M/S HYUNDAI HEAVY INDUSTRIES CO. LTD. Vs. DIRECTOR INCOME TAX (INTERNATIONAL TAXATION)
LAWS(SC)-2018-9-176
SUPREME COURT OF INDIA
Decided on
September 24,2018
M/S Hyundai Heavy Industries Co. Ltd.
Appellant
VERSUS
Director Income Tax (International Taxation)
Respondents
JUDGEMENT
-
(1.) We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
(2.) Pending application (s), if any, shall stand disposed of.;
(2.) Pending application (s), if any, shall stand disposed of.;
Copyright © Regent Computronics Pvt.Ltd.