1. The special leave petition is dismissed on the ground of delay.
2. Pending applications, if any, shall also stand disposed of.
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Commissioner Of Income Tax v. Ranjit Projects (p.) Ltd
Commissioner Of Income Tax v. Ranjit Projects (p.) Ltd
(Supreme Court Of India)
Special Leave Petition (Civil) Diary No. 5698 Of 2019 | 15-03-2019
Advocate List
- For Appellant/Petitioner/Plaintiff: Vikramjit Banerjee, ASG, Praveena Gautam, Ashish Rana, Rashmi Malhotra, Harshit Garg, Advs. and Anil Katiyar, AOR
Bench
- HON'BLE MR. JUSTICE U. U. LALIT
- HON'BLE JUSTICE INDU MALHOTRA
Eq Citations
- [2019] 263 TAXMAN 363 (SC)
- LQ/SC/2019/532
Head Note
Weights and Measures Act, 1976 — S. 13-A — Special Leave Petition — Delay — SLP dismissed on ground of delay — Pending applications, if any, also disposed of
