JUDGEMENT
-
(1.) Delay condoned.
(2.) Learned Additional Solicitor General submitted that the issues involved in the present matter are completely covered by the
decision of this Court in Commissioner of Income Tax, Kolkata v. SMIFS Securities Limited,(2012) 13 SCC 488.
(3.) The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.