COMMISSIONER OF INCOME TAX, GANDHINAGAR Vs. SUVAS HITENDRA BAROT

LAWS(SC)-2019-5-113

SUPREME COURT OF INDIA

Decided on May 09,2019

Commissioner of Income Tax, Gandhinagar Appellant

VERSUS

Suvas Hitendra Barot Respondents

- (1.) Delay condoned.
(2.) The special leave petition is dismissed.
(3.) Pending applications, if any, shall also stand disposed of.;