PRINCIPAL COMMISSIONER OF INCOME TAX, SHIMLA Vs. H.P. EXCISE AND TAXATION TECHNICAL SERVICE AGENCY
LAWS(SC)-2019-8-168
SUPREME COURT OF INDIA
Decided on
August 19,2019
Principal Commissioner Of Income Tax, Shimla
Appellant
VERSUS
H.P. Excise And Taxation Technical Service Agency
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) Learned counsel for the petitioner states that the issues raised in the Petition is similar to the issues in SLP (C) No. 16047 of 2019 which was dismissed by this Court on 01.07.2019. The Special Leave Petition is dismissed in terms thereof.
(3.) Pending applications, if any, are disposed of.;
(2.) Learned counsel for the petitioner states that the issues raised in the Petition is similar to the issues in SLP (C) No. 16047 of 2019 which was dismissed by this Court on 01.07.2019. The Special Leave Petition is dismissed in terms thereof.
(3.) Pending applications, if any, are disposed of.;
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