PRINCIPAL COMMISSIONER OF INCOME TAX, SURAT Vs. TEJUA ROHIT KUMAR KAPADIA
LAWS(SC)-2018-5-114
SUPREME COURT OF INDIA
Decided on
May 04,2018
Principal Commissioner Of Income Tax, Surat
Appellant
VERSUS
Tejua Rohit Kumar Kapadia
Respondents
JUDGEMENT
-
(1.) Heard.
(2.) Delay condoned.
(3.) The special leave petition is dismissed.;
(2.) Delay condoned.
(3.) The special leave petition is dismissed.;
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