MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION Vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS)
LAWS(SC)-2017-3-181
SUPREME COURT OF INDIA
Decided on
March 24,2017
MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION
Appellant
VERSUS
Commissioner Of Income Tax (Exemptions)
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Mrs. Anil Katiyar appears on behalf of the respondents and waives service of notice.
(3.) These appeals have been filed by the Writ Petitioner (Assessee) challenging the order dated 8th March, 2017 passed by the High Court of Judicature at Bombay whereby the petition filed by the Writ Petitioner has been dismissed.;
(2.) Mrs. Anil Katiyar appears on behalf of the respondents and waives service of notice.
(3.) These appeals have been filed by the Writ Petitioner (Assessee) challenging the order dated 8th March, 2017 passed by the High Court of Judicature at Bombay whereby the petition filed by the Writ Petitioner has been dismissed.;
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