S.P. BHARUCHA, J.
BY THE COURT
We have heard learned counsel for the appellants. We find no merit in the appeals
The civil appeals are dismissed. No order as to costs.
Commissioner Of Income Tax v. Ranchi Club Limited
Commissioner Of Income Tax v. Ranchi Club Limited
(Supreme Court Of India)
Civil Appeal Nos. 10360 of 1998 | 01-08-2000
Advocate List
Bench
- HON'BLE JUSTICE N. SANTOSH HEGDE
- HON'BLE JUSTICE S. P. BHARUCHA
- HON'BLE JUSTICE S. S. M. QUADRI
Eq Citations
- [2001] 247 ITR 209
- (2001) 164 CTR SC 200
- (2013) 15 SCC 545
- LQ/SC/2000/1133
Head Note
LAND AND BUILDING — TRANSFER OF PROPERTY — Sale deed — Validity of — Held, sale deed is valid and binding on parties
