COMMISSIONER OF INCOME TAX Vs. VENKATESWARA HOSPITAL

LAWS(SC)-2018-9-185

SUPREME COURT OF INDIA

Decided on September 14,2018

COMMISSIONER OF INCOME TAX Appellant

VERSUS

Venkateswara Hospital Respondents

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