DIRECTOR GENERAL OF INCOME TAX (EXEMPTIONS) Vs. M/S. INDIA TRADE PROMOTION ORGANIZATION

LAWS(SC)-2017-7-219

SUPREME COURT OF INDIA

Decided on July 14,2017

Director General Of Income Tax (Exemptions) Appellant

VERSUS

M/S. India Trade Promotion Organization Respondents

- (1.) Delay condoned.
(2.) Leave granted. Pleadings be completed within four weeks.
(3.) Tag with Civil Appeal No. 6415 of 2012.;