Ms Topsel Marketing Private Limited Through Mr Raj Kumar Sharma v. The Union Of INDIA Through The Pr Commissioner Central Goods And Services Tax And Central Excise

Court: Jharkhand High Court
Case number: WPC/1632/2021
Date of judgment: 10 Aug 2022
Bench: HON'BLE MR. JUSTICE APARESH KUMAR SINGH,HON'BLE MR. JUSTICE DEEPAK ROSHAN
Petitioner: MS TOPSEL MARKETING PRIVATE LIMITED THROUGH MR RAJ KUMAR SHARMA
Respondent: THE UNION OF INDIA THROUGH THE PR COMMISSIONER CENTRAL GOODS AND SERVICES TAX AND CENTRAL EXCISE
CNR: JHHC010124912021

Judgment text not available yet

This is the court's record of the matter. The judgment PDF has not been collected and converted to text yet, so there is nothing here to read beyond the details above. The collection is ongoing and this page will carry the full text once it lands.

Open the court's own copy →

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.