Calcutta High Court (Appellete Side)
Shristi Infrastructure Development ... vs Deputy Commissioner Of Sales Tax on 7 April, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
Sl. AD 10
07.04.2016
S.d.
W. P 6335(W) of 2016
Shristi Infrastructure Development Corporation Ltd.
-versus-
Deputy Commissioner of Sales Tax, Salt Lake Charge and ors.
Mr. Sandip Choraria
...for the petitioner.
Mr. Abhrotosh Majumder
Mr. Prithu Dudharia
Mr. Soumitra Mukherjee
..for the State.
This is another petition challenging the validity of the
amended proviso to Section 84 of the West Bengal Value Added Tax
Act, 2003.
Affidavit-in-opposition be filed by April 15, 2016; reply
thereto, if any, may be filed before the matter appears next for
hearing on April 18, 2016.
Since the hearing in some of the matters involving the same
issue was commenced and is scheduled to be taken up on April 18,
2016, the respondents should not take any further coercive steps to
realise the tax in dispute other than the measures that may already have been taken. The petitioner will also be entitled to operate its bank accounts subject to further garnishee notices that may be issued by the department.
(Sanjib Banerjee, J.)