REGENT COMPUTRONICS PVT. LTD.

New Bismillah Bakery Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE BANK OF TRAVANCORE VS. MOHAMMAD MOHAMMAD KHAN [REFERRED TO]
RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
HAMEEDIA HARDWARE STORES VS. B MOHAN LAL SOWCAR [REFERRED TO]
MANDAL REVENUE OFFICER VS. GOUNDLA VENKAIAH [REFERRED TO]
STATE OF KERALA VS. A P MAMMIKUTTY [REFERRED TO]

JUDGEMENT

(1.) This Appeal filed by the assessee raises following question of law:

(2.) This question arises in the following factual background:

(3.) Learned advocate Shri Uchit Sheth for the appellant took us through statutory provisions and the other materials on record and raised the following contentions:

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NEW BISMILLAH BAKERY Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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