PRINCIPAL COMMISSIONER OF INCOME TAX Vs. KESHAV POWER LTD.
LAWS(SC)-2019-8-160
SUPREME COURT OF INDIA
Decided on August 16,2019

Principal Commissioner Of Income Tax Appellant
VERSUS
Keshav Power Ltd. Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Since the tax effect involved in the matter is less than Rs.2 crores, going by the latest circular issued by the CBDT, we see no reason to interfere in this matter. The special leave petition is dismissed, leaving all the questions of law open.
(3.) Pending application(s), if any, shall stand disposed of.;


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