Delhi High Court - Orders
Kundan Care Products Limited vs Union Of India & Anr on 4 March, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~19 to 30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7425/2017
KUNDAN CARE PRODUCTS LIMITED ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
W.P.(C) 7426/2017
AUGMONT ENTERPRISES PRIVATE LIMITED..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
W.P.(C) 7427/2017
ZAVERI AND COMPANY PRIVATE LIMITED ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
W.P.(C) 7428/2017
SUNANDA POLYMERS ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
W.P.(C) 7429/2017
SHRI SAI VISHWAS POLYMERS ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
W.P.(C) 7425/2017 & Connt. 1/4
Signature Not Verified
Digitally Signed
By:VIPIN KUMAR RAI
Signing Date:06.03.2021
16:56:06
W.P.(C) 7430/2017
KHANDWALA ENTERPRISES PRIVATE
LIMITED ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
W.P.(C) 7432/2017
DIAMOND FOREVER INTERNATIONAL ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
W.P.(C) 7737/2017
SALASAR SYNTHETICS ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
W.P.(C) 7738/2017
M.D. OVERSEAS LTD. ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
W.P.(C) 10235/2017
MMTC PAMP INDIA PVT. LTD. .....Petitioner
versus
UNION OF INDIA & ORS. .....Respondents
W.P.(C) 7425/2017 & Connt. 2/4
Signature Not Verified
Digitally Signed
By:VIPIN KUMAR RAI
Signing Date:06.03.2021
16:56:06
W.P.(C) 10274/2017
ABANS JEWELS PRIVATE LIMITED .....Petitioner
versus
UNION OF INDIA & ANR. .....Respondents
W.P.(C) 6772/2018
AJ GOLD & SILVER REFINERIES .....Petitioner
versus
UNION OF INDIA & ANR. .....Respondents
Counsel for the Petitioners: Mr. Tarun Gulati, Sr. Adv. with Mr.
Kishore Kunal, Adv.
Mr. Vibhore Mathur, Adv.
Counsel for the Respondents: Mr. Vinod Diwakar, Adv. for UOI.
Ms. Suhani Mathur, Adv. for Mr.
Harpreet Singh, Adv. for Revenue.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 04.03.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. We are informed by the counsel for the parties that except for W.P.(C) No.10274/2017 and W.P. (C) 6772/2018, in all other matters, Mr. Harpreet Singh appears for respondent no. 2/revenue.
2. Insofar as W.P. (C) No.10274/2017 and W.P. (C) 6772/2018 are concerned, we are informed that the counsel for respondent no.2/revenue has been changed, as the counsel engaged earlier, stands elevated, to the Bench.
W.P.(C) 7425/2017 & Connt. 3/4 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:06.03.2021 16:56:06
3. Mr. Harpreet Singh is not available today.
4. To be noted, in this batch of matters, a challenge is laid to Rule 44A of the Central Goods and Services Tax Rules, 2017.
5. It is the case of the petitioners that the said Rule is ultra vires the provisions of the Central Goods and Services Tax Act, 2017.
6. List the captioned mattes on 30.04.2021, albeit, at the end of supplementary board.
RAJIV SHAKDHER, J TALWANT SINGH, J MARCH 04, 2021/pmc Click here to check corrigendum, if any W.P.(C) 7425/2017 & Connt. 4/4 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:06.03.2021 16:56:06