PR. COMMISSIONER OF INCOME TAX, CENTRAL II NEW DELHI Vs. MEETA GUTGUTIA
LAWS(SC)-2018-7-136
SUPREME COURT OF INDIA
Decided on
July 02,2018
Pr. Commissioner Of Income Tax, Central Ii New Delhi
Appellant
VERSUS
Meeta Gutgutia
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
(3.) Pending application stands disposed of.;
(2.) We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
(3.) Pending application stands disposed of.;
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