DAL CHANDRA RASTOGI Vs. CENTRAL BOARD OF DIRECT TAXES
LAWS(SC)-2019-2-511
SUPREME COURT OF INDIA
Decided on February 07,2019

Dal Chandra Rastogi Appellant
VERSUS
CENTRAL BOARD OF DIRECT TAXES Respondents

JUDGEMENT

- (1.) As prayed, the amount of Rs.9,02,476/- (Rupees Nine Lakhs, Two Thousand, Four Hundred and Seventy Six Only) with interest at the rate of 12% per annum, as ordered by us on 04.02.2019, shall be deposited with the concerned Income Tax Department.;


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