PRINCIPAL COMMISSIONER OF INCOME TAX Vs. M/S. RAJASTHAN STATE BEVERAGES CORPN. LTD.

LAWS(SC)-2017-7-212

SUPREME COURT OF INDIA

Decided on July 04,2017

Principal Commissioner Of Income Tax Appellant

VERSUS

M/S. Rajasthan State Beverages Corpn. Ltd. Respondents

- (1.) Delay condoned.
(2.) We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.;