DIRECTOR OF INCOME TAX (IT) Vs. M/S. ATOMSTROYEXPORT

LAWS(SC)-2018-5-147

SUPREME COURT OF INDIA

Decided on May 17,2018

Director Of Income Tax (It) Appellant

VERSUS

M/S. Atomstroyexport Respondents

JUDGEMENT

- (1.) Heard the learned counsel appearing for the petitioner.
(2.) We find no merit in the Special Leave Petition.
(3.) The Special Leave Petition is, accordingly, dismissed.;

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