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S.K. Dutta, Income Tax Officer & Ors Vs Lawrence Singh Ingty.
Decision:
Dismissed
07-11-1967
.... contention appears to be without merit. It may be that for the purpose of taxation a classification can be made on the basis of administrative convenience. But we fail to see how the case of the government servants stands on a footing different from that of the employees in statutory corporations o ...
Supreme Court of India
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