AROGYA SAHAYATHA, ANDHRA PRADESH PROHIBITION & EXCISE DEPT. EMPLOYEES HEALTH & MEDICAL WELFARE TRUST,VIJAYAWADA vs. COMMISSIONER OF INCOME TAX, EXEMPTIONS, HYDERABAD
ITA 1629/HYD/2017Status: DisposedITAT Hyderabad25 February 2021
Judgment text not available
The text for this order has not been extracted yet.
Recent GST High Court judgments
Search GST case law →- M/S Larsen And Toubro Limited vs. Joint Commissioner Of Central GST And Anr.Delhi · 27 Oct 2026
- T C Global INDIA Private Limited vs. Principal Commissioner Of Central GST, North DelhiDelhi · 27 Oct 2026
- Kamlasana Impex Private Limited vs. Director General Of GST Intelligence (Hq) Delhi) & Anr.Delhi · 27 Oct 2026
- Ritu Gautam Proprietor Of Ms Heritage International vs. Additional Commissioner Central Goods And Services Tax Appeals Ii Delhi & Anr.Delhi · 27 Oct 2026
- Sutha vs. The State Tax Officer(Inspection-3)Madras · 27 Oct 2026