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SC: Tax Classification Depends on Goods' Form at Sale, not their End Use - (06 Oct 2026)

OTHER TAXES

Supreme Court held that tax classification must depend on the form in which goods are sold, not their eventual use. Products sold as powder or biscuits cannot be classified as non-alcoholic beverages merely because they may later be mixed with milk or water.

Tags : TAX; GOODS; SALE  

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