COMMISSIONER OF INCOME-TAX Vs. HANSAGURI PRAFULCHANDRA LADHANI
LAWS(SC)-2017-3-182
SUPREME COURT OF INDIA
Decided on March 30,2017

COMMISSIONER OF INCOME-TAX Appellant
VERSUS
Hansaguri Prafulchandra Ladhani Respondents

JUDGEMENT

- (1.) Looking at the smallness of the amount involved in the present appeals, we are not inclined to interfere with the impugned order passed by the High Court.
(2.) Therefore, the civil appeals and the special leave petition are dismissed.
(3.) However, the question of law is left open.;


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