1. We have heard learned counsel for the parties and considered the facts of the case. We see no reason to interfere with the decision of the High Court. Accordingly, the civil appeals are dismissed with costs.
Are you looking for a
legal research tool ?
Get Started
Do check other products like LIBIL, a
legal due diligence tool to get a litigation check report and
Case Management tool to monitor and collaborate on cases.
Commissioner Of Income Tax And Another v. Foramer France (through Constituted Attorneys)
Commissioner Of Income Tax And Another v. Foramer France (through Constituted Attorneys)
(Supreme Court Of India)
........ | 16-01-2003
Advocate List
-
R.P. Bhatt, K.C. Kaushik, Pritiesh Kapur and B.V. Balram Das, for the Appellant; M.L. Verma V.U. Eradi and P.N. Puri, for the Respondent
Bench
- HON'BLE JUSTICE RUMA PAL
- HON'BLE JUSTICE B. N. SRIKRISHNA
Eq Citations
- [2003] 129 TAXMAN 72
- [2003] 264 ITR 566
- LQ/SC/2003/64
Head Note
RENT CONTROL AND EVICTIONS — Eviction — Ground for eviction — Non-payment of rent — Held, non-payment of rent is a valid ground for eviction
