Mangalam Traders Vs Commissioner Of Delhi Value Added Tax Department Of Trade And Taxes And Anr

Delhi High Court 31 Jul 2024 Writ Petition (C) No. 9990 Of 2023 (2024) 07 DEL CK 0096
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 9990 Of 2023

Hon'ble Bench

Yashwant Varma, J; Ravinder Dudeja, J

Advocates

Rakesh Kumar, Praveen Kumar, Rajeev Aggarwal, Samridhi Vats

Final Decision

Allowed

Acts Referred
  • Delhi Value Added Tax Act, 2004 - Section 38, 38(3)(a)( i), 38(3)(a)(ii), 38(3), 39, 42, 42(1), 58, 59(2)
  • Delhi Value Added Tax Rules, 2005 - Rule 34, 57

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2024) 07 DEL CK 0096
  • Coram: Yashwant Varma, J; Ravinder Dudeja, J
  • Bench: Division Bench
  • Advocates: Rakesh Kumar, Praveen Kumar, Rajeev Aggarwal, Samridhi Vats
  • Result: Allowed
Referenced Acts & Sections
  • Delhi Value Added Tax Act, 2004 - Section 38, 38(3)(a)( i), 38(3)(a)(ii), 38(3), 39, 42, 42(1), 58, 59(2)
  • Delhi Value Added Tax Rules, 2005 - Rule 34, 57
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