ASSISTANT COMMISSIONER OF INCOME TAX Vs. LI AND FUNG INDIA PVT. LTD.
LAWS(SC)-2018-1-135
SUPREME COURT OF INDIA
Decided on
January 05,2018
ASSISTANT COMMISSIONER OF INCOME TAX
Appellant
VERSUS
Li And Fung India Pvt. Ltd.
Respondents
JUDGEMENT
ROHINTON FALI NARIMAN,J. -
(1.) Delay condoned.
(2.) We do not find any reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
(3.) Pending Interlocutory Applications, if any, stand disposed of.;
(2.) We do not find any reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
(3.) Pending Interlocutory Applications, if any, stand disposed of.;
Copyright © Regent Computronics Pvt.Ltd.