COMMISSIONER OF INCOME TAX (CENTRAL), JAIPUR Vs. RANJEET SINGH YADAV
LAWS(SC)-2018-7-130
SUPREME COURT OF INDIA
Decided on July 03,2018

Commissioner Of Income Tax (Central), Jaipur Appellant
VERSUS
Ranjeet Singh Yadav Respondents

JUDGEMENT

- (1.) Heard. Delay condoned.
(2.) The special leave petitions are dismissed having regard to the the peculiar facts without going into the question of law raised.
(3.) Pending applications, if any, shall also stand disposed of.;


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