M/S. RAJMANDIR ESTATES PVT. LTD. Vs. PRINCIPAL COMMISSIONER OF INCOME TAX, KOLKATA
LAWS(SC)-2017-1-218
SUPREME COURT OF INDIA
Decided on
January 09,2017
M/S. Rajmandir Estates Pvt. Ltd.
Appellant
VERSUS
Principal Commissioner Of Income Tax, Kolkata
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We find no reason to entertain these special leave petitions, which are, accordingly, dismissed.
(3.) Pending application(s), if any, shall stand disposed of.;
(2.) We find no reason to entertain these special leave petitions, which are, accordingly, dismissed.
(3.) Pending application(s), if any, shall stand disposed of.;
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