DELHI STATE INDUSTRIAL INFRASTRUCTURE DEVELOPMENT CORPORATION LTD. Vs. PRINCIPAL COMMISSIONER OF INCOME TAX-3
LAWS(SC)-2019-2-508
SUPREME COURT OF INDIA
Decided on
February 25,2019
Delhi State Industrial Infrastructure Development Corporation Ltd.
Appellant
VERSUS
Principal Commissioner Of Income Tax-3
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
(3.) Pending application(s), if any, shall stand disposed of.;
(2.) We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
(3.) Pending application(s), if any, shall stand disposed of.;
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