TOYOTA MOTOR CORPORATION Vs. COMMNR OF INCOME TAX

LAWS(SC)-2008-8-122

SUPREME COURT OF INDIA

Decided on August 25,2008

TOYOTA MOTOR CORPORATION Appellant

VERSUS

COMMNR. OF INCOME TAX Respondents

- (1.) Heard learned counsel for the petitioner.
(2.) Delay condoned.
(3.) Leave granted.;