PRINCIPAL COMMISSIONER OF INCOME TAX Vs. JINDAL STEEL AND POWER LTD.

LAWS(SC)-2019-11-130

SUPREME COURT OF INDIA

Decided on November 29,2019

Principal Commissioner Of Income Tax Appellant

VERSUS

Jindal Steel And Power Ltd. Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) To be heard within a period of one year from today.;