MAHESH KUMAR AGARWAL Vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX AND OTHERS
LAWS(SC)-2019-2-481
SUPREME COURT OF INDIA
Decided on
February 08,2019
MAHESH KUMAR AGARWAL
Appellant
VERSUS
The Principal Commissioner Of Income Tax And Others
Respondents
JUDGEMENT
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(1.) The Special Leave Petition is dismissed.
(2.) No coercive steps will be taken for a period of four weeks from today in order that the petitioner avail of the alternative remedy provided.;
(2.) No coercive steps will be taken for a period of four weeks from today in order that the petitioner avail of the alternative remedy provided.;
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