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Shambhu Investment P. Ltd v. Commissioner Of Income Tax

Shambhu Investment P. Ltd v. Commissioner Of Income Tax

(Supreme Court Of India)

Civil Appeal No''s. 6459-6460 of 2001 | 21-01-2003

1. We have learned counsel for the parties.

2. We see no reason to interfere with the conclusion arrived at by the High Court on the question as framed u/s 256(2) of the income tax Act, 1961. The civil appeals are accordingly dismissed. There shall be no order as to costs.

Advocate List

  • Santosh Aggarwal, Radha Rangaswamy and Ranjita Rohatgi, for the Appellant; B.B. Ahuja, Senior Advocate, Lakshmi Iyengar and B.V. Balram Das, for the Respondent

  •  

Bench
  • HON'BLE JUSTICE RUMA PAL
  • HON'BLE JUSTICE B. N. SRIKRISHNA
Eq Citations
  • [2003] 129 TAXMAN 70
  • [2003] 263 ITR 143
  • LQ/SC/2003/88
Head Note

TAXATION — Income Tax Act, 1961 — S. 256(2) — Question as to valuation of shares — High Court's conclusion, upheld — No reason to interfere