Commissioner Of Income Tax v. Suresh Chandra Mittal

Commissioner Of Income Tax v. Suresh Chandra Mittal

(Supreme Court Of India)

Civil Appeal Nos. 2297 to 2302 of 2000 | 26-07-2001

BY THE COURT :

We have read the order of the High Court and the statement of case. Given the facts and circumstances, we do not think that any interference with the order of the High Court is called for.

The civil appeals are dismissed.

No order as to costs.

Advocate List
Bench
  • HON'BLE JUSTICE BRIJESH KUMAR
  • HON'BLE JUSTICE S. P. BHARUCHA
  • HON'BLE JUSTICE Y. K. SABHARWAL
Eq Citations
  • (2003) 11 SCC 729
  • [2001] 119 TAXMAN 433 (SC)
  • (2001) 170 CTR SC 182
  • [2001] 251 ITR 9 (SC)
  • LQ/SC/2001/1531
Head Note

Evidence Act, 1872 — Or. 31 Rr. 1 & 2 — Concurrent findings of fact — No interference with