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The Commissioner of Commercial Taxes (appellant) has preferred this appeal against judgment and order passed by the High Court of Kerala.
The High Court exercising an appellate power allowed the appeal
...filed by the M/s K.T.C. Automobiles (respondent) and set aside the original order passed by the Intelligence Officer imposing a penalty of Rs. 86 Lakhs upon the respondent dealer for the alleged non-maintenance of complete and true accounts.
Bench
Applied Acts & Sections
No Acts & Articles mentioned in this case
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