PRINCIPAL COMMISSIONER OF INCOME TAX Vs. DECCAN MINING SYNDICATE (P.) LTD.

LAWS(SC)-2019-2-503

SUPREME COURT OF INDIA

Decided on February 25,2019

Principal Commissioner Of Income Tax Appellant

VERSUS

Deccan Mining Syndicate (P.) Ltd. Respondents

- (1.) Delay condoned.
(2.) The special leave petition is dismissed.
(3.) Pending application is disposed of.;