DEPUTY COMMISSIONER OF INCOME TAX Vs. JALIL ABDULBHAI SHAIKH
LAWS(SC)-2019-1-454
SUPREME COURT OF INDIA
Decided on
January 03,2019
DEPUTY COMMISSIONER OF INCOME TAX
Appellant
VERSUS
Jalil Abdulbhai Shaikh
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We see no reason to entertain the special leave petition under Article 136 of the Constitution.
(3.) The special leave petition is dismissed.;
(2.) We see no reason to entertain the special leave petition under Article 136 of the Constitution.
(3.) The special leave petition is dismissed.;
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