Supreme Court: Rooh Afza Taxable at 4% As Fruit Drink Under UP VAT Act - (26 Feb 2026)
SALES TAX/VAT
Supreme Court held that “Sharbat Rooh Afza” is classifiable as a fruit drink/processed fruit product under the UP VAT Act, taxable at 4%. It set aside the Allahabad High Court ruling that had placed it under the residuary entry attracting 12.5% tax.
Tags : ROOH AFZA FRUIT DRINK VAT
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