DEEPA PANELS Vs. STATE OF KERALA
LAWS(SC)-2011-7-147
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on July 12,2011

DEEPA PANELS Appellant
VERSUS
STATE OF KERALA Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant herein is an assessee manufacturing chemically treated rubberwood products. The assessee filed its annual returns claiming exemption from payment of purchase tax. In that context, the issue that arose for consideration is whether the assessee is entitled for exemption from payment of purchase tax.;


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