PRINCIPAL COMMISSIONER OF INCOME TAX (EXEMPTIONS) Vs. FERTILIZER ASSOCIATION OF INDIA
LAWS(SC)-2019-12-134
SUPREME COURT OF INDIA
Decided on
December 02,2019
Principal Commissioner Of Income Tax (Exemptions)
Appellant
VERSUS
FERTILIZER ASSOCIATION OF INDIA
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) The tax effect in the present matter being less than two crores, in view of the CBDT Circular dated 8.8.2019, we see no reason to interfere. The special leave petition is dismissed.
(3.) Pending applications, if any, stand disposed of.;
(2.) The tax effect in the present matter being less than two crores, in view of the CBDT Circular dated 8.8.2019, we see no reason to interfere. The special leave petition is dismissed.
(3.) Pending applications, if any, stand disposed of.;
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