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.
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.
Advocates List
Dr. V. Gauri Shankar, N. M. Sakhardande, Ms. Sushma Suri, Sushil Kumar Jain, Pradeep Agarwal, A. P. Dhamija, Ms. Pratibha Jain, Advocates.
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE JUSTICE BRIJESH KUMAR
HON'BLE JUSTICE S. P. BHARUCHA
HON'BLE JUSTICE Y. K. SABHARWAL
Eq Citation
(2003) 11 SCC 729
[2001] 119 TAXMAN 433 (SC)
(2001) 170 CTR SC 182
[2001] 251 ITR 9 (SC)
LQ/SC/2001/1531
HeadNote
Evidence Act, 1872 — Or. 31 Rr. 1 & 2 — Concurrent findings of fact — No interference with
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