Karnataka High Court Upheld Notification levying Excise Duty On Tobacco Products - (10 Jan 2022)
Karnataka High Court has upheld the notification levying Central Excise Duty on tobacco and tobacco products issued by the Union of India. The court observed that taxation is not merely a source of raising revenue but is also recognised by the fiscal tool to achieve fiscal and social objective.
Tags : KARNATAKA HIGH COURT CENTRAL EXCISE ACT
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