PRINCIPAL COMMISSIONER OF INCOME TAX Vs. MAHENDRA SINGH ASOLIYA

LAWS(SC)-2018-8-181

SUPREME COURT OF INDIA

Decided on August 31,2018

Principal Commissioner Of Income Tax Appellant

VERSUS

Mahendra Singh Asoliya Respondents

- (1.) Delay condoned.
(2.) The Special Leave Petition is dismissed.
(3.) However, the question of law is left open.;