COMMISSIONER OF INCOME TAX BOMBAY Vs. KRUPP INDUSTRIES INDIA LIMITED

LAWS(SC)-1999-8-82

SUPREME COURT OF INDIA

Decided on August 09,1999

COMMISSIONER OF INCOME TAX, BOMBAY Appellant

VERSUS

KRUPP INDUSTRIES INDIA LIMITED, Respondents

- (1.) Delay condoned.
(2.) Special leave granted.
(3.) We have heard the counsel for the parties.;