PRINCIPAL COMMISSIONER OF INCOME TAX-6 Vs. KEWAL REAL ESTATE
LAWS(SC)-2019-8-165
SUPREME COURT OF INDIA
Decided on August 02,2019

Principal Commissioner Of Income Tax-6 Appellant
VERSUS
Kewal Real Estate Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) The special leave petitions are dismissed.
(3.) As a sequel to the above, pending interlocutory applications, if any, stand disposed of.;


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