KRISHNA DEVELOPERS AND CO. Vs. DEPUTY COMMISSIONER OF INCOME TAX II

LAWS(SC)-2018-2-184

SUPREME COURT OF INDIA

Decided on February 08,2018

Krishna Developers And Co. Appellant

VERSUS

Deputy Commissioner Of Income Tax Ii Respondents

JUDGEMENT

- (1.) Heard the learned counsel appearing for the petitioner.
(2.) We find no merit in the Special Leave Petition.
(3.) The Special Leave Petition is, accordingly, dismissed.;

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