COMMISSIONER OF INCOME TAX, (TDS) 1 Vs. MUMBAI METROPOLITAN REGIONAL DEVELOPMENT AUTHORITY
LAWS(SC)-2019-3-222
SUPREME COURT OF INDIA
Decided on
March 15,2019
Commissioner Of Income Tax, (Tds) 1
Appellant
VERSUS
MUMBAI METROPOLITAN REGIONAL DEVELOPMENT AUTHORITY
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We see no reason to interfere in the matter. The special leave petition is dismissed.
(3.) Pending applications, if any, shall also stand disposed of.;
(2.) We see no reason to interfere in the matter. The special leave petition is dismissed.
(3.) Pending applications, if any, shall also stand disposed of.;
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