PRINCIPAL COMMISSIONER OF INCOME TAX Vs. PATEL ALLOY STEEL CO. (P.) LTD.
LAWS(SC)-2019-3-211
SUPREME COURT OF INDIA
Decided on
March 05,2019
Principal Commissioner Of Income Tax
Appellant
VERSUS
Patel Alloy Steel Co. (P.) Ltd.
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We are not inclined to entertain these petitions under Article 136 of the Constitution of India.
(3.) The Special Leave Petitions are, accordingly, dismissed.;
(2.) We are not inclined to entertain these petitions under Article 136 of the Constitution of India.
(3.) The Special Leave Petitions are, accordingly, dismissed.;
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