Ms Jagdamba Traders Through Its Proprietor Shanti Devi Upadhyay v. The Union Of INDIA Through The Commissioner Central Goods And Services Tax And Central Excise
- Court
- Jharkhand High Court
- Case number
- WPC/1435/2020
- Date of judgment
- 10 Aug 2022
- Bench
- HON'BLE MR. JUSTICE APARESH KUMAR SINGH,HON'BLE MR. JUSTICE DEEPAK ROSHAN
- Petitioner
- MS JAGDAMBA TRADERS THROUGH ITS PROPRIETOR SHANTI DEVI UPADHYAY
- Respondent
- THE UNION OF INDIA THROUGH THE COMMISSIONER CENTRAL GOODS AND SERVICES TAX AND CENTRAL EXCISE
- CNR
- JHHC010103952020
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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.