M/S Dabur India Ltd. Vs Commissioner Of Cgst, Ghaziabad And Others

Allahabad High Court 17 Jan 2020 Writ Tax No. 1308 Of 2019 (2020) 01 AHC CK 0075
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Tax No. 1308 Of 2019

Hon'ble Bench

Biswanath Somadder, J; Ajay Bhanot, J

Advocates

Atul Gupta, Abhishek Kumar Tripathi, Ashok Singh

Final Decision

Dismissed

Acts Referred
  • Central Goods And Services Tax Act, 2017 - Section 101
  • Drugs And Cosmetics Act, 1940 - Section 3(a)
  • Uttar Pradesh Sales Tax, 1948 - Section 3
  • Constitution Of India, 1950 - Article 226

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 01 AHC CK 0075
  • Coram: Biswanath Somadder, J; Ajay Bhanot, J
  • Bench: Division Bench
  • Advocates: Atul Gupta, Abhishek Kumar Tripathi, Ashok Singh
  • Result: Dismissed
Referenced Acts & Sections
  • Central Goods And Services Tax Act, 2017 - Section 101
  • Drugs And Cosmetics Act, 1940 - Section 3(a)
  • Uttar Pradesh Sales Tax, 1948 - Section 3
  • Constitution Of India, 1950 - Article 226
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