Supreme Court of India
Commissioner Of Income-Tax vs Shivsagar Estate on 27 July, 2000
Equivalent citations: [2002]257ITR59(SC)
Bench: S.P. Bharucha, R.C. Lahoti, N. Santosh Hegde
ORDER
1. Having regard to the fact that no appeal has been carried against the orders of identical assessment for the previous year, the civil appeals and special leave petitions are dismissed.
2. No order as to costs.