COMMISSIONER OF INCOME TAX Vs. M/S. SUMITOMO CORPORATION
LAWS(SC)-2018-8-142
SUPREME COURT OF INDIA
Decided on August 06,2018

COMMISSIONER OF INCOME TAX Appellant
VERSUS
M/S. Sumitomo Corporation Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner. Delay condoned.
(2.) We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
(3.) Pending application(s), if any, shall also stand disposed of.;


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