LAWS(SC)-2015-5-129

PRASANNA DUGAR Vs. COMMISSIONER OF INCOME-TAX

Decided On May 01, 2015
Prasanna Dugar Appellant
V/S
COMMISSIONER OF INCOME-TAX Respondents

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and perused the relevant material. We do not find any legal and valid ground for interference. The special leave petition is dismissed.