commercial tax, tax assessment, statutory interpretation, dealer liability, revenue law
0  13 Jan, 2021
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M/S Vellanki Frame Works Vs. The Commercial Tax officer, Visakhapatnam

  Supreme Court Of India Civil Appeal /1322-1323/2019
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Case Background

The appellant, M/S Vellanki Frame Works, a timber importer and seller, challenged the assessment orders for 2005-06 and 2006-07, which imposed taxes on their transactions pursuant to the Central Sales ...

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