PRINCIPAL COMMISSIONER OF INCOME TAX-2, VADODARA Vs. GUJARAT CO-OP. MILK MARKETING FEDERATION LTD.
LAWS(SC)-2019-4-195
SUPREME COURT OF INDIA
Decided on
April 01,2019
Principal Commissioner Of Income Tax-2, Vadodara
Appellant
VERSUS
Gujarat Co-Op. Milk Marketing Federation Ltd.
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed. However, the question of law is kept open.
(3.) Pending application(s), if any, shall stand disposed of.;
(2.) We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed. However, the question of law is kept open.
(3.) Pending application(s), if any, shall stand disposed of.;
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