High Courts25 Nov 2005Allowed
Shri Vishnu Maruti Ghosale, Shri Shripati Maruti Ghosale alias deceased through his heirs and legal representatives (Smt Radhabai Shripati Ghosale, Shri Santosh Shripati Ghosale and Shri Ajit Shripati Ghosale), Shivaji Maruti Ghosale and Atul Enterprises Vs The Appropriate Authority (under Income Tax Act), Chief Commissioner of Income Tax and Union of India (UOI)
Bombay High Court · (2005) 107 BOMLR 1230 : (2006) 200 CTR 454 : (2006) 285 ITR 459 : (2006) 1 MhLj 859
Income Tax Act, 1961 — Section 269UD(1), 269UD(1A)