ANKUSH JAIN Vs. PR. COMMISSIONER OF INCOME TAX
LAWS(SC)-2019-11-131
SUPREME COURT OF INDIA
Decided on
November 29,2019
Ankush Jain
Appellant
VERSUS
Pr. Commissioner Of Income Tax
Respondents
JUDGEMENT
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(1.) The Special Leave Petitions are dismissed.
(2.) Pending applications stand disposed of.;
(2.) Pending applications stand disposed of.;
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