M/S ANTRIX CORPORATION LIMITED Vs. ASST COMMISSIONER OF COMMERCIAL TAXES AND OTHERS ETC.
LAWS(SC)-2017-1-214
SUPREME COURT OF INDIA
Decided on
January 13,2017
M/S Antrix Corporation Limited
Appellant
VERSUS
Asst Commissioner Of Commercial Taxes And Others Etc.
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) To be heard along with Civil Appeal Nos.2349-2352/2010.
(3.) Issue notice on the prayer for interim relief, returnable within four weeks.;
(2.) To be heard along with Civil Appeal Nos.2349-2352/2010.
(3.) Issue notice on the prayer for interim relief, returnable within four weeks.;
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