1. We have heard learned counsel and find that, on the facts of this case, no interference is called for.
2. The civil appeal is dismissed.
3. No order as to costs.
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Commissioner Of Income Tax v. Prithipal Singh And Co
Commissioner Of Income Tax v. Prithipal Singh And Co
(Supreme Court Of India)
Civil Appeal No. 1901 Of 1996 | 20-07-2000
Advocate List
-
Rajiv Nanda and Sushma Suri, for the Appellant; R.P. Bhatt B.S. Chahar and Ashok Mathur, for the Respondent
Bench
- HON'BLE JUSTICE S. P. BHARUCHA
- HON'BLE JUSTICE R. C. LAHOTI
- HON'BLE JUSTICE N. SANTOSH HEDGE
Eq Citations
- [2001] 118 TAXMAN 330
- [2001] 249 ITR 670
- LQ/SC/2000/1054
- (2001) 166 CTR SC 187
Head Note
Transfer of Property Act, 1882 — Ss. 3, 4, 5, 6, 7, 8, 9, 10, 11 and 12 — Partition — Partition deed — Validity of — Partition deed executed by parties to suit — Held, valid — Civil Procedure Code, 1908, Or. 20 Rr. 10, 11 and 12
