Commissioner GST And Central Excise v. M/S Dsm Sugar Vill. Asmoli Tehsil Sambhal
- Court
- Allahabad High Court
- Case number
- CEXA/298/2017
- Date of judgment
- 9 Aug 2018
- Petitioner
- COMMISSIONER GST and CENTRAL EXCISE
- Respondent
- M/S DSM SUGAR VILL. ASMOLI TEHSIL SAMBHAL
- CNR
- UPHC010474012017
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Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.