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Citedby 220 docs - [View All]
In Re: Guruviah Naidu And Company ... vs Unknown on 12 February, 1954
The Bengal Immunity Company ... vs The State Of Bihar And Others on 4 December, 1954
Mohd. Serajuddin Etc vs State Of Orissa on 16 April, 1975
United Motors (India) Ltd. And ... vs The State Of Bombay And Anr. on 11 December, 1952
Ben Gorm Nilgiri Plantations Co., ... vs Sales Tax Officer, Special ... on 8 August, 1961

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[Article 286] [Constitution]
Central Government Act
Article 286(1) in The Constitution Of India 1949
(1) No law of a State shall impose, or authorise the imposition of, a tax on the sale or purchase of goods where such sale or purchase takes place
(a) outside the State; or
(b) in the course of the import of the goods into, or export of the goods out of, the territory of India