INCOME TAX OFFICER Vs. V.R. GLOBAL ENERGY
LAWS(SC)-2019-11-144
SUPREME COURT OF INDIA
Decided on November 05,2019

INCOME TAX OFFICER Appellant
VERSUS
V.R. Global Energy Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) We see no reason to interfere with the impugned judgment and order. The Special Leave Petition is dismissed.
(3.) Pending applications, if any, are disposed of.;


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