THE PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL Vs. BHAVI CHAND JINDAL
LAWS(SC)-2019-3-187
SUPREME COURT OF INDIA
Decided on
March 25,2019
The Principal Commissioner Of Income Tax Central
Appellant
VERSUS
Bhavi Chand Jindal
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We see no reason to entertain the Special Leave Petition under Article 136 of the Constitution of India.2.1 The Special Leave Petition is dismissed.
2.2 However, the question of law is kept open to be urged in an appropriate case. ;
(2.) We see no reason to entertain the Special Leave Petition under Article 136 of the Constitution of India.
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