tax law, excise duty, industrial regulation, Supreme Court India
0  05 Feb, 2004
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Union of India and Ors. Vs. West Coast Paper Mills Ltd. and Anr.

  Supreme Court Of India Civil Appeal/1061-62/1998
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Dissatisfied by the Railway Rates Tribunal's decision, the Union of India filed a special leave to appeal before the Supreme Court of India. The appeal was heard by a three-Judge ...

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