Allahabad High Court
M/S Microteck International Pvt. ... vs State Of U.P. & Others on 18 June, 2010
Bench: Vijay Manohar Sahai, Krishna Murari
Court No. - 9 Case :- WRIT TAX No. - 908 of 2010 Petitioner :- M/S Microteck International Pvt. Limited Thru' Director Respondent :- State Of U.P. & Others Petitioner Counsel :- Ashok Kumar,Praveen Kumar Respondent Counsel :- C.S.C. Hon'ble Vijay Manohar Sahai,J.
Hon'ble Krishna Murari,J.
Connect with Writ Petition Nos.809, 874 of 2006, 925 of 2008 and 278 of 2009, Writ Petition No.735 of 2010 and other connected writ petitions. Learned Standing Counsel prays for and is granted four weeks' time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.
List in the Second Week of July, 2010.
Till the next date of listing recovery proceeding of the tax so far as it relates to the levy of tax on the UPS and Inverter is concerned, shall remain stayed.
Order Date :- 18.6.2010 PK