PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-8 Vs. SHIVAAI INDUSTRIES
LAWS(SC)-2019-2-485
SUPREME COURT OF INDIA
Decided on
February 18,2019
Principal Commissioner Of Income Tax, Delhi-8
Appellant
VERSUS
Shivaai Industries
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) Tag with Civil Appeal No. 1248 of 2016.;
(2.) Leave granted.
(3.) Tag with Civil Appeal No. 1248 of 2016.;
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