PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL 3 Vs. CAPRIHANS INDIA LTD.
LAWS(SC)-2019-9-154
SUPREME COURT OF INDIA
Decided on
September 30,2019
Principal Commissioner Of Income Tax, Central 3
Appellant
VERSUS
CAPRIHANS INDIA LTD.
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) The special leave petition is dismissed on the ground of low tax effect.;
(2.) The special leave petition is dismissed on the ground of low tax effect.;
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