NIRMA LTD. Vs. PRINCIPAL COMMISSIONER OF INCOME TAX
LAWS(SC)-2019-7-233
SUPREME COURT OF INDIA
Decided on July 01,2019

NIRMA LTD. Appellant
VERSUS
Principal Commissioner Of Income Tax Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) We are not inclined to interfere with the impugned order passed by the High Court. The special leave petition is, accordingly, dismissed.
(3.) Pending applications, if any, shall also stand disposed of.;


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