PR. COMMISSIONER OF INCOME TAX Vs. M/S. MAKINO INDIA PRIVATE LIMITED
LAWS(SC)-2017-4-162
SUPREME COURT OF INDIA
Decided on
April 03,2017
Pr. Commissioner Of Income Tax
Appellant
VERSUS
M/S. Makino India Private Limited
Respondents
JUDGEMENT
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(1.) We have heard learned counsel for the appellant.
(2.) In view of the judgment dated December 16, 2016, passed by this Court in Civil Appeal No. 8498 of 2013, titled as C.I.T. and Another v. M/s. Yokogawa India Limited and other connected matters, this appeal is dismissed. .;
(2.) In view of the judgment dated December 16, 2016, passed by this Court in Civil Appeal No. 8498 of 2013, titled as C.I.T. and Another v. M/s. Yokogawa India Limited and other connected matters, this appeal is dismissed. .;
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