Bombay High Court
Anshul Impex Private Limited vs The Joint Commissioner Of Sales Tax And 2 ... on 24 July, 2019
Author: S.C. Gupte
Bench: M.S. Sanklecha, S.C. Gupte
sat 1/3 wp 2883-2018, 13754-2018 & others.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2883 OF 2018
United Projects ...Petitioner
vs
The State of Maharashtra & Anr. ...Respondents
WITH
WRIT PETITION NO. 13754 OF 2018 (AS)
Larsen and Tourbo Ltd. ...Petitioner
vs
The State of Maharashtra & Anr. ...Respondents
WITH
WRIT PETITION NO. 2979 OF 2018
Nircon Construction ...Petitioner
vs
The State of Maharashtra & Anr. ...Respondents
WITH
WRIT PETITION NO. 2900 OF 2018 AND
WRIT PETITION NO. 2902 OF 2018
F.A. Constructions ...Petitioner
vs
The State of Maharashtra & Anr. ...Respondents
WITH
WRIT PETITION NO. 2901 OF 2018
F.A. Infrastructure Ltd. ...Petitioner
vs
The State of Maharashtra & Anr. ...Respondents
WITH
WRIT PETITION NO. 2927 OF 2018
United Projects ...Petitioner
vs
::: Uploaded on - 26/07/2019 ::: Downloaded on - 26/07/2019 22:24:35 :::
sat 2/3 wp 2883-2018, 13754-2018 & others.doc
The State of Maharashtra & Anr. ...Respondents
WITH
WRIT PETITION NO. 1148 OF 2019 AND
WRIT PETITION NO. 1149 OF 2019
Anshul Impex Pvt.Ltd. ...Petitioner
vs
The Joint Commissioner of Sales Tax & Ors. ...Respondents
WITH
WRIT PETITION NO. 1147 OF 2018 AND
WRIT PETITION NO. 1150 OF 2019
Trishar Cars Pvt.Ltd. ...Petitioner
vs
The Joint Commissioner of Sales Tax & Ors. ...Respondents
WITH
WRIT PETITION NO. 1151 OF 2019
Soneraj Distributors ...Petitioner
vs
The State of Maharashtra ...Respondent
WITH
WRIT PETITION NO. 2842 OF 2018
Associated Brothers ...Petitioner
vs
The Commissioner of Sales Tax & Ors. ...Respondents
Mr.Prithviraj Choudhary with Sandeep Ghaterao & Sachin Shintre I/b. N.V.
Tapre for Petitioner in WPs 2883/2018, 2979/2018, 2900/2018,
2901/2018, 2902/2018, 2927/2018, 2979/2018.
Mr.Prakash Shah with Jas Sanghvi I/b. PDS Legal for Petitioner in Civil WP
13754/2018.
Mr.P.D. Purway I/b. V.S. Giramkar for Petitioner in WP 1150/2019 and
1147/2019 (Not on board, taken on board) (Nagpur Petition)
Mr.Aashutosh Kumbhakoni, Advocate General, with S.B. Lolge, "A" Panel
Counsel, with Akshay Shinde, "B" Panel Counsel, with Jyoti Chavan, AGP,
Original Side, with Shruti Vyas, AGP, Appellate Side, for Respondents.
::: Uploaded on - 26/07/2019 ::: Downloaded on - 26/07/2019 22:24:35 :::
sat 3/3 wp 2883-2018, 13754-2018 & others.doc
CORAM : M.S. SANKLECHA &
S.C. GUPTE, JJ.
DATE : 24 JULY 2019 P.C. :
Writ Petition Nos.2842 of 2018 and 1147 of 2019 are not on board and the matters taken on board as the issue involved is identical.
2 Mr.Choudhary, Mr.Shah and Mr.Purway, learned Counsel appearing in their respective petitions, seek leave to amend the petitions so as to challenge Section 5 of the Maharashtra Tax Laws (Amendment and Validation) Act, 2019, which is in substitution of the Maharashtra Ordinance No.VI of 2019, which is the subject of challenge present in the writ petitions.
3 Learned Advocate General has no objection to the same. Amendment to be carried out within one week. Reverification is dispensed with. Copies of the amended petitions to be served upon the Respondents immediately thereafter.
4 At the request of the parties, adjourned to 8 August 2019 at
3.00 p.m
(S.C. GUPTE, J.) (M.S. SANKLECHA, J.)
::: Uploaded on - 26/07/2019 ::: Downloaded on - 26/07/2019 22:24:35 :::