SHREE NILKANTH DEVELOPERS Vs. PRINCIPAL COMMISSIONER OF INCOME TAX
LAWS(SC)-2017-1-221
SUPREME COURT OF INDIA
Decided on January 13,2017
Shree Nilkanth Developers
Appellant
VERSUS
Principal Commissioner Of Income Tax
Respondents
JUDGEMENT
- (1.) Delay condoned.
(2.) Leave granted.
(3.) Hearing expedited.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.