The Commissioner Central Goods And Services Tax v. N.K. Lohia Chairman M/S East INDIA Udyog LTD.
- Court
- Allahabad High Court
- Case number
- CEXA/13/2018
- Date of judgment
- 26 Sept 2019
- Petitioner
- THE COMMISSIONER CENTRAL GOODS AND SERVICES TAX
- Respondent
- N.K. LOHIA CHAIRMAN M/S EAST INDIA UDYOG LTD.
- CNR
- UPHC010147882018
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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.