COMMISSIONER OF INCOME TAX (EXEMPTION) Vs. MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPN.
LAWS(SC)-2017-8-221
SUPREME COURT OF INDIA
Decided on August 28,2017

Commissioner Of Income Tax (Exemption) Appellant
VERSUS
Maharashtra Industrial Development Corpn. Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) The Special Leave Petition is dismissed with costs of Rs.50,000/- to be paid by the petitioner to the Supreme Court Legal Services Committee within a period of two weeks from today and the same be recovered from the persons, who are the defaulting officers, in the present case.;


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