KATYANI COTTAGE INDUSTRIES Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS appeal is fled against the order of the Authority for Clarification and Advance Ruling ('Authority' for short) dated 20.06.2013 passed in Reference No. AR.Com/03/2013/CTD by the Authority for Clarification and Advance Ruling, Hyderabad. FACTS: - -

(2.) AGGRIEVED by the impugned order passed by the Authority, the present appeal is preferred by the appellant assailing the legality and validity of the impugned order.

(3.) RIVAL Contentions: - -