ASSISTANT COMMISSIONER OF INCOME TAX Vs. RAJESH JHAVERI STOCK BROKERS PVT LTD
LAWS(SC)-2007-5-147
SUPREME COURT OF INDIA (FROM: GUJARAT)
Decided on
May 23,2007
ASSISTANT COMMISSIONER OF INCOME TAX
Appellant
VERSUS
RAJESH JHAVERI STOCK BROKERS PVT. LTD.
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Challenge in this appeal filed by the revenue is to the correctness of the decision rendered by a Division Bench of the Gujarat High Court allowing the Special Civil Application filed by the appellant.
(3.) Background facts in a nutshell are as follows:;
(2.) Challenge in this appeal filed by the revenue is to the correctness of the decision rendered by a Division Bench of the Gujarat High Court allowing the Special Civil Application filed by the appellant.
(3.) Background facts in a nutshell are as follows:;
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