PRINCIPAL COMMISSIONER OF INCOME TAX IV Vs. M/S. SHAH ALOYS LTD. AND ANOTHER

LAWS(SC)-2017-8-201

SUPREME COURT OF INDIA

Decided on August 08,2017

Principal Commissioner Of Income Tax Iv Appellant

VERSUS

M/S. Shah Aloys Ltd. And Another Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) To be heard along with Civil Appeal No. 2533 of 2011.;