AAMODA PUBLICATIONS PRIVATE LIMITED, A PRIVATE LIM Vs. UNIION OF INDIA, REP BY ITS SECRETARY, MINISTRY OF
LAWS(APH)-2005-8-148
HIGH COURT OF ANDHRA PRADESH
Decided on August 29,2005

Aamoda Publications Private Limited, A Private Lim Appellant
VERSUS
Uniion Of India, Rep By Its Secretary, Ministry Of Respondents

JUDGEMENT

- (1.) Sri J.V. Prasad, learned standing counsel for the respondents-Income Tax, having accepted notice, requests three weeks time for filing counter.
(2.) Pending further orders, the respondents are directed to accept 5% fringe benefit tax in advance. Such payment, however, shall be subject to further orders to be passed as to the fringe benefit tax liable to be paid by the petitioner. Notice.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.