PRINCIPAL COMMISSIONER OF INCOME TAX Vs. ROHTAK CHAIN CO. (P.) LTD.
LAWS(SC)-2019-8-183
SUPREME COURT OF INDIA
Decided on
August 05,2019
Principal Commissioner Of Income Tax
Appellant
VERSUS
Rohtak Chain Co. (P.) 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.
(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.
(3.) Pending application(s), if any, shall stand disposed of.;
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