PRINCIPAL COMMISSIONER OF INCOME TAX Vs. MANZIL DINESH KUMAR SHAH
LAWS(SC)-2019-1-455
SUPREME COURT OF INDIA
Decided on January 04,2019

Principal Commissioner Of Income Tax Appellant
VERSUS
Manzil Dinesh Kumar Shah Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) We do not see any reason to interfere in these matters. The special leave petitions are, accordingly, dismissed.
(3.) Pending application(s), if any, shall stand disposed of.;


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