PRINCIPAL COMMISSIONER OF INCOME TAX-6 Vs. KEWAL REAL ESTATE DEVELOPERS
LAWS(SC)-2019-11-141
SUPREME COURT OF INDIA
Decided on
November 25,2019
Principal Commissioner Of Income Tax-6Appellant
VERSUS
Kewal Real Estate DevelopersRespondents
JUDGEMENT
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(1.) Delay condoned. (2.) The special leave petition is dismissed. (3.) As a sequel to the above, pending interlocutory applications, if any, stand disposed of.;