SHRI BALKRUSHNA RAVICHANDRA MEHTA,MUMBAI vs. THE DCIT, CIRCLE-2, RAJKOT, RAJKOT

ITA 407/RJT/2017Status: DisposedITAT Rajkot25 June 2019AY 1996-97

Judgment text not available

The text for this order has not been extracted yet.

Recent GST High Court judgments

Search GST case law →