COMMISSIONER OF INCOME TAX (CENTRAL-4) Vs. AQUATIC REMEDIES

LAWS(SC)-2019-11-139

SUPREME COURT OF INDIA

Decided on November 29,2019

Commissioner Of Income Tax (Central-4) Appellant

VERSUS

Aquatic Remedies Respondents

JUDGEMENT

- (1.) We see no reason to interfere in the matter.
(2.) The special leave petition is dismissed.
(3.) Pending applications, if any, stand disposed of.;

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