PRINCIPAL COMMISSIONER OF INCOME TAX Vs. CADILA HEALTHCARE LTD.
LAWS(SC)-2019-2-501
SUPREME COURT OF INDIA
Decided on February 25,2019

Principal Commissioner Of Income Tax Appellant
VERSUS
CADILA HEALTHCARE LTD. Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) The special leave petition is dismissed.;


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