SHYAMAL SARKAR Vs. COMMISSIONER OF INCOME TAX, SILIGURI

LAWS(SC)-2017-7-214

SUPREME COURT OF INDIA

Decided on July 10,2017

Shyamal Sarkar Appellant

VERSUS

COMMISSIONER OF INCOME TAX, SILIGURI Respondents

- (1.) Heard.
(2.) We do not see any ground to interfere with the impugned order.
(3.) The special leave petition is accordingly dismissed.;