COMMISSIONER OF INCOME TAX KERALA Vs. HIGH LAND PRODUCE COMPANY LIMITED
LAWS(SC)-1986-1-7
SUPREME COURT OF INDIA
Decided on January 08,1986

COMMISSIONER OF INCOME TAX,KERALA Appellant
VERSUS
HIGH LAND PRODUCE COMPANY LIMITED Respondents

JUDGEMENT

- (1.) Having regard to the facts of the case and for the reasons contained in the judgment delivered today in COMMISSIONER OF INCOME TAX V/s. Andhra Prabha Pvt. Ltd. (C.A. No. 2008 of 1981), these appeals fail and are accordingly dismissed without any order as to costs.;


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