CENTRAL BOARD OF DIRECT TAXES Vs. KUMUDAM PUBLICATIONS

LAWS(SC)-2018-1-159

SUPREME COURT OF INDIA

Decided on January 29,2018

CENTRAL BOARD OF DIRECT TAXES Appellant

VERSUS

Kumudam Publications Respondents

- (1.) Delay condoned.
(2.) The Special Leave Petition is dismissed.
(3.) Pending application(s), if any, stands disposed of accordingly.;