DEPUTY COMMISSIONER OF INCOME TAX, KANPUR Vs. CENTRAL U.P. GAS LTD.
LAWS(SC)-2018-9-183
SUPREME COURT OF INDIA
Decided on September 04,2018

Deputy Commissioner Of Income Tax, Kanpur Appellant
VERSUS
Central U.P. Gas Ltd. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Permission is granted to file additional documents.
(3.) Learned counsel appearing for the respondent-Assessee submits that the issue involved in this appeal is covered by some decision of this Court.;


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