COMMISSIONER, COMMERCIAL TAX, LUCKNOW, U.P. Vs. RUJHAN STUDIO

LAWS(SC)-2021-3-89

SUPREME COURT OF INDIA

Decided on March 02,2021

Commissioner, Commercial Tax, Lucknow, U.P. Appellant

VERSUS

Rujhan Studio Respondents

D.Y.CHANDRACHUD,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The Civil Appeals are disposed of in terms of the signed reportable judgment.;