PRINCIPAL COMMISSIONER OF INCOME TAX Vs. CHAIN HOUSE INTERNATIONAL (P.) LTD.

LAWS(SC)-2019-2-498

SUPREME COURT OF INDIA

Decided on February 18,2019

Principal Commissioner Of Income Tax Appellant

VERSUS

Chain House International (P.) Ltd. Respondents

- (1.) Delay condoned.
(2.) We see no reason to interfere with the impugned order.
(3.) The special leave petition is, accordingly, dismissed.;