Supreme Court of India
Commissioner Of Income-Tax vs Gujarat Heavy Chemicals Ltd. on 18 October, 2001
Equivalent citations: [2002]256ITR795(SC), (2002)10SCC250, AIRONLINE 2001 SC 632
Bench: S.P. Bharucha, Brijesh Kumar
ORDER
1. We have read the order of the High Court and heard learned counsel for the appellant. We are satisfied that upon the facts, no interference with the order of the High Court is called for. The civil appeals are dismissed. No order as to costs.