SUPREME COURT OF INDIA

Before:- Ruma Pal, Arijit Pasayat and C.K. Thakker, JJ.

C.A. No. 2333 of 2003 with C.A. Nos. 2334/2003, 2336-2338/2003, 4468/ 2003. 1387/2004. 6996-6997-04 and C.A. No of 2005 (Arising out of SLP (C) No. 700/2005). D/d. 31.1.2005.

Union of India & Anr. - Appellants

Versus

M/s. Cadell Weaving Mill Co. Pvt. Ltd. & Anr. - Respondent

None.

[Para ]

Cases Referred :-

Commissioner of Income Tax, Mumbai v. D.P. Sandhu Chembur (P) Ltd., Civil Appeal No. 2335 of 2003.

ORDER

1. Leave granted in special leave petition.

2. In view of our judgment passed in Civil Appeal No. 2335 of 2003- Commissioner of Income Tax, Mumbai v. D.P. Sandhu Chembur (P) Ltd.4 today, these appeals are dismissed.

.