Madras High Court
M/S.Esjaypee Impex (P) Ltd vs The State Of Tamil Nadu on 5 March, 2020
Author: R.Mahadevan
Bench: R.Mahadevan
W.P.No.20037 of 2005
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.03.2020
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.No.20037 of 2005
and
WP.MP.No.21831 of 2005
M/s.Esjaypee Impex (P) Ltd.,
Rep.by its Managing Director,
Mahendra Parmar,
No.186, Govindappa Naicken Street,
Chennai - 600 001. ... Petitioner
Vs.
1. The state of Tamil Nadu,
represented by the Secretary to Government,
Department of Commercial Taxes and
Religious Endowments, Fort. St.George,
Chennai - 600 009. Tamil Nadu.
2. The Union of India,
represented by the Secretary,
Ministry of Finance,
Department of Revenue,
New Delhi.
3. The Commercial Tax Officer,
Sowcarpet - I Assmt,
Circle, Chennai, Tamil Nadu.
4. The State of Maharashtra,
rep.by the Secretary to Government,
Department of Revenue,
Maharashtra.
5. The Union Territory of Delhi,
rep.by the Secretary to Government
Department of Revenue, New Delhi.
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W.P.No.20037 of 2005
6. The Union Territory of Pondicherry,
rep.by the Secretary to Government,
Department of Revenue, Pondicherry.
7. The State of Andhra Pradesh,
rep.by the Secretary to Government,
Department of Revenue, Hyderabad.
8. The State of Gujarat,
rep.by the Secretary to Government,
Department of Revenue, