COMMISSIONER OF INCOME TAX, CENTRAL IV Vs. AJANTA PHARMA LTD.

LAWS(SC)-2019-4-207

SUPREME COURT OF INDIA

Decided on April 05,2019

Commissioner Of Income Tax, Central Iv Appellant

VERSUS

Ajanta Pharma Ltd. Respondents

- (1.) The petition is dismissed both on the ground of delay as well as on low tax effect.
(2.) Pending application(s), if any, stands disposed of.;