COMMISSIONER OF INCOME TAX, LTU Vs. NUCLEAR POWER CORPORATION OF INDIA LTD.
LAWS(SC)-2019-7-229
SUPREME COURT OF INDIA
Decided on
July 12,2019
Commissioner Of Income Tax, Ltu
Appellant
VERSUS
NUCLEAR POWER CORPORATION OF INDIA LTD.
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) In the facts and circumstances of the case, we see no reason to interfere in the matter. The special leave petition is dismissed. Leaving all the questions of law open.
(3.) Pending applications, if any, shall also stands disposed of.;
(2.) In the facts and circumstances of the case, we see no reason to interfere in the matter. The special leave petition is dismissed. Leaving all the questions of law open.
(3.) Pending applications, if any, shall also stands disposed of.;
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