COMMISSIONER OF INCOME TAX Vs. M/S. RANJIT PROJECTS PVT. LTD.
LAWS(SC)-2019-3-193
SUPREME COURT OF INDIA
Decided on
March 05,2019
COMMISSIONER OF INCOME TAX
Appellant
VERSUS
M/S. Ranjit Projects Pvt. Ltd.
Respondents
JUDGEMENT
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(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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