COMMISSIONER OF INCOME TAX Vs. SHARAD MOHANLAL SHAH

LAWS(SC)-2019-7-222

SUPREME COURT OF INDIA

Decided on July 19,2019

COMMISSIONER OF INCOME TAX Appellant

VERSUS

Sharad Mohanlal Shah Respondents

- (1.) Delay condoned.
(2.) The Special Leave Petition is dismissed.
(3.) Pending application stands disposed of.;