Patna High Court - Orders
Bacardi India Private Limited vs The State Of Bihar & Ors on 18 December, 2018
Author: Jyoti Saran
Bench: Jyoti Saran, Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15316 of 2017
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United Spirits Limited
... ... Petitioner/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13165 of 2018
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Bacardi India Private Limited
... ... Petitioner/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 16716 of 2017
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Colona Blenders & Bottlers ( India ) Pvt. Ltd & Ors
... ... Petitioner/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 514 of 2018
======================================================
Carlsberg India Private Limited
... ... Petitioner/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 15316 of 2017)
For the Petitioner/s : Mr. Balbir Singh, Sr. Adv.
Mr. Satyabir Bharti, Adv.
Mr. Aditya Mukherjee, Adv.
Mr. Alok Chandra, Adv.
For the Respondent/s : Mr. Lalit Kishore, A.G.
Mr. Vikash Kumar, SC-11
Mr. Bishwa Bibhuti Kumar Singh, AC to AG
Patna High Court CWJC No.15316 of 2017(12) dt.18-12-2018
2/3
For the BSB Corporation : Mr. Girjesh Kuma, Adv.
(In Civil Writ Jurisdiction Case No. 13165 of 2018)
For the Petitioner/s : Mr. Satyabir Bharti, Adv.
For the Respondent/s : Mr. Lalit Kishore, AG
Mr. Vikash Kumar, SC-11
(In Civil Writ Jurisdiction Case No. 16716 of 2017)
For the Petitioner/s : Mr. Satyabir Bharti, Adv.
For the Respondent/s : Mr. Lalit Kishore, AG
Mr. Vikash Kumar, SC-11
(In Civil Writ Jurisdiction Case No. 514 of 2018)
For the Petitioner/s : Mr. Satyabir Bharti, Adv.
Mr. Alok Chandra, Adv.
For the Respondent/s : Mr. Lalit Kishore, AG
Mr. Vikash Kumar, SC-11
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
and
HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE JYOTI SARAN)
12 18-12-2018We have heard the submissions of Mr. Balbir Singh, learned senior counsel assisted by Mr. Satyabir Bharti and Mr. Aditya Mukherjee appearing on behalf of the writ petitioner(s). We have also heard Mr. Lalit Kishore, the Advocate General assisted by Mr. Vikash Kumar, learned Standing Counsel No.11 as well as Mr. Girjesh Kumar for the Bihar State Beverage Corporation.
Whereas some dispute yet subsists in respect of excise levy and VAT amount in so far as the petitioner(s) in CWJC No.15316 of 2017, CWJC No.13165 of 2017 and CWJC No.16716 of 2017 are concerned, learned counsel for the petitioners inform that the Commercial Tax Department has refunded the VAT claimed by the petitioner in CWJC No.514 of 2018 as per the demand raised, however, the dispute pertaining Patna High Court CWJC No.15316 of 2017(12) dt.18-12-2018 3/3 to the refund of excise levy is yet pending.
Argument is concluded.
Order is reserved.
(Jyoti Saran, J) ( Rajeev Ranjan Prasad, J) skpathak/-
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