LAWS(DLH)-2015-3-275

COMMISSIONER OF INCOME TAX Vs. MICROWAVE COMMUNICATIONS LTD

Decided On March 23, 2015
COMMISSIONER OF INCOME TAX Appellant
V/S
MICROWAVE COMMUNICATIONS LTD Respondents

JUDGEMENT

(1.) ADMIT .

(2.) MS . Poonam Ahuja, Advocate accepts notice.

(3.) WITH consent of the counsel the matter was finally heard.