MATHUR MARKETING (P.) LTD. Vs. COMMISSIONER OF INCOME TAX
LAWS(SC)-2019-7-217
SUPREME COURT OF INDIA
Decided on
July 02,2019
Mathur Marketing (P.) Ltd.
Appellant
VERSUS
COMMISSIONER OF INCOME TAX
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We are not inclined to entertain these Special Leave Petitions under Article 136 of the Constitution of India.
(3.) The Special Leave Petitions are accordingly dismissed.;
(2.) We are not inclined to entertain these Special Leave Petitions under Article 136 of the Constitution of India.
(3.) The Special Leave Petitions are accordingly dismissed.;
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