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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

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.

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

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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