Delhi High Court - Orders
M/S Sharp Business Systems (India) Ltd vs Union Of India & Anr on 2 July, 2025
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~R-4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16454/2006
M/S SHARP BUSINESS SYSTEMS (INDIA) LTD ....Petitioner
Through: Mr. J.K. Mittal, Mr. Mukesh
Choudhary & Ms. Vandana Mittal,
Advocates.
versus
UNION OF INDIA & ANR .....Respondents
Through: None.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE RAJNEESH KUMAR GUPTA
ORDER
% 02.07.2025
1. This hearing has been done through hybrid mode.
2. The present petition has been filed by the Petitioner under Article 226 of the Constitution of India seeking to quash Circular M.F. (D.R) Letter F. No. 233/2/2003-CX.4, dated 3rd March, 2006 and Notification No. 12/2003- ST, dated 20th June, 2003.
3. Mr. J.K. Mittal, ld. Counsel for the Petitioner submits that the said notification itself is completely untenable.
4. None appears for the Respondents. Let the Registry issue Court notice to Ms. Sonia Sharma, ld. Counsel for Respondent No.2-Central Board of Excise & Customs (Presently 'Central Board of Indirect Taxes and Customs) via her Mobile nos. 9811111993 & 9582228856.
5. Ld. counsels for all the parties are permitted to obtain copies of the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/07/2025 at 21:36:24 electronic records from the Registry to enable them to make submissions on the next date of hearing.
6. List for Consideration on 22nd August, 2025.
PRATHIBA M. SINGH, J.
RAJNEESH KUMAR GUPTA, J.
JULY 2, 2025/da/Ar.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/07/2025 at 21:36:24