PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL, NAGPUR Vs. RAJKUMAR GULAB BADGUJAR
LAWS(SC)-2019-9-177
SUPREME COURT OF INDIA
Decided on
September 04,2019
Principal Commissioner Of Income Tax, Central, Nagpur
Appellant
VERSUS
Rajkumar Gulab Badgujar
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed. However, the questions of law are kept open.
(3.) Pending application(s), if any, shall stand disposed of.;
(2.) We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed. However, the questions of law are kept open.
(3.) Pending application(s), if any, shall stand disposed of.;
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