0  30 Apr, 2003
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The State of Himachal Pradesh and Ors. Vs. Yash Pal Garg (Dead) By Lrs. and Ors.

  Supreme Court Of India Criminal Appeal /3545-3562/1991
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Case Background

We have seen earlier that by the impugned provision, there is a direct levy upon the carriage of goods by road and water ways. It is not the case of ...

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