COMMISSIONER OF INCOME TAX Vs. VASISTH CHAY VYAPAR LTD.
LAWS(SC)-2017-12-118
SUPREME COURT OF INDIA
Decided on December 13,2017

COMMISSIONER OF INCOME TAX Appellant
VERSUS
Vasisth Chay Vyapar Ltd. Respondents

JUDGEMENT

Rohinton Fali Nariman - (1.) Leave granted.
(2.) Having gone through the impugned judgment in the aforesaid appeals, we are of the view that the consideration of the question has been given a full and meaningful reasoning and we agree with the same.
(3.) As a result, all the aforesaid appeals are dismissed.;


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