Supreme Court of India
Commissioner Of Income-Tax And Anr. vs Amrit Banaspati Co. Ltd. on 16 August, 2001
Equivalent citations: [2002]255ITR117(SC), (2002)10SCC457, AIRONLINE 2001 SC 903
Bench: S.P. Bharucha, Brijesh Kumar
ORDER
1. We have heard learned counsel for the appellants. Given the facts of the case, no interference with the orders under challenge is called for.
2. The civil appeals are dismissed.
3. No order as to costs.