LAWS(GJH)-2013-8-88

NIKI OIL MILLS Vs. STATE OF GUJARAT

Decided On August 30, 2013
Niki Oil Mills Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) THE present Tax Appeal is ADMITTED to consider the following substantial questions of law;

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present application is taken up for final hearing today.

(3.) THE facts leading to the present appeal in a nutshell are as under: