PRINCIPAL COMMISSIONER OF INCOME TAX, MEERUT Vs. EMM VEE INFRASTRUCTURES

LAWS(SC)-2019-11-136

SUPREME COURT OF INDIA

Decided on November 08,2019

Principal Commissioner Of Income Tax, Meerut Appellant

VERSUS

Emm Vee Infrastructures Respondents

- (1.) Delay condoned.
(2.) The special leave petition is dismissed on the ground of low tax effect.;