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Commissioner of Income Tax Central - IV v/s Ajanta Pharma Limited
Special Leave Petition (Civil)...... Diary No. 21939 of 2018
Decided On, 05 April 2019
At, Supreme Court of India
By, THE HONOURABLE MR. JUSTICE ASHOK BHUSHAN & THE HONOURABLE MR. JUSTICE K.M. JOSEPH
For the Appellant: Aishwarya Bhati, Om Prakash Shukla, Arjun Garg, Devansh Srivastava, Advocates, Anil Katiyar, AOR. For the Respondent: Aditi Deshpande Parkhi, Advocate.
Judgment Text
1. The petition is dismissed both on the ground of delay as well as on low tax effect.2. Pending application(s), if any, stand
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s disposed of.