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Jurisdiction

S No

Citation

Name of the Party

Subject Heading

1

2014 (4) ECS (22) (HC- Bom)(124KB)

M/s. Combitic Global Caplet Pvt. Ltd.

Revision Authority - Section 35EE(1a): If the revision application has been correctly filed under provisions of the statute, the jurisdiction of the Central Government to decide the application is not barred by the fact that the decision will involve an interpretation of the valuation provisions of the enactment.


Last Updated on: 17-Sep-2021
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