Supreme Court of India
Commissioner Of Income-Tax vs Suresh Chandra Mittal on 26 July, 2001
Equivalent citations: (2001)170CTR(SC)182, [2001]251ITR9(SC), (2003)11SCC729, AIRONLINE 2001 SC 981
Bench: S.P. Bharucha, Brijesh Kumar
ORDER
1. We have read the order of the High Court (see [2000] 241 ITR 124) and the statement of case. Given the facts and circumstances, we do not think that any interference with the order of the High Court is called for.
2. The civil appeals are dismissed.
3. No order as to costs.