PRINCIPAL COMMISSIONER OF INCOME TAX Vs. SHREE GAYATRI ASSOCIATES

LAWS(SC)-2019-3-194

SUPREME COURT OF INDIA

Decided on March 01,2019

Principal Commissioner Of Income Tax Appellant

VERSUS

Shree Gayatri Associates Respondents

- (1.) Delay condoned.
(2.) The Special Leave Petition is dismissed.
(3.) Pending applications, if any, stand disposed of.;