PRINCIPAL COMMISSIONER OF INCOME TAX Vs. GUJARAT PAGHUTHAN ENERGY CORPORATION (P.) LTD.
LAWS(SC)-2019-2-507
SUPREME COURT OF INDIA
Decided on
February 08,2019
Principal Commissioner Of Income Tax
Appellant
VERSUS
Gujarat Paghuthan Energy Corporation (P.) Ltd.
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) The special leave petitions are dismissed.
(3.) As a sequel to the above, pending interlocutory applications, if any, stand disposed of.;
(2.) The special leave petitions are dismissed.
(3.) As a sequel to the above, pending interlocutory applications, if any, stand disposed of.;
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