Commissioner Of Income Tax, U.P And Another v. Amrit Banaspati Co. Ltd. .

Supreme Court Of India

Aug 16, 2001

Judgment

CaseIQ

Important Paras

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Order

1. We have heard learned counsel for the appellants. Given the facts of the case, no interference with the orders under challenge is called for.

2. The civil appeals are dismissed.

3. No order as to costs.

Civil Appeals No. 7332 of 2000 with No. 1223 of 2001, decided on August 16, 2001