income tax law, corporate tax, statutory interpretation, Supreme Court
0  17 Dec, 2002
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Commissioner of Income Tax Vs. M/S. Hindustan Bulk Carriers

  Supreme Court Of India Civil Appeal/7966/1996
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Case Background

The Appellant challenges the common judgment of the Special Bench of the Settlement Commission (Gulraj Engineering Construction Co. In re and Ors) regarding how long the interest under Section 234B ...

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