PR. COMMISSIONER OF INCOME TAX Vs. SINTEX INDUSTRIES LIMITED

LAWS(SC)-2018-3-144

SUPREME COURT OF INDIA

Decided on March 23,2018

Pr. Commissioner Of Income Tax Appellant

VERSUS

SINTEX INDUSTRIES LIMITED Respondents

- (1.) Delay condoned.
(2.) The Special Leave Petition is dismissed.
(3.) Pending application(s), if any, stands disposed of accordingly.;