VISHWA NATH GUPTA Vs. PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL
LAWS(SC)-2019-2-510
SUPREME COURT OF INDIA
Decided on February 04,2019

VISHWA NATH GUPTA Appellant
VERSUS
Principal Commissioner Of Income Tax Central Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Hearing expedited.
(3.) Learned counsel is permitted to file Rejoinder Affidavit and additional documents, if any, within four weeks from today.;


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