Calcutta High Court
Antrix Housing Llp vs The State Of West Bengal & Anr on 4 May, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-8
WP No.377 of 2016
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
ANTRIX HOUSING LLP
Versus
THE STATE OF WEST BENGAL & ANR.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 4th May, 2016.
Appearance:
Ms. Swapna Das, 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 August, 2016.
The impugned demand for entry tax will remain stayed.
(SANJIB BANERJEE, J.) bp.