PRINCIPAL COMMISSIONER OF INCOME TAX Vs. B.G. SHIRKE CONSTRUCTION TECHNOLOGY (P.) LTD.
LAWS(SC)-2019-7-223
SUPREME COURT OF INDIA
Decided on
July 16,2019
Principal Commissioner Of Income Tax
Appellant
VERSUS
B.G. Shirke Construction Technology (P.) Ltd.
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) We are not inclined to interfere with the impugned order pased by the High Court.
(3.) The special leave petition is, accordingly, dismissed.;
(2.) We are not inclined to interfere with the impugned order pased by the High Court.
(3.) The special leave petition is, accordingly, dismissed.;
Copyright © Regent Computronics Pvt.Ltd.