PRINCIPAL COMMISSIONER OF INCOME TAX-1 Vs. SANGEETA AGRAWAL
LAWS(SC)-2019-3-210
SUPREME COURT OF INDIA
Decided on March 08,2019

Principal Commissioner Of Income Tax-1 Appellant
VERSUS
Sangeeta Agrawal Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) We see no reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
(3.) Pending applications stand disposed of.;


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