-120

SUPREME COURT OF INDIA

Decided on December 16,2016

COMMISSIONER OF INCOME TAX, KOLKATA Appellant

VERSUS

M/S Philips India Ltd Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) To be heard along with Civil Appeal No. 1398 of 2015.;