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Bata Shoe Co. Ltd. Vs City of Jabalpur Corporation
Decision:
Dismissed
11-03-1977
.... n in 279450 were ''outside sales'' and therefore non-taxable under the Bombay Sales Tax Act, 1946. After the decision in Bengal Immunity case which came on September 6, 1955 the appellants discovered that they were illegally subjected to sales tax and since the period prescribed by the Act for ...
Supreme Court of India
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