M/s Deep Industries Limited Vs State Of Tripura And Ors.

Tripura High Court 13 Dec 2017 Writ Petition (C) No. 546 Of 2017 (2017) 12 TP CK 0018
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 546 Of 2017

Hon'ble Bench

T. Vaiphei, CJ; S. Talapatra, J

Advocates

M. Chakraborty, D.C. Nath, A.L. Saha

Final Decision

Disposed Of

Acts Referred
  • Constitution Of India, 1950 - Article 366(29A)
  • Tripura Value Added Tax Rules, 2005 - Rule 7A, 7(2)
  • Tripura Value Added Tax Act, 2004 - Section 4(2), 4(3)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2017) 12 TP CK 0018
  • Coram: T. Vaiphei, CJ; S. Talapatra, J
  • Bench: Division Bench
  • Advocates: M. Chakraborty, D.C. Nath, A.L. Saha
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 366(29A)
  • Tripura Value Added Tax Rules, 2005 - Rule 7A, 7(2)
  • Tripura Value Added Tax Act, 2004 - Section 4(2), 4(3)
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