LAWS(KER)-2013-9-85

QUALITY AIRPORT HOTELS & FLIGHT SERVICES (P) LTD. REP. BY ITS AUTHORISED SIGNATORY Vs. THE COMMERCIAL TAX OFFICER (WC & LT), OFFICE OF THE DEPUTY COMMISSIONER DEPT. OF COMMERCIAL TAXES,

Decided On September 24, 2013

Quality Airport Hotels AndAmp; Flight Services (P) Ltd. Rep. By Its Authorised Signatory Appellant

V/S

The Commercial Tax Officer (Wc AndAmp; Lt), Office Of The Deputy Commissioner Dept. Of Commercial Taxes, Respondents

JUDGEMENT

(1.) Section 4(2)(c) of the Kerala Tax on Luxuries Act, 1976 ('the Act' for short) as it earlier stood reads as follows.

(2.) Rule 3(C) of the Kerala Tax on Luxuries Rules, 1976 ('the Rules' for short) reads as under.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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