Calcutta High Court
Sharoorji Pallonji & Co. Ltd. J V Dn vs The State Of West Bengal & Ors on 27 January, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
Item No.34
(14/1/2016)
WP No.1401 of 2015
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
LARSEN & TOUBRO LTD.
SHAROORJI PALLONJI & CO. LTD. J V DN
Versus
THE STATE OF WEST BENGAL & ORS.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 27th January, 2016.
Appearance:
Ms. P. Dasgupta, Adv.
The Court : The matter pertains to entry tax. Though the relevant statute has been struck down, the State's appeal therefrom has not been taken up yet for hearing. In similar matters, it has been the consistent stand of the State that it will not insist on the payment of the entry tax since the statute itself has been struck down.
Let this petition appear as a "Court Application" in the monthly list of June, 2016.
The impugned demand for entry tax will remain stayed.
(SANJIB BANERJEE, J.) bp.