JUDGEMENT
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(1.) Not only there is no tax effect, the matter is also covered against the petitioners as per the Judgment of this Court in the case of Commissioner v. Mahindra and Mahindra Ltd. reported in (2018) 404 ITR 1(SC).
(2.) This Special Leave Petition is, accordingly, dismissed.
(3.) Pending applications, if any, stand disposed of.;
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