SOM FLAVOURS PVT. LTD. Vs. COMMISSIONER VALUE ADDED TAX
LAWS(SC)-2017-7-129
SUPREME COURT OF INDIA
Decided on
July 03,2017
Som Flavours Pvt. Ltd.
Appellant
VERSUS
Commissioner Value Added Tax
Respondents
JUDGEMENT
J.CHELAMESWAR,J. -
(1.) Leave granted.
(2.) There shall be stay of the recovery of the demand, until further orders.
(3.) Tag with Civil Appeal arising out of SLP(Civil) No. 2221/2012.;
(2.) There shall be stay of the recovery of the demand, until further orders.
(3.) Tag with Civil Appeal arising out of SLP(Civil) No. 2221/2012.;
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