PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL-1 Vs. RAJ BUILDWORTH
LAWS(SC)-2019-10-135
SUPREME COURT OF INDIA
Decided on October 14,2019

Principal Commissioner Of Income Tax, Central-1 Appellant
VERSUS
Raj Buildworth Respondents

JUDGEMENT

- (1.) In the peculiar facts and circumstances of the case, we see no reason to interfere in the matter as there is considerable delay in filing the petition.
(2.) The special leave petition is dismissed on the ground of delay, leaving all the questions of law open.;


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