PR. COMMISSIONER OF INCOME TAX 10, MUMBAI Vs. LIONBRIDGE TECHNOLOGIES PVT. LTD.
LAWS(SC)-2018-7-147
SUPREME COURT OF INDIA
Decided on
July 30,2018
Pr. Commissioner Of Income Tax 10, Mumbai
Appellant
VERSUS
Lionbridge Technologies Pvt. Ltd.
Respondents
JUDGEMENT
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(1.) Delay condoned. Leave granted.
(2.) Heard the learned counsel for the appellant and perused the relevant material.
(3.) The civil appeal is disposed of in terms of the judgment dated 24th April, 2018 passed in Civil Appeal Nos.8489-8490 of 2013.ORDER;
(2.) Heard the learned counsel for the appellant and perused the relevant material.
(3.) The civil appeal is disposed of in terms of the judgment dated 24th April, 2018 passed in Civil Appeal Nos.8489-8490 of 2013.ORDER;
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