COMMISSIONER OF INCOME TAX Vs. NTPC LTD.
LAWS(SC)-2017-3-198
SUPREME COURT OF INDIA
Decided on March 07,2017

COMMISSIONER OF INCOME TAX Appellant
VERSUS
NTPC LTD. Respondents

JUDGEMENT

- (1.) We do not consider it necessary to go into the question whether at the relevant point of time the exercise of jurisdiction under Section 263 of the Income Tax Act, 1961 by the Commissioner of Income Tax (Appeals) was justified in view of the fact that the subsequent events have clearly demonstrated that there has been no leakage of revenue and the matter has become academic.
(2.) We accordingly close the matter in the above terms.;


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