M/S SHRI VISHNU RICE MILL Vs. COMMISSIONER TRADE TAX, U.P
LAWS(SC)-2019-3-195
SUPREME COURT OF INDIA
Decided on March 29,2019

M/S Shri Vishnu Rice Mill Appellant
VERSUS
COMMISSIONER TRADE TAX, U.P Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner.
(2.) Application for exemption from filing official translation is allowed.
(3.) We are not inclined to interfere with the impugned judgment. The Special Leave Petition is accordingly dismissed.;


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