COMMISSIONER OF INCOME TAX COCHIN Vs. PIGMENTS INDIA LIMITED
LAWS(SC)-1997-11-95
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
November 07,1997
Commissioner Of Income Tax Cochin
Appellant
VERSUS
Pigments India Limited
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Special leave granted.
(3.) The notice upon the Special Leave Petition stated that the matter might be disposed of at the Special Leave Petition stage. The respondent has been served but has not chosen to appear.;
(2.) Special leave granted.
(3.) The notice upon the Special Leave Petition stated that the matter might be disposed of at the Special Leave Petition stage. The respondent has been served but has not chosen to appear.;
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