GE INDIA TECHNOLOGY CEN. (P.) LTD. Vs. CIT
LAWS(SC)-2009-12-91
SUPREME COURT OF INDIA
Decided on December 18,2009

Ge India Technology Cen. (P.) Ltd. Appellant
VERSUS
CIT Respondents

JUDGEMENT

- (1.) ISSUE notice. Dasti granted, returnable within four weeks. Stay of recovery till further orders. This is an ad interim order.;


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