Supreme Court - Daily Orders
Pepsico India Holdings Private Limited vs State Of West Bengal on 12 September, 2025
1
ITEM NOS.301+302+303+304+305 COURT NO.8 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.10262/2025
[Arising out of impugned final judgment and order dated 30-01-2025
in APO No. 106/2018 passed by the High Court at Calcutta]
PEPSICO INDIA HOLDINGS PRIVATE LIMITED Petitioner(s)
VERSUS
STATE OF WEST BENGAL & ORS. Respondent(s)
IA No. 91248/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
WITH Diary No(s). 48666/2025 (XVI) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 214843/2025 FOR CONDONATION OF DELAY IN FILING ON IA 214847/2025 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 214848/2025 FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 214850/2025 IA No. 214847/2025 - CONDONATION OF DELAY IN FILING IA No. 214848/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 214843/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 214850/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) SLP(C) No. 7295/2025 (XVI) FOR FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 66499/2025 FOR impleading party ON IA 98948/2025 FOR INTERVENTION/IMPLEADMENT ON IA 98948/2025 FOR INTERVENTION APPLICATION ON IA 99155/2025 FOR impleading party ON IA 102579/2025 FOR INTERVENTION/IMPLEADMENT ON IA 102579/2025 FOR impleading party ON IA 102809/2025 FOR INTERVENTION/IMPLEADMENT ON IA 102809/2025 FOR INTERVENTION APPLICATION ON IA 106793/2025 FOR impleading party ON IA 119258/2025 FOR INTERVENTION/IMPLEADMENT ON IA 119258/2025 Signature Not Verified FOR impleading party ON IA 126759/2025 Digitally signed by VISHAL ANAND Date: 2025.09.18 FOR INTERVENTION/IMPLEADMENT ON IA 126759/2025 19:10:47 IST Reason:
FOR impleading party ON IA 126763/2025 FOR INTERVENTION/IMPLEADMENT ON IA 126763/2025 FOR INTERVENTION APPLICATION ON IA 146810/2025 FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 167324/2025 2 FOR INTERVENTION APPLICATION ON IA 167542/2025 FOR impleading party ON IA 172780/2025 FOR INTERVENTION/IMPLEADMENT ON IA 172780/2025 FOR impleading party ON IA 172991/2025 FOR INTERVENTION/IMPLEADMENT ON IA 172991/2025 FOR impleading party ON IA 176086/2025 FOR INTERVENTION/IMPLEADMENT ON IA 176086/2025 FOR INTERVENTION APPLICATION ON IA 176102/2025 FOR impleading party ON IA 176153/2025 FOR INTERVENTION/IMPLEADMENT ON IA 176153/2025 FOR INTERVENTION APPLICATION ON IA 176185/2025 FOR INTERVENTION APPLICATION ON IA 176194/2025 FOR INTERVENTION APPLICATION ON IA 176203/2025 FOR INTERVENTION APPLICATION ON IA 176241/2025 FOR impleading party ON IA 183266/2025 FOR INTERVENTION/IMPLEADMENT ON IA 183266/2025 FOR impleading party ON IA 183362/2025 FOR INTERVENTION/IMPLEADMENT ON IA 183362/2025 FOR impleading party ON IA 183458/2025 FOR INTERVENTION/IMPLEADMENT ON IA 183458/2025 FOR impleading party ON IA 183460/2025 FOR INTERVENTION/IMPLEADMENT ON IA 183460/2025 FOR INTERVENTION APPLICATION ON IA 183485/2025 FOR impleading party ON IA 185566/2025 FOR INTERVENTION/IMPLEADMENT ON IA 185566/2025 FOR impleading party ON IA 185595/2025 FOR INTERVENTION/IMPLEADMENT ON IA 185595/2025 FOR impleading party ON IA 185618/2025 FOR INTERVENTION/IMPLEADMENT ON IA 185618/2025 FOR impleading party ON IA 186052/2025 FOR INTERVENTION/IMPLEADMENT ON IA 186052/2025 FOR impleading party ON IA 186069/2025 FOR INTERVENTION/IMPLEADMENT ON IA 186069/2025 IA No. 167324/2025 - APPROPRIATE ORDERS/DIRECTIONS IA No. 66499/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 99155/2025 - INTERVENTION APPLICATION IA No. 176194/2025 - INTERVENTION APPLICATION IA No. 146810/2025 - INTERVENTION APPLICATION IA No. 176185/2025 - INTERVENTION APPLICATION IA No. 183485/2025 - INTERVENTION APPLICATION IA No. 176102/2025 - INTERVENTION APPLICATION IA No. 106793/2025 - INTERVENTION APPLICATION IA No. 176241/2025 - INTERVENTION APPLICATION IA No. 167542/2025 - INTERVENTION APPLICATION IA No. 176203/2025 - INTERVENTION APPLICATION IA No. 185566/2025 - INTERVENTION/IMPLEADMENT IA No. 98948/2025 - INTERVENTION/IMPLEADMENT IA No. 126763/2025 - INTERVENTION/IMPLEADMENT IA No. 176153/2025 - INTERVENTION/IMPLEADMENT IA No. 183460/2025 - INTERVENTION/IMPLEADMENT