Supreme Court of India
Commissioner Of Income-Tax (Addl.) vs Ganapathi Raju Jogi on 17 February, 1993
Equivalent citations: [1993]200ITR612(SC), AIRONLINE 1993 SC 549
Bench: B.P. Jeevan Reddy, N. Venkatachala
JUDGMENT
1. Counsel for both the parties state that, following the decision of this Court in CIT v. B. C. Srinivasa Setty , this appeal has to be dismissed. It is, accordingly, dismissed. No costs.