A S SASTRY Vs. CHIEF COMMNR OF INCOME TAX
LAWS(SC)-2007-4-129
SUPREME COURT OF INDIA
Decided on April 20,2007

A.S. SASTRY Appellant
VERSUS
CHIEF COMMISSIONER OF INCOME TAX Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard Mr.T.L.V.Iyer, learned senior counsel for the appellant and Gp.Capt.Karn Singh Bhatti, learned counsel for the respondents.
(3.) We have perused the order impugned in this appeal.;


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