DEPUTY COMMISSIONER OF INCOME TAX Vs. MANIPAL SOWBHAGYA NIDHI LTD.
LAWS(SC)-2019-7-189
SUPREME COURT OF INDIA
Decided on
July 23,2019
DEPUTY COMMISSIONER OF INCOME TAXAppellant
VERSUS
MANIPAL SOWBHAGYA NIDHI LTD.Respondents
JUDGEMENT
-
(1.) Delay condoned. (2.) The special leave petitions are dismissed leaving questions of law open. (3.) Pending application(s), if any, stands disposed of.;