PRINCIPAL COMMISSIONER OF INCOME TAX GURGAON Vs. BMW INDIA PVT. LTD
LAWS(SC)-2019-4-185
SUPREME COURT OF INDIA
Decided on April 16,2019

Principal Commissioner Of Income Tax Gurgaon Appellant
VERSUS
Bmw India Pvt. Ltd Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Learned counsel appearing on behalf of the petitioner states that the Special Leave Petition has since been rendered infructuous since the main appeal has been disposed of by the Income Tax Appellate Tribunal.
(3.) The Special Leave Petition is dismissed as infructuous.;


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