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Commissioner Of Income Tax, Gujarat v. Elecon Engineering Company Limited
Supreme Court Of India
Aug 29, 1986
Important Paras
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(1) IT is conceded by learned counsel for the appellant that the question raised in these appeals is concluded by the decision of this court in Scientific Engineering House (P.) Ltd. v COMMISSIONER OF INCOME TAX [1986] 157 ITR 86. Accordingly the appeals are dismissed but there is no order as to costs.
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