Supreme Court - Daily Orders
Bank Note Press Etc Etc Etc....... Thr. ... vs Thr. Additional Assistant on 14 August, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
1
ITEM NO.15 COURT NO.2 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 6463-6487/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 03-10-2016
IN WP NOS. 1116/2015, 3336/2009, 3337/2009, 3339/2009, 3340/2009,
1586/2010, 1587/2010, 1588/2010, 13385/2010, 13386/2010,
13387/2010, 8476/2012, 8477/2012, 8478/2012, 6809/2014, 6810/2014,
589/2014, 592/2014, 594/2014, 1119/2015, 1124/2015, 1731/2016,
1732/2016, 6808/2014, 1734/2016 PASSED BY THE HIGH COURT OF M.P AT
INDORE)
BANK NOTE PRESS PETITIONER(S)
VERSUS
THE ADDITIONAL ASSISTANT COMMISSIONER OF
COMMERCIAL TAX & ORS. ETC ETC RESPONDENT(S)
(FOR [IA FOR ADDITIONAL FACTS AND DOCUMENTS ON RECORD] ON IA
76/2017 FOR EXEMPTION FROM FILING O.T. ON IA 101/2017)
Date : 14-08-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Nalin Kohli, Adv.
Mr. Ankit Roy, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Indrajeet Singh, Adv.
Ms. Nimisha Menon, Adv.
Ms. Vishakha Ahuja, Adv.
Mr. Rohit K. Singh, AOR
For Respondent(s) Mr. Ravindra Srivastava, Sr. Adv.
Mr. Arjun Garg, AOR
Mr. Manish Yadav, Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2018.08.14
18:00:20 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
In para 18 of the impugned order of the High Court it is recorded that VAT, CST and Entry Tax, which are also the subject of the present proceedings, have been paid by the other eight (08) units of SPMCIL except the petitioner which is the 9th unit.
Shri Nalin Kohli, learned counsel for the petitioner – Bank Note Press, Dewas has sought to deny the said fact by reference to the Annual Statements/Reports of the Company which we have duly perused.
From the Annual Statements/Reports perused by us we are not entirely satisfied with what has been contended. However, to avoid any prejudice we permit the petitioner to file an affidavit specifically stating the correct position on the above issue, namely, whether the other eight (08) units of SPMCIL have been assessed and have paid such taxes as have been assessed. Affidavit be filed within four weeks from today.
List the matters after four weeks.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER