SHASHI GARG Vs. PRINCIPAL COMMISSIONER OF INCOME TAX

LAWS(SC)-2019-7-195

SUPREME COURT OF INDIA

Decided on July 04,2019

Shashi Garg Appellant

VERSUS

Principal Commissioner Of Income Tax Respondents

- (1.) Delay condoned.
(2.) The special leave petition is dismissed.
(3.) Pending application(s), if any, stands disposed of.;