NIMA SPECIFIC FAMILY TRUST Vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 5(2)
LAWS(SC)-2019-2-502
SUPREME COURT OF INDIA
Decided on
February 25,2019
Nima Specific Family Trust
Appellant
VERSUS
Assistant Commissioner Of Income Tax, Circle 5(2)
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We are not inclined to entertain this petition under Article 136 of the Constitution of India.
(3.) The Special Leave Petition is, accordingly, dismissed.;
(2.) We are not inclined to entertain this petition under Article 136 of the Constitution of India.
(3.) The Special Leave Petition is, accordingly, dismissed.;
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