PRINCIPAL COMMISSIONER OF INCOME TAX, SHIMLA Vs. H.P. INFRASTRUCTURE DEVELOPMENT BOARD
LAWS(SC)-2019-8-188
SUPREME COURT OF INDIA
Decided on
August 19,2019
Principal Commissioner Of Income Tax, Shimla
Appellant
VERSUS
H.P. Infrastructure Development Board
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Perused the order dated 09.08.2019 dismissing SLP (C) Diary No.26351 of 2019.
(3.) In view of the dismissal of SLP (C) Diary No.26351 of 2019, this special leave petition is also dismissed.;
(2.) Perused the order dated 09.08.2019 dismissing SLP (C) Diary No.26351 of 2019.
(3.) In view of the dismissal of SLP (C) Diary No.26351 of 2019, this special leave petition is also dismissed.;
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