THE COMMISSIONER INCOME TAX ALLAHABAD Vs. M/S.LOK SEWA SANSTHAN SAMITI SONEBHADRA THR. DIRECTOR
LAWS(SC)-2018-8-174
SUPREME COURT OF INDIA
Decided on
August 17,2018
The Commissioner Income Tax Allahabad
Appellant
VERSUS
M/S.Lok Sewa Sansthan Samiti Sonebhadra Thr. Director
Respondents
JUDGEMENT
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(1.) Heard learned counsel for the petitioner.
(2.) Delay condoned.
(3.) We do not find any merit in this petition. The Special Leave Petition is accordingly dismissed.Pending applications, if any, shall stand disposed of. ;
(2.) Delay condoned.
(3.) We do not find any merit in this petition. The Special Leave Petition is accordingly dismissed.
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