IA No. 126759/2025 - INTERVENTION/IMPLEADMENT IA No. 183458/2025 - INTERVENTION/IMPLEADMENT 3 IA No. 119258/2025 - INTERVENTION/IMPLEADMENT IA No. 176086/2025 - INTERVENTION/IMPLEADMENT IA No. 183362/2025 - INTERVENTION/IMPLEADMENT IA No. 186069/2025 - INTERVENTION/IMPLEADMENT IA No. 172991/2025 - INTERVENTION/IMPLEADMENT IA No. 183266/2025 - INTERVENTION/IMPLEADMENT IA No. 186052/2025 - INTERVENTION/IMPLEADMENT IA No. 102809/2025 - INTERVENTION/IMPLEADMENT IA No. 172780/2025 - INTERVENTION/IMPLEADMENT IA No. 185618/2025 - INTERVENTION/IMPLEADMENT IA No. 102579/2025 - INTERVENTION/IMPLEADMENT IA No. 185595/2025 - INTERVENTION/IMPLEADMENT SLP(C) No. 11038/2025 (XVI) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 70848/2025 FOR APPLICATION FOR PERMISSION ON IA 71727/2025 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 99691/2025 IA No. 71727/2025 - APPLICATION FOR PERMISSION IA No. 70848/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 99691/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES SLP(C) No. 11002/2025 (XVI) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 91431/2025 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 91433/2025 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 92842/2025 FOR APPLICATION FOR SETTLEMENT ON IA 226711/2025 IA No. 226711/2025 - APPLICATION FOR SETTLEMENT IA No. 91431/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 92842/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 91433/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES SLP(C) No. 15115/2025 (XVI) FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) 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ON IA 174809/2025 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 174810/2025 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 174811/2025 FOR CONDONATION OF DELAY IN FILING ON IA 174814/2025 IA No. 174814/2025 - CONDONATION OF DELAY IN FILING IA No. 174810/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 174811/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 174809/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Diary No(s). 41978/2025 (XVI) IA No. 183160/2025 - CONDONATION OF DELAY IN FILING IA No. 183161/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 183162/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 183159/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Diary No(s). 41990/2025 (XVI) FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) 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SLP(C) No. 24087/2025 (XVI) 32 IA No. 197529/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Diary No(s). 43955/2025 (XVI) IA No. 191100/2025 - CONDONATION OF DELAY IN FILING IA No. 191103/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 191105/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Diary No(s). 43959/2025 (XVI) IA No. 191097/2025 - CONDONATION OF DELAY IN FILING IA No. 191098/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 191096/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Diary No(s). 45259/2025 (XVI) IA No. 197246/2025 - CONDONATION OF DELAY IN FILING IA No. 197248/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 197245/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 197251/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Diary No(s). 45478/2025 (XVI) IA No. 197263/2025 - CONDONATION OF DELAY IN FILING IA No. 197259/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 197255/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 197257/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21338/2025 SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 24560/2025 SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 24836/2025 SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 20795/2025 Date : 12-09-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE R. MAHADEVAN For Petitioner(s) :
Mr. Saurabh Bagaria, Adv. Mr. Saurabh Agrawal, Adv. Ms. Komal Mundhra, AOR Mr. Rites Goel, Adv.
Mr. Aniket Bhattacharyya, Adv. Ms. Radhika Mishra, Adv. Mr. Indranil Banerjee, Adv.33
Mr. Ajay Sanwaria, Adv. Mr. Girdhar Dhelia, Adv. Mr. Ashutosh Singh Rana, Adv. Mr. Rishay Raj, Adv.
