A S SASTRY Vs. CHIEF COMMR OF INCOME TAX
LAWS(SC)-2007-3-137
SUPREME COURT OF INDIA
Decided on March 20,2007

A S SASTRY Appellant
VERSUS
CHIEF COMMR 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.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.