M/S Ankur Biochem PVT LTD Through Its Director Mahendra Sharma v. Union Of INDIA Through The Secretary Of Central Goods And Services Tax And Central Excise
- Court
- Jharkhand High Court
- Case number
- WPC/1996/2023
- Date of judgment
- 20 Mar 2025
- Bench
- HON'BLE THE CHIEF JUSTICE,HON'BLE MR. JUSTICE DEEPAK ROSHAN
- Petitioner
- M/S ANKUR BIOCHEM PVT LTD THROUGH ITS DIRECTOR MAHENDRA SHARMA
- Respondent
- UNION OF INDIA THROUGH THE SECRETARY OF CENTRAL GOODS AND SERVICES TAX AND CENTRAL EXCISE
- CNR
- JHHC010122522023
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Reproduced from the public record of the Jharkhand High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.