COMMISSIONER OF INCOME TAX Vs. NITCO TILES LIMITED
LAWS(SC)-2017-4-157
SUPREME COURT OF INDIA
Decided on April 03,2017

COMMISSIONER OF INCOME TAX Appellant
VERSUS
Nitco Tiles Limited Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for the parties finally.
(3.) We notice from the impugned judgment of the High Court that the Income Tax Department had raised five questions, as substantial questions of law, for determination by the High Court. The High Court has, however, admitted the appeal only in respect of Question No.4.;


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