Bombay High Court
The Commisioner Of Sales Tax, ... vs M/S. Indo Burma Petroleum Co. Ltd on 11 February, 2020
Author: M.S.Karnik
Bench: Nitin Jamdar, M.S.Karnik
12 str 35-13 and ors.doc
Pradnya Bhogale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SALES TAX REFERENCE NO. 35 OF 2013
WITH
SALES TAX REFERENCE NO. 36 OF 2013
WITH
SALES TAX REFERENCE NO. 46 OF 2013
WITH
SALES TAX REFERENCE NO. 47 OF 2013
WITH
SALES TAX REFERENCE NO. 48 OF 2013
WITH
SALES TAX REFERENCE NO. 49 OF 2013
WITH
SALES TAX REFERENCE NO. 14 OF 2014
WITH
SALES TAX REFERENCE NO. 24 OF 2014
WITH
SALES TAX REFERENCE NO. 26 OF 2014
WITH
SALES TAX REFERENCE NO. 27 OF 2014
WITH
SALES TAX REFERENCE NO. 34 OF 2014
WITH
SALES TAX REFERENCE NO. 45 OF 2014
WITH
SALES TAX REFERENCE NO. 47 OF 2014
WITH
SALES TAX REFERENCE NO. 56 OF 2014
WITH
SALES TAX REFERENCE NO. 31 OF 2015
WITH
SALES TAX REFERENCE NO. 35 OF 2015
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12 str 35-13 and ors.doc
WITH
SALES TAX REFERENCE NO. 84 OF 2017
The Commissioner of Sales Tax Maharashtra State ..Applicant
vs.
M/s. Indo Burma Petroleum Co. Pvt. Ltd. ..Respondent
WITH
SALES TAX REFERENCE NO. 47 OF 2015
WITH
SALES TAX REFERENCE NO. 17 OF 2016
WITH
SALES TAX REFERENCE NO. 3 OF 2017
The Commissioner of Sales Tax Maharashtra State ..Applicant
vs.
M/s. Indian Oil Corporation Ltd. ..Respondent
WITH
SALES TAX REFERENCE NO. 111 OF 2017
Addl. Commissioner of Sales Tax ..Applicant
vs.
Indian Oil Corporation Ltd. ..Respondent
WITH
SALES TAX REFERENCE NO. 113 OF 2017
Addl. Commissioner of Sales Tax, VAT-III ..Applicant
vs.
Indian Oil Corporation Ltd. ..Respondent
...........
Ms. P.H. Kantharia, G.P. a/w Mr. Himanshu Takke, A.G.P. for
Applicant.
Mr. S. Sridharan for Respondent in STR Nos.47/2015, 17/2016
and 3/2017.
Mr. S. Sridharan I/b. PDS Legal for Respondent in STR Nos.111-
2017 and 113/2017.
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12 str 35-13 and ors.doc
CORAM : NITIN JAMDAR &
M.S.KARNIK, JJ.
DATE : 11 FEBRUARY 2020 P.C.:-
These Sales Tax References are pending in this Court. The learned AGP states that an authorised committee had deliberated the issue and has decided to withdraw these References on administrative ground by keeping the question of law open. Learned AGP states that a communication to that effect has been received. These References are listed on board under the caption 'For Withdrawal'.
2. In view of this statement made by the learned AGP, we do not find any reason to keep these References pending on the file of this Court. The References are accordingly returned as unanswered and are consequently disposed of.
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