COMMISSIONER OF INCOME TAX, TDS-2 Vs. NIMBUS COMMUNICATIONS LTD.
LAWS(SC)-2019-7-210
SUPREME COURT OF INDIA
Decided on July 22,2019

Commissioner Of Income Tax, Tds-2 Appellant
VERSUS
Nimbus Communications Ltd. Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) In the peculiar facts and circumstances of the case, we do not see any reason to interfere in these matters. The special leave petition are, accordingly, dismissed. However, all questions of law are kept open.
(3.) Pending application(s), if any, shall stand disposed of.;


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