PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-IV Vs. GE INDIA INDUSTRIAL (P.) LTD.

LAWS(SC)-2018-12-122

SUPREME COURT OF INDIA

Decided on December 03,2018

Principal Commissioner Of Income Tax, Delhi-Iv Appellant

VERSUS

Ge India Industrial (P.) Ltd. Respondents

- (1.) Delay condoned.
(2.) Issue notice.
(3.) Leave granted. Tag with C.A.No.32 of 2017. ;