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SRF Ltd. v. Commissioner
Supreme Court Of India
Oct 16, 2015
“Apart from deciding the issue in favuor of the respondents-assessees, the Tribunal has also remarked that the entire issue, in any case, is tax neutral. This aspect could not be disputed by the appellant-Department.
It would be futile to go into the issue if it is tax neutral. The appeals are dismissed only on this ground.”
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