The Commissioner, Central Goods And Services Tax, Noida v. M/S Addi Industries, LTD.
- Court
- Allahabad High Court
- Case number
- CEXA/69/2018
- Date of judgment
- 6 Sept 2018
- Petitioner
- THE COMMISSIONER, CENTRAL GOODS AND SERVICES TAX, NOIDA
- Respondent
- M/S ADDI INDUSTRIES, LTD.
- CNR
- UPHC010677212018
Judgment text not available yet
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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.