DEPUTY COMMISSIONER OF INCOME TAX Vs. ASIAN CONSOLIDATED INDUSTRIAL LTD.
LAWS(SC)-2019-7-192
SUPREME COURT OF INDIA
Decided on July 03,2019

DEPUTY COMMISSIONER OF INCOME TAX Appellant
VERSUS
Asian Consolidated Industrial Ltd. Respondents

JUDGEMENT

- (1.) There is a delay of 254 days in filing the special leave petition for which no reasonable explanation has been given. Even otherwise there is no merit in this special leave petition. The same is, accordingly, dismissed both on the ground of delay and merit.;


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