Madhya Pradesh High Court
M/S Mahakal Stones Nowgong Through Its ... vs Union Of India on 3 September, 2024
1 WP-1961-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 5027 of 2017
(M/S ANAND MINING CORPORATION Vs UNION OF INDIA AND OTHERS )
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Signature Not Verified
Signed by: VIBHA PACHORI
Signing time: 05-09-2024
17:47:24
2 WP-1961-2024
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Dated : 03-09-2024
Parties through their counsel.
Learned counsel for Revenue submits that issue with regard to
exigibility of tax on royalty payments is still pending before the Supreme
Court and likely to be listed shortly.
In view of the above, list the batch of petitions in the week
commencing 25.11.2024.
Interim order to continue.
It is however clarified that in all cases, the Revenue is permitted to
proceed with the show cause notice and even adjudicate the same. However,
in case, adverse order is passed, the same shall not be enforced against the
petitioners till the next date of hearing.
(SANJEEV SACHDEVA) (VINAY SARAF)
ACTING CHIEF JUSTICE JUDGE
vibha Signature Not Verified Signed by: VIBHA PACHORI Signing time: 05-09-2024 17:47:24 3 WP-1961-2024 Signature Not Verified Signed by: VIBHA PACHORI Signing time: 05-09-2024 17:47:24