Arcelor Mittal Nippon Steel India Limited to pay the purchase tax of Rs. 480 Crores as SC sets aside Gujarat HC verdict
Supreme Court: In a major blow to Essar Steel Limited, now Arcelor Mittal Nippon Steel India Limited), the bench of MR Shah*
purchase tax
SBI, being an agent of RBI, is not liable to purchase tax for replenishment licences or Exim scrips taken as a participant in the process of cancellation
Supreme Court: Deciding the question as to whether the State Bank of India (SBI) and its branches, which are registered dealers under