Supreme Court of India
Commissioner Of Income-Tax, Kerala vs High Land Produce Co. Ltd. on 8 January, 1986
Equivalent citations: [1986]158ITR419(SC), AIRONLINE 1986 SC 121
Bench: R.S. Pathak, Sabyasachi Mukharji
ORDER
1. Having regard to the facts of the case and for the reasons contained in the judgment delivered today in CIT v. Andhra Prdbha Pvt. Ltd. C. A. No. 2008 of 1981 , these appeals fail and are accordingly dismissed without any order as to costs.