SARVSRI SHUKLA EINT UDYOG, RAMGARH, PRATAPGARH Vs. COMMISSIONER, COMMERCIAL TAX, U.P. LUCKNOW
LAWS(ALL)-2018-7-225
HIGH COURT OF ALLAHABAD
Decided on
July 02,2018
Sarvsri Shukla Eint Udyog, Ramgarh, Pratapgarh
Appellant
VERSUS
Commissioner, Commercial Tax, U.P. Lucknow
Respondents
JUDGEMENT
ASHOK KUMAR,J. -
(1.) Ref: Civil Misc. Exemption/dispensing Application No. 169397 of 2009.
(2.) Heard learned counsel for the applicant.
(3.) This is an application for exemption of filing the certified copy of the impugned judgment of the Tribunal.;
(2.) Heard learned counsel for the applicant.
(3.) This is an application for exemption of filing the certified copy of the impugned judgment of the Tribunal.;
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