Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Patna High Court - Orders

M/S Darcl Logistics Ltd. vs The State Of Bihar on 27 January, 2026

Author: Sunil Dutta Mishra

Bench: Sunil Dutta Mishra

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Miscellaneous Appeal No.279 of 2025
                 ======================================================
                 M/s DARCL Logistics Ltd. having its place of business at 17, Kashi Nath
                 Lane, Kolkata through its Authorized Signatory Vijay Chohan, Aged about 35
                 years, Gender Male, Son of Kuldeep Chohan, Resident of H.No. 276, Ward
                 No. 5, P.S. Narnaund, District Hisar, Haryana- 125039.

                                                                           ... ... Appellant/s
                                                  Versus
           1.    The State of Bihar through the Commissioner of Commercial Taxes, Bihar,
                 Patna.
           2.    The Joint Commissioner, Commercial Tax, Magadh Division, Gaya, District
                 Gaya.
           3.    The Commercial Tax Officer, Integrated Check Post, Dobhi, District- Gaya.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Appellant/s    :     Mr. Alok Kumar, Advocate
                 For the Respondent/s   :     Mr. Standing Counsel 11
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE NANI TAGIA
                         and
                         HONOURABLE MR. JUSTICE SUNIL DUTTA MISHRA
                                       ORAL ORDER

                 (Per: HONOURABLE MR. JUSTICE NANI TAGIA)

6   27-01-2026

Re: I.A. No. 01 of 2025 Heard learned counsel for the parties.

2. This is an application under Section 5 of the Indian Limitation Act read with Section 79(2)(ii) of Bihar VAT Act, 2005 seeking condonation of delay of 103 days in preferring the appeal.

3. After having considered the averments made in the application, delay of 103 days in preferring the appeal is hereby condoned.

4. I.A. No. 01 of 2025 stands allowed. Patna High Court MA No.279 of 2025(6) dt.27-01-2026 2/2

5. List this appeal under appropriate heading.

(Nani Tagia, J) ( Sunil Dutta Mishra, J) nishant/-

U