THE PRINCIPAL COMMISSIONER OF INCOME TAX Vs. GUJARAT LEASE FINANCING LTD

LAWS(SC)-2019-4-186

SUPREME COURT OF INDIA

Decided on April 15,2019

The Principal Commissioner Of Income Tax Appellant

VERSUS

Gujarat Lease Financing Ltd Respondents

- (1.) Delay condoned.
(2.) The special leave petition is dismissed due to low tax effect.
(3.) Pending application(s), if any, disposed of.;