Calcutta High Court (Appellete Side)
Conquest Project Private Limited & Anr vs The State Of West Bengal & Anr on 15 June, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 18 15.6.2016
W.P. 10318 (W) of 2016 gd Conquest Project Private Limited & Anr.
Vs. The State of West Bengal & Anr. Ms. Swapna Das ..for the Petitioners The matter pertains to entry tax. Though the relevant statute has been struck down, the State's appeal from such order has not yet been disposed of.
In similar matters, it has been the submission of the State that since the statute itself has been struck down, no demand can be made on account of entry tax.
The impugned demand for entry tax will remain stayed.
Let this petition appear as a "Motion" in the combined monthly list of September, 2016.
(Sanjib Banerjee, J.) 2