DELHI STATE INDUSTRIAL INFRASTRUCTURE DEVELOPMENT CORPORATION LTD Vs. PR. COMMISSIONER OF INCOME TAX
LAWS(SC)-2019-1-466
SUPREME COURT OF INDIA
Decided on
January 25,2019
Delhi State Industrial Infrastructure Development Corporation Ltd
Appellant
VERSUS
Pr. Commissioner Of Income Tax
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
(3.) Pending application(s), if any, shall stand disposed of.;
(2.) We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
(3.) Pending application(s), if any, shall stand disposed of.;
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