LAWS(BOM)-2008-3-164

CIT Vs. METRO SHOES LTD

Decided On March 03, 2008
CIT Appellant
V/S
Metro Shoes Ltd Respondents

JUDGEMENT

(1.) The common questions of law as raised in paragraph-5 of all these appeals are the same and are as under :-

(2.) The brief facts from which these appeals arise are as follows :-