Dr. Sunil Kumar Agarwal, AOR Mr. Rajeev Kumar Bansal, Adv. Mr. Atul Kumar Agarwal, Adv. Mr. Girish Patel, Adv. Mr. R. C. Agarwal, Adv. Mr. Amarjeet Sahani, Adv. Mr. P. V. Raghunandan, Adv. Mr. Rakesh Khare, Adv. Mr. Shiv Ram Pandey, Adv. Mr. Madan Lal Daga, Adv. Mr. Sachin Kumar Srivastava, Adv. Mr. Rajesh Sonthalia, Adv. Mr. Anuj Kumar Agarwal, Adv. Mrs. Sandhya Pandey, Adv. Mr. Debanuj Basu Thakur, Adv. Mr. Prabhakar Dixit, Adv. Mrs. Mamta Singh, Adv. Mr. Naresh Kumar, Adv. Mr. Man Singh Chouhan, Adv. Mrs. Amita Agarwal, Adv. Mr. Dharm Pal Saini, Adv. Mr. K. Jayakaran, Adv. Mr. Dharmendra Singh Sengar, Adv. Mr. Ashok Chakraborty, Adv. Ms. Pushpa Kumari Mishra, Adv. Ms. Shweta Bhardwaj, Adv. Mrs. Shefali Jain, Adv.
Ms. Avra Mazumdar, Adv. Ms. Anju Thomas, AOR Ms. Pratibha Yadav, Adv. Mr. Sanjeev Kaushik, Adv.
Mr. Tarun Gulati, Sr. Adv. Mr. Manish Mishra, Adv. Mr. Joybrata Misra, Adv. Mr. Shubh Dixit, Adv. Ms. Dhwani Vyas, Adv. Mr. Devansh Garg, Adv. Ms. Avni Sharma, Adv. Mr. Dheeraj Nair, AOR Mr. Zoheb Hossain, AOR Mr. Sanjeev Menon, Adv. Mr. Pranjal Tripathi, Adv.
Mr. Sumant Datt, AOR 34 Mr. Vikrant Dabas, Adv. Ms. Rekha Kashyap, Adv. Mr. Vithal Aditya, Adv. Ms. Aparna Vishal, Adv.
Mr. H. D. Thanvi, Adv. Mr. Nikhil Kumar Singh, Adv. Mr. Raghuveer Pujari, Adv. Mr. Shikhar Bhardwaj, Adv. Ms. Sumati Sharma, Adv. Mr. Rishi Matoliya, AOR Ms. Charanya Lakshmikumaran, AOR Mr. Ayush Agarwal, Adv. Ms. Neha Choudhary, Adv. Ms. Nitum Jain, Adv.
Ms. Umang Motiyani, Adv. Mr. Swastik Mishra, Adv. Ms. Medha Sinha, Adv.
Mr. Ashok Anand, AOR Mr. Ajay Gupta, Adv.
Mr. Kavin Gulati, Sr. Adv. Mr. Aakash Bajaj, Adv. Ms. Prerona Banerjee, Adv. Ms. Sania Abbasi, Adv. Mr. Rohit Dhiman, Adv. M/s Khaitan & Co., AOR Ms. Awstika Das, Adv. Mr. Sidharth Kaushik, Adv. Mr. Lzafeer Ahmad B. F., AOR Mr. Mohit Yadav, Adv. Mr. Shubham Upadhyay, AOR Ms. Anukriti Bajpai, Adv.
Mr. Balbir Singh, Sr. Adv. Mr. Rupender Sinhmar, Adv. Mr. Karan Sachdev, Adv. Mr. Naman Tandon, AOR Ms. Shivali Shah, Adv.
Mr. Pradyumna Sinha, Sr. Adv. Mr. Nirnimesh Dube, Adv. Mr. Ankur S. Kulkarni, Adv. Mr. Debdeep Banerjee, Adv. M/s Lex Regis Law Offices, AOR 35 Ms. Pallavi Pratap, AOR Dr. Prashant Pratap, Adv. Ms. Prachi Pratap, Adv. Ms. Yashvi Aswani, Adv.
Mr. Siddhartha Iyer, AOR Mr. Ishan Agrawal, Adv. Mr. Tanuj Kakrania, Adv. Mr. Chhatresh Kumar Sahu, Adv. Mr. Aman Gupta, Adv.
Mr. Ashish Choudhury, AOR Mr. Akash Agarwal, Adv. Ms. Sulekha Agarwal, Adv. Mr. Anand Kamal, Adv. Mr. Abhishek Arora, Adv. Ms. Prachi Grover, Adv.
Ms. Radhika Misra, Adv. Mr. Ajay Sanwaria, Adv. Ms. Poornima Singh, AOR Mr. Rahul Arya, Adv.
Mr. Madhav Bhatia, Adv. Mr. Giridhar Dhelia, Adv. Mr. Rohit Amit Sthalekar, AOR Mr. Palash Singhai, AOR Mr. Deepak Agrawal, AOR Mr. Arun Upadhyay, Adv. Ms. Ruchika Jain, Adv.
