SUHAS CHANDRA SEN J.
We have perused the order of the High Court. We have also seen the agreement. We are not persuaded to hold that the view taken by the High Court is erroneous; the appeals are dismissed. There will be no order as to costs.
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Southern Switchgear Limited v. Commissioner Of Income Tax And Another
Southern Switchgear Limited v. Commissioner Of Income Tax And Another
(Supreme Court Of India)
No | 11-12-1997
Advocate List
- For
Bench
- HON'BLE JUSTICE S. C. SEN
- HON'BLE JUSTICE S. S. M. QUADRI
Eq Citations
- [1998] 232 ITR 359 (SC)
- (2000) 10 SCC 501
- LQ/SC/1997/1673
Head Note
Contract and Specific Relief — Specific Performance/Injunction/Interdict — Specific performance — Agreement for sale of land — Breach of — Doctrine of anticipatory breach — Held, applicable
