Supreme Court of India
Gangabai Charities vs Commissioner Of Wealth-Tax on 22 February, 2001
Equivalent citations: [2001]250ITR666(SC), (2001)10SCC431, AIRONLINE 2001 SC 896
Bench: S.P. Bharucha, N. Santosh Hegde
ORDER
1. We have heard learned counsel for the appellant, read the judgments and orders under appeal as also the authorities cited by him. We are of the view that the judgments and orders under appeal are correct and no interference therewith is required. The civil appeals are dismissed with costs.