Voylla Fashions Private Limited v. Union Of INDIA Through Secretary
- Court
- Rajasthan High Court
- Case number
- CW/24375/2018
- Date of judgment
- 8 Dec 2021
- Bench
- AKIL KURESHI,UMA SHANKER VYAS
- Petitioner
- VOYLLA FASHIONS PRIVATE LIMITED
- Respondent
- UNION OF INDIA THROUGH SECRETARY
- CNR
- RJHC021045242018
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Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.