Full Judgment Text
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PETITIONER:
COMMISSIONER OF INCOME TAX
Vs.
RESPONDENT:
MADRAS AUTO SERVICE (P) LTD.
DATE OF JUDGMENT07/01/1993
BENCH:
VENKATACHALLIAH, M.N. (J)
BENCH:
VENKATACHALLIAH, M.N. (J)
RAY, G.N. (J)
CITATION:
1995 SCC Supl. (1) 150
ACT:
HEADNOTE:
JUDGMENT:
ORDER
1.All these matters are covered by the pronouncement of this
Court in Second LT. O. v. Stumpp Schuele & Somappa (P) Ltd.
1
2.We do not consider it necessary or appropriate to
entertain any contention suggesting that reasoning in the
said judgment suffers from infirmities. It is as important
that law be certain as it is correct. These appeals are,
accordingly, dismissed but without any order as to costs.