REGENT COMPUTRONICS PVT. LTD.

RAMAVATAR BUDHAI PRASAD Appellant

V/S

ASSISTANT SALES TAX OFFICER AKOLA Respondents

Referred Judgements :-

MADHYA PRADESH PAN MERCHANTS' ASSOCIATION,SANTRA MARKET,NAGPUR V. STATE OF MADHYA PRADESH [REFERRED TO]
BRAHMANAND VS. STATE OF UTTAR PRADESH [REFERRED TO]
DHARMADAS PAUL VS. COMMISSIONER OF COMMERCIAL TAX WEST BENGAL [REFERRED TO]
KOKIL RAM VS. PROVINCE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) THE following Judgment of the court was delivered by

(2.) THESE are three petitions under Art. 32 of the Constitution challenging the imposition of sales tax on betel leaves by the Sales Tax Officer, Akola. The question raised in all the three petitions is the same and can conveniently be disposed of by one judgment.

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RAMAVATAR BUDHAIPRASAD Vs. ASSISTANT SALES TAX OFFICER AKOLA

Referred Judgements :-

JUDGEMENT

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