AIMIL LTD. Vs. COMMISSIONER OF TRADE & TAXES

JUDGEMENT

(1.) C.M. No. 20096/2017( for exemption) in W.P.(C) No. 4597/2017 C.M. No. 20100/2017(for exemption) in W.P.(C) No. 4599/2017 1. Allowed, subject to all just exceptions W.P.(C) No. 4597/2017 & W.P.(C) No. 4599/2017

(2.) These two petitions are filed by AIMIL Ltd. under Article 226 of the Constitution of India.

(3.) The prayers in the W.P.(C) No. 4597/2017 are as under: