PRINCIPAL COMMISSIONER OF INCOME TAX Vs. INFOSYS BPO LTD.

LAWS(SC)-2018-8-182

SUPREME COURT OF INDIA

Decided on August 10,2018

Principal Commissioner Of Income Tax Appellant

VERSUS

Infosys Bpo Ltd. Respondents

- (1.) Delay condoned.
(2.) The Special Leave Petition is dismissed.
(3.) Pending applications, if any, stand disposed of.;