COMMISSIONER OF INCOME TAX Vs. JALAN HARD COKE LTD.
LAWS(SC)-2018-5-144
SUPREME COURT OF INDIA
Decided on May 15,2018

COMMISSIONER OF INCOME TAX Appellant
VERSUS
Jalan Hard Coke Ltd. Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) The Special Leave Petition is dismissed.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.