Mr. Rajat Mittal, AOR Mr. Anil Dugar, Adv.
Mr. Sandip Kumar Choraria, Adv. Mr. Rahul Dhanuka, Adv. Mr. Sandip Choraria, Adv. Mr. Nd Shah, Adv.
Mr. N D Shah, Adv.
Sukalpa Seal, Adv.
Mr. Akash Chakraborty, Adv. Mr. Rakesh Agarwal, Adv. Mr. Praveen Gautam, Adv. Mr. Suprateek Neogi, Adv. Mr. Priyanshu, Adv.
Mr. Subham Kumar, Adv. Ms. Krati Agrawal, Adv.
Ms. Reshmi Rea Sinha, AOR 36 Ms. Reshmi Rea Sinha, Adv. Ms. Sanjida Kausar, Adv.
Mr. T. V. George, AOR Mr. Pankaj Bist, Adv. Mr. Vijay Rawat, Adv. Mr. Karan Chauhan, Adv.
Mr. Srikant Singh, Adv. Mr. Anurag Pandey, Adv. Mr. Srajan S. Kulshrestha, Adv. Mr. Ashish Pandey, AOR Mr. Avra Majumdar, Adv. Mr. Supratik Sarkar, Adv. Ms. Akriti Jain, Adv. Ms. Alisha Das, Adv.
Mr. Ashish Pandey, Adv. Ms. Elina Dey, Adv.
Mr. Ramendra Mohan Patnaik, AOR Mr. Snehasish Mukherjee, AOR Mr. Sukalpa Seal, Adv. Mr. Sourav Chatterjee, Adv. Mr. Asit Kumar Roy, Adv. Mr. Krishan Mahajan, Adv. Mr. Maneesh, Adv.
Mr. Bhaskar Malakar, Adv.
Mr. Pratyush Jhunjhunwala, Adv. Mr. Saurav Gupta, AOR Mr. Uttam Sharma, Adv.
Mr. Krishnayan Sen, AOR Mr. Damandeep Singh Bhalla, Adv.
Ms. Shalini Kaul, AOR Mr. Anil Kumar Dugar, Adv. Mr. R.c. Baid, Adv.
Mr. Rohit Dutta, Adv. Mr. Ashish Saraf, Adv. Ms. Priyata Chakraborty, Adv.
Mr. Avra Majumdar, Adv. Mr. Supratik Sarkar, Adv. Ms. Alisha Das, Adv.37
Ms. Elina Dey, Adv.
Mr. Yashwant Singh, AOR Mr. Akshat Agarwal, Adv. Mr. Mukesh Kumar, Adv. Mr. Amlan Kumar Ghosh, AOR Mr. Rohan Ganpathy, AOR Mr. Karthik Sundar, Adv.
Miss Pragya Sharma, AOR Mr. Rohan Shah, Sr. Adv. Mr. S. Mahesh Sahasranaman, Adv. Mr. P. Krishnadevan, Adv. Mr. Shyam Gopal, AOR Mr. Ankit Kanodia, Adv. Mr. Ravi Bharuka, AOR Mr. Sanjeev Jain, Adv. Ms. Megha Agarwal, Adv. Ms. Vibhuti Tyagi, Adv. Mr. Shashank Chamoli, Adv.
Mr. Sumer Singh Boparai, Adv. Mr. Bhabatarini Prasad Chakraborty, Adv. Mr. Survanil Saha, Adv. Mr. Sirhaan Seth, Adv. Mr. Surya Pratap Singh, Adv. Mr. Abhilash Kr. Pathak, Adv. Mr. Piyush Kr., Adv.
Mr. Amarjeet Singh, AOR For Respondent(s) :
Mr. Rajesh Dwivedi, Sr. Adv. Mr. Kunal Vajani, Adv. Mr. Kunal Mimani, AOR Mr. Prashant Alai, Adv. Mr. Eklavya Dwivedi, Adv. Mr. Mohd. Yasir, Adv. Ms. Preetika Dwivedi, Adv. Mr. Abhinav Rana, Adv. Ms. Afshaa Hakim, Adv.
Mr. Sanjay Kumar Chhetry, Adv. Mr. Parminder Singh Bhullar, AOR Mr. Aneesh Mittal, AOR Mr. Pulkit Agarwal, AOR 38 Mr. Animesh Kumar, AOR Mr. Nishant Kumar, Adv. Dr. Sumit Kumar, Adv. Ms. Aprajita, Adv.
