J.M.J. ESSENTIAL OIL CO. Vs. COMMISSIONER OF INCOME TAX
LAWS(SC)-2019-8-170
SUPREME COURT OF INDIA
Decided on August 23,2019

J.M.J. Essential Oil Co. Appellant
VERSUS
COMMISSIONER OF INCOME TAX Respondents

JUDGEMENT

- (1.) Heard learned counsel for both sides.
(2.) We do not see any reason to interfere in the matter. The special leave petitions are, accordingly, dismissed.
(3.) Pending application(s), if any, shall stand disposed of.;


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