SEDCO FOREX INTERNATIONAL INC Vs. COMMISSIONER OF INCOME TAX & ANR.
LAWS(SC)-2018-5-123
SUPREME COURT OF INDIA
Decided on
May 10,2018
Sedco Forex International Inc
Appellant
VERSUS
COMMISSIONER OF INCOME TAX And ANR.
Respondents
JUDGEMENT
-
(1.) Applications for hearing in open Court are rejected.
(2.) We have perused the review petitions and the connected papers. We do not find any merit in the review petitions and the same stand dismissed.ORDER The review petitions are dismissed in terms of the signed order.;
(2.) We have perused the review petitions and the connected papers. We do not find any merit in the review petitions and the same stand dismissed.ORDER The review petitions are dismissed in terms of the signed order.;
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