HINDUSTAN COCA COLA BEVERAGE PVT LTD Vs. COMMISSIONER OF INCOME TAX
LAWS(SC)-2007-8-48
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
August 16,2007
HINDUSTAN COCA COLA BEVERAGE PVT. LTD
Appellant
VERSUS
COMMISSIONER OF INCOME TAX
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) This appeal by Special Leave preferred by the appellant-assessee is directed against the judgment of Delhi High Court dated 11.10.2006 in ITA No. 478 of 2005.
(3.) Briefly stated the facts are as follows:;
(2.) This appeal by Special Leave preferred by the appellant-assessee is directed against the judgment of Delhi High Court dated 11.10.2006 in ITA No. 478 of 2005.
(3.) Briefly stated the facts are as follows:;
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