LAWS(SC)-2019-3-198

PRINCIPAL COMMISSIONER OF INCOME TAX Vs. SYNBIOTICS LTD.

Decided On March 11, 2019
Principal Commissioner Of Income Tax Appellant
V/S
SYNBIOTICS LTD. Respondents

JUDGEMENT

(1.) Delay condoned.

(2.) We see no reason to interfere in the matter. The special leave petition is dismissed.

(3.) Pending applications, if any, shall also stand disposed of.