Mr. Samar Vijay Singh, AOR Ms. Sabarni Som, Adv. Ms. Monideepa Banerjee, Adv. Mr. Rony John, Adv.
Mr. Aman Dev Sharma, Adv. Mr. Gaj Singh, Adv.
M/s. Lawfic, AOR Ms. Divya Verma, Adv. M. Shah, Adv.
Mr. Apoorv Agarwal, Adv.
UPON hearing the counsel the Court made the following O R D E R Special Leave Petition(Civil) No.7295/2025 (Samsung India Electronics Pvt. Limited vs. State of West Bengal and Others:-
1. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) Act, 2025.
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.
Special Leave Petition(Civil) No.11002/2025 (Electrosteel Castings Limited vs. State of West Bengal and Others:-
1. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) 39 Act, 2025.
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.
Special Leave Petition(Civil) No.16200/2025 (Samta Plastics Pvt. Ltd. vs. State of West Bengal and Others:-
1. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) Act, 2025.
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.
Special Leave Petition(Civil) No.16195/2025 (M/s. Poly Packaging vs. State of West Bengal and Others:-
1. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) Act, 2025.
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.40
Special Leave Petition(Civil) No.17112/2025 (C.K. Plastics Pvt. Ltd. vs. State of West Bengal and Others:-
1. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) Act, 2025.
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.
Special Leave Petition(Civil) No.16250/2025 (Rachana Polymers Pvt. Limited Ltd. vs. State of West Bengal and Others:-
1. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) Act, 2025.
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.
Special Leave Petition(Civil) No.16249/2025 (Mega Flex Plastics Ltd. vs. State of West Bengal and Others:-
1. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended 41 by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) Act, 2025.
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.
Special Leave Petition(Civil) No.17115/2025 (Channel Plastics Pvt. Limited vs. State of West Bengal and Others:-
1. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) Act, 2025.
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.
Special Leave Petition(Civil) No.16363/2025 (Shell India Markets Pvt. Ltd. vs. State of West Bengal and Others:-
1. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) Act, 2025.
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.42
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.
Special Leave Petition(Civil) No.11008/2025 (Rupa and Company vs. State of West Bengal and Others:-
1. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) Act, 2025.
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.
Special Leave Petition(Civil) No.11005/2025 (Dewar’s Garage Ltd. vs. State of West Bengal and Others:-
1. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) Act, 2025.
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.
Special Leave Petition(Civil) No.11009/2025 (Auto Hi-Tech Pvt. Ltd. vs. State of West Bengal and Others:-
431. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) Act, 2025.
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.
Special Leave Petition(Civil) No.11010/2025 (Neo Metaliks Limited vs. State of West Bengal and Others:-
1. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) Act, 2025.
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.
Special Leave Petition(Civil) Dy.No.31061/2025 (Black Burn and Co. Pvt Limited vs. State of West Bengal and Others:-
1. The learned counsel appearing for the petitioner has instructions from his client not to press this petition and withdraw the same as his client wants to avail the remedy under the West Bengal Sales Tax (Settlement of Dispute) Act, 1999 as amended by the West Bengal Sales Tax (Settlement of Dispute) (Amendment) Act, 2025.44
2. We permit the petitioner to go before the competent authority under the Amendment Act of 2025 and avail the appropriate relief.
3. If the petitioner applies with the competent authority of the State under the Amendment Act, 2025.
4. The State shall allow the application in terms of the Amendment Act and accept the application filed by the petitioner.
THE FOLLOWING COMMON ORDER IS PASSED IN THE REMAINING MATTERS:-
1. This batch of Special Leave Petitions are part-heard.
2. Today, almost 15 petitioners have withdrawn their respective petitions on the ground that they would like to avail the benefit of the Scheme floated by the State Government under the amended Act, 2025.
3. We are informed that many more petitioners are to apply under the Scheme.
4. According to Mr. Rakesh Dwivedi, the learned Senior counsel appearing for the State of West Bengal, the last date to apply under the Scheme is 30-9-2025. He would submit that practically all the petitioners are keen to avail the benefit and in such circumstances, perhaps there may not any further need to look into the larger issues involved in this litigation.
5. We were to start hearing Mr. Rakesh Dwivedi today. However, in the wake of all such developments, we would like to await till 26-9-2025.
6. Let this entire batch of petitions once again be posted for hearing on 26-9-2025. On that date, the learned counsel appearing for the parties shall bring to our notice any further developments in the matter.
7. The learned counsel who would not agree to proceed with the matter shall provide a list to Mr. Kunal Mimani, the Standing counsel for the State of West Bengal well in advance.
(VISHAL ANAND) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)