DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 4(2) Vs. DELOITTE HASKINS AND SELLS
LAWS(SC)-2019-7-240
SUPREME COURT OF INDIA
Decided on
July 02,2019
Deputy Commissioner Of Income Tax, Circle 4(2)
Appellant
VERSUS
Deloitte Haskins And Sells
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution of India.
(3.) The Special Leave Petition is accordingly dismissed.;
(2.) We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution of India.
(3.) The Special Leave Petition is accordingly dismissed.;
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