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CHUHARMAL S/0 TAKARMAL MOHNANI vs. COMMISSIONER OF INCOME-TAX, M.P., BHOPAL

SCR Citation: [1988] 3 S.C.R. 788
Year/Volume: 1988/ Volume 3
Date of Judgment: 02 May 1988
Petitioner: CHUHARMAL S/0 TAKARMAL MOHNANI
Disposal Nature: Petition Dismissed
Neutral Citation: 1988 INSC 126
Judgment Delivered by: Hon'ble Mr. Justice Sabyasachi Mukherjee
Respondent: COMMISSIONER OF INCOME-TAX, M.P., BHOPAL
Case Type: SPECIAL LEAVE PETITION (CIVIL) /1863/1986
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
  • Income Tax Act, 1961 (43 of 1961)
  • Indian Evidence Act, 1872 (1 of 1872)
4. Keyword
  • Income Tax Act
  • 1961
5. Equivalent citation
    Citation(s) 1988 AIR 1384 = 1988 (3) SCC 588 = 1988 (3) Suppl. SCC 588 = 1988 (2) JT 495 = 1988 (2) Suppl. JT 495 = 1988 (1) SCALE 1119