UNITECH HOSPITALITY SERVICES LIMITED Vs. ASSISTANT COMMISSIONER OF INCOME TAX (FOR ADMISSION)
LAWS(SC)-2017-7-222
SUPREME COURT OF INDIA
Decided on
July 21,2017
Unitech Hospitality Services Limited
Appellant
VERSUS
Assistant Commissioner Of Income Tax (For Admission)
Respondents
JUDGEMENT
R.K.AGRAWAL,J. -
(1.) We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
(2.) Pending application, if any, stands disposed of.;
(2.) Pending application, if any, stands disposed of.;
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