PR. COMMISSIONER OF INCOME TAX 17 MUMBAI Vs. JITENDRA J. MEHTA

LAWS(SC)-2019-3-192

SUPREME COURT OF INDIA

Decided on March 01,2019

Pr. Commissioner Of Income Tax 17 Mumbai Appellant

VERSUS

Jitendra J. Mehta Respondents

- (1.) Delay condoned.
(2.) The special leave petition is dismissed keeping the question of law open.;