SC: Public Premises Act Prevails over State Rent Laws For Evicting Unauthorised Occupants  ||  SC: Doctors Were Unwavering Heroes in COVID-19, and Their Sacrifice Remains Indelible  ||  SC Sets Up Secondary Medical Board to Assess Passive Euthanasia Plea of Man in Vegetative State  ||  NCLAT: Amounts Listed As ‘Other Advances’ in Company’s Balance Sheet aren’t Financial Debt under IBC  ||  NCLT Ahmedabad: Objections to Coc Cannot Bar RP From Challenging Preferential Transactions  ||  J&K&L HC: Courts Should Exercise Caution When Granting Interim Relief in Public Infrastructure Cases  ||  Bombay HC: SARFAESI Sale Invalid if Sale Certificate is Not Issued Prior to IBC Moratorium  ||  Supreme Court: Police May Freeze Bank Accounts under S.102 CrPC in Prevention of Corruption Cases  ||  SC: Arbitrator’s Mandate Ends on Time Expiry; Substituted Arbitrator Must Continue After Extension  ||  SC: Woman May Move Her Department’s ICC For Harassment by Employee of Another Workplace    

Dhatri Hair Care Oil and Massage Oil are Ayurvedic Medicines: CESTAT - (19 Jul 2018)

Customs, Excise and Service Tax Appellate Tribunal (CESTAT) held that “Dhatri Brand Hair Care Herbal Oil” and “Dhatri Brand Massage Oil” are ayurvedic medicines.

Tags : CESTAT   DHATRI BRAND HAIR CARE HERBAL OIL   DHATRI BRAND MASSAGE OIL   AYURVEDIC MEDICINE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved