PRINCIPAL COMMISSIONER OF INCOME TAX Vs. SHREENATH BUILDCON

LAWS(SC)-2018-12-121

SUPREME COURT OF INDIA

Decided on December 10,2018

Principal Commissioner Of Income Tax Appellant

VERSUS

Shreenath Buildcon Respondents

- (1.) Delay condoned.
(2.) The Special Leave Petition is dismissed.
(3.) Pending applications, if any, stand disposed of.;