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Allahabad HC: Merely Because Refund is Due, Liability to Deposit Tax Can’t be Escaped - (10 Jul 2024)

OTHER TAXES

Allahabad High Court has held that merely because a refund is due to a registered dealer from assessment proceedings, liability of depositing tax under U.P. Trade Tax Act, 1948 cannot be escaped by him.

Tags : ALLAHABAD HIGH COURT   REFUND   REGISTERED DEALER   ASSESSMENT PROCEEDINGS  

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