PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL-2 Vs. TRISHA KRISHNAN

LAWS(SC)-2019-4-214

SUPREME COURT OF INDIA

Decided on April 01,2019

Principal Commissioner Of Income Tax, Central-2 Appellant

VERSUS

Trisha Krishnan Respondents

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