Supreme Court of India
Commissioner Of Income-Tax And Anr. vs Foramer France (Through Constituted ... on 16 January, 2003
Equivalent citations: [2003]264ITR566(SC)
Bench: Ruma Pal, B.N. Srikrishna
ORDER
1. We have heard learned counsel for the parties and considered the facts of the case. We see no reason to interfere with the decision of the High Court. Accordingly, the civil appeals are dismissed with costs.