PR.COMMISSIONER OF INCOME TAX CENTRAL Vs. M/S GREEN FIRE EXPORTS

LAWS(SC)-2018-8-173

SUPREME COURT OF INDIA

Decided on August 10,2018

Pr.Commissioner Of Income Tax Central Appellant

VERSUS

M/S Green Fire Exports Respondents

- (1.) The Special Leave Petition is dismissed both on the ground of delay and merits.
(2.) Pending applications, if any, stand disposed of.;