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This Appeal is filled in the Jammu Kashmir High Court where the appellant challenged an additional toll tax on the export of dry fruits claiming it violated their fundamental rights
...under Articles and g of the Constitution The High Court upheld the tax's validity dismissing their petition On appeal the Supreme Court affirmed the High Court's decision ruling that the toll tax was a legitimate exercise of the state's taxing powers was applied uniformly and did not infringe upon the appellants' constitutional rights
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