Tripura Ispat (A Unit Of Lohia Group) Vs Union Of India And Ors.

Tripura High Court 12 Jan 2021 Writ Petition (C) No. 465 Of 2020 (2021) 01 TP CK 0038
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 465 Of 2020

Hon'ble Bench

Akil Kureshi, CJ; S.G. Chattopadhyay, J

Advocates

Dr. A.K. Saraf, Kousik Roy, Paramartha Datta

Final Decision

Disposed Of

Acts Referred
  • Constitution Of India, 1950 - Article 142
  • Central Excise Act, 1944 - Section 11A, 11A(1), 35
  • Income Tax Act, 1961 - Section 40, 263

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 01 TP CK 0038
  • Coram: Akil Kureshi, CJ; S.G. Chattopadhyay, J
  • Bench: Division Bench
  • Advocates: Dr. A.K. Saraf, Kousik Roy, Paramartha Datta
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 142
  • Central Excise Act, 1944 - Section 11A, 11A(1), 35
  • Income Tax Act, 1961 - Section 40, 263
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