DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(2)(2) Vs. MSEB HOLDING CO. LTD.
LAWS(SC)-2019-8-169
SUPREME COURT OF INDIA
Decided on
August 16,2019
Deputy Commissioner Of Income Tax, Circle-1(2)(2)
Appellant
VERSUS
Mseb Holding Co. Ltd.
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) Since the tax effect involved in this matter is less than Rs.2 crores, we see no reason to interfere in this matter. The special leave petition is dismissed, leaving all the questions of law open.
(3.) Pending application(s), if any, shall stand disposed of.;
(2.) Since the tax effect involved in this matter is less than Rs.2 crores, we see no reason to interfere in this matter. The special leave petition is dismissed, leaving all the questions of law open.
(3.) Pending application(s), if any, shall stand disposed of.;
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