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M/S. GOVIND IMPEX (P) LTD. AND ORS. vs. APPROPRIATE AUTHORITY, INCOME TAX DEPARTMENT

SCR Citation: [2010] 14 S.C.R. 523
Year/Volume: 2010/ Volume 14
Date of Judgment: 07 December 2010
Petitioner: M/S. GOVIND IMPEX (P) LTD. AND ORS.
Disposal Nature: Appeal Dismissed
Neutral Citation: 2010 INSC 856
Judgment Delivered by: Hon'ble Mr. Justice C.K. Prasad
Respondent: APPROPRIATE AUTHORITY, INCOME TAX DEPARTMENT
Case Type: CRIMINAL APPEAL /41/2004
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Income Tax Act
  • 1961: Chapter XXC; s.269UA(f)(i)
  • Explanation - Premises let out on lease for nine years with an option to the lessee to renew it for a further period of nine years on fulfillment of certain terms and conditions
5. Equivalent citation
    Citation(s) 2011 (1) SCC 529 = 2011 (1) Suppl. SCC 529 = 2010 (13) JT 748 = 2010 (13) Suppl. JT 748 = 2010 (13) SCALE 124