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Commissioner of Income Tax, Ahmedabad-iv V/S Torrent Pharmaceuticals Ltd

    Civil Appeal Nos. 5511/2017
    Decided On, 15 January 2019
    At, Supreme Court of India
    By, THE HONORABLE JUSTICE:
   


Judgment Text

Sole respondent is duly represented. Statement of case has not been filed and time has expired.

Ld. counsel for the appellant is granted four weeks time for filing affidavit of valuation and ad valorem court fee. List agai

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n on 18.2.2019.
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