PRINCIPAL COMMISSIONER OF INCOME TAX AND ANR. Vs. M/S. TESCO HINDUSTHAN SERVICE CENTRE PVT LTD.
LAWS(SC)-2018-5-140
SUPREME COURT OF INDIA
Decided on
May 03,2018
Principal Commissioner Of Income Tax And Anr.
Appellant
VERSUS
M/S. Tesco Hindusthan Service Centre Pvt Ltd.
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
(3.) Pending application, if any, stands disposed of.;
(2.) We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
(3.) Pending application, if any, stands disposed of.;
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