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