Jharkhand High Court
Jharkhand State Mineral Development ... vs Central Coalfields Limited & Others on 3 October, 2018
Author: Aniruddha Bose
Bench: Chief Justice, B.B.Mangalmurti
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.3318 of 2018
Jharkhand State Mineral Development Corporation Ltd. ... Petitioner
Versus
Central Coalfields Limited & Others ... Respondents
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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE B.B.MANGALMURTI
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For the Petitioner : Mr. Sumeet Gadodia, Advocate. For the Respondent CCL : Mr. Anup Kumar Mehta, Advocate For the Respondent Income Tax : Mr. Deepak Roshan, Advocate
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rd Order No. 03 : Dated 3 October, 2018 Let this writ petition be listed on 9th October, 2018. On that date, learned counsel for the Income Tax Authorities shall take instruction on the point of inclusion of Jharkhand State Mineral Development Corporation Ltd.
within the scheme of Section 206 C of the Income Tax Act, 1961 having regard to the explanation to the aforesaid provision which in substance exempts a Public Sector Undertaking from the obligation cast under said Section.
(Aniruddha Bose, C.J.) (B.B.Mangalmurti, J.) Birendra/