M/S. RAJA RAM RAJENDRA BHANDARI & PARTY (AJMER GROUP) ETC. Vs. COMMISSIONER OF INCOME TAX
LAWS(SC)-2018-8-145
SUPREME COURT OF INDIA
Decided on
August 20,2018
M/S. Raja Ram Rajendra Bhandari And Party (Ajmer Group) Etc.
Appellant
VERSUS
COMMISSIONER OF INCOME TAX
Respondents
JUDGEMENT
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(1.) Heard learned counsel for the petitioner.
(2.) We do not find any merit in this petition.
(3.) The Special Leave Petition is accordingly dismissed. Pending applications, if any, shall stand disposed of.;
(2.) We do not find any merit in this petition.
(3.) The Special Leave Petition is accordingly dismissed. Pending applications, if any, shall stand disposed of.;
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