Himachal Pradesh High Court
Reckitt Benckiser (India) Ltd. vs . State Of H.P. & Ors. on 8 April, 2025
Bench: Tarlok Singh Chauhan, Sushil Kukreja
Reckitt Benckiser (India) Ltd. Vs. State of H.P. & Ors. a/w connected matters CWP No. 7692 of 2011 a/w CWP No. 1054 of 2013 and 6834 of 2021 08.04.2025 Present: Mr. R. Jawahar Lal and Mr. Atul Jhingan, Advocates, for the petitioner(s).
Mr. Anup Rattan, Advocate General with Mr. I.N. Mehta, Senior Additional Advocate General, Mr. Ramakant Sharma, Mr. Navlesh Verma, Mr. Sushant Keprate, Ms. Sharmila Patial, Additional Advocates General and Mr. Raj Negi, Deputy Advocate General, for the respondents/State.
Heard for considerable time.
Let the respondents produce on record the decision taken by the State Government to initiate the process for scrutiny against the petitioner(s) by invoking Section 21(2) & (3) of the HP VAT Act, 2005, by the next date of hearing.
List on 06.05.2025.
[ ( Tarlok Singh Chauhan ) Judge ( Sushil Kukreja ) Judge 08th April, 2025 (Sumit)