M/S. EUREKA STOCK AND SHARE BROKING SERVICES LTD Vs. COMMISSIONER OF INCOME TAX, KOLKATA II

LAWS(SC)-2017-5-93

SUPREME COURT OF INDIA

Decided on May 01,2017

M/S. Eureka Stock And Share Broking Services Ltd Appellant

VERSUS

Commissioner Of Income Tax, Kolkata Ii Respondents

- (1.) Delay condoned.
(2.) The Special Leave Petition is dismissed.
(3.) However, the question of law is left open.;