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Citedby 238 docs - [View All]
Ms.Vijaya Traders, Kadapa, ... vs The Commercial Tax Officer-I, ... on 22 June, 2011
In Re: Reliance Industries ... vs Unknown on 18 February, 2008
Associated Tanners vs Commercial Tax Officer (Ofa) on 14 December, 1972
Bharat Earth Movers Ltd., Rep. By ... vs The State Of Karnataka, Rep. By ... on 29 March, 2007
Hyderabad Industries Ltd. vs State Of Rajasthan And Ors. on 2 August, 2007

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[Article 304] [Constitution]
Central Government Act
Article 304(a) in The Constitution Of India 1949
(a) impose on goods imported from other States or the Union territories any tax to which similar goods manufactured or produced in that State are subject, so, however, as not to discriminate between goods so imported and goods so manufactured or produced; and