MELTON INDIA Vs. COMMISSIONER TRADE TAX
LAWS(SC)-2007-1-31
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on January 31,2007

MELTON INDIA Appellant
VERSUS
COMMISSIONER TRADE TAX, U.P Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal has been directed against the judgment and order dated 10.12.2004 by the High Court of Judicature at Allahabad in Trade Tax Revision Nos. 2407-2410/2004.
(3.) Heard learned counsel for the parties and perused the record.;


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