ASSISTANT COMMISSIONER OF INCOME TAX Vs. FIS GLOBAL BUSINESS SOLUTIONS INDIA (P.) LTD.
LAWS(SC)-2019-2-505
SUPREME COURT OF INDIA
Decided on
February 25,2019
ASSISTANT COMMISSIONER OF INCOME TAX
Appellant
VERSUS
Fis Global Business Solutions India (P.) Ltd.
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We are not inclined to entertain this 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 petition under Article 136 of the Constitution of India.
(3.) The Special Leave Petition is, accordingly, dismissed.;
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