income tax law, corporate taxation, fiscal interpretation, Supreme Court India
0  10 Apr, 2000
Listen in 1:36 mins | Read in 37:00 mins
EN
HI

V.M. Salgaocar and Bros. Pvt. Ltd. Etc. Etc. Vs. Commissioner of Income Tax Etc.

  Supreme Court Of India Civil Appeal /657/1994
Link copied!

Case Background

☐The Current case is in front of the Supreme Court of India in Leave Appeal challenging the order of the High Court which ruled against the assessee (Petitioner). The case ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Legal Notes

Add a Note....