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AIROnline 1998 SC 28
::2011 (15) SCC 596
Supreme Court Of India
Hon'ble Judge(s):
S. P. Bharucha,
S. Rajendra Babu
, JJ
U.P. Trade Tax Act (15 of 1948) , S.8(1)— Late payment of admitted tax - Levy of interest - Does not apply in case of disputed amount of tax which could be resolved only by assessment. (Para 5 6 7)
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