PRINCIPAL COMMISSIONER OF INCOME TAX, KOLKATA Vs. WEST BENGAL HOUSING INFRASTRUCTURE DEVELOPMENT CORPORATION LTD.
LAWS(SC)-2019-4-206
SUPREME COURT OF INDIA
Decided on
April 05,2019
Principal Commissioner Of Income Tax, Kolkata
Appellant
VERSUS
West Bengal Housing Infrastructure Development Corporation Ltd.
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) In the facts and circumstances of this case, we do not find any reason to entertain the Special Leave Petition under Article 136 of the Constitution of India.
(3.) The Special Leave Petition is, accordingly, dismissed.;
(2.) In the facts and circumstances of this case, we do not find any reason to entertain the Special Leave Petition under Article 136 of the Constitution of India.
(3.) The Special Leave Petition is, accordingly, dismissed.;
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