PRINCIPAL COMMISSIONER OF INCOME TAX Vs. HP EXCISE AND TAXATION TECHNICAL SERVICE AGENCY

LAWS(SC)-2019-7-242

SUPREME COURT OF INDIA

Decided on July 01,2019

Principal Commissioner Of Income Tax Appellant

VERSUS

Hp Excise And Taxation Technical Service Agency Respondents

JUDGEMENT

- (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.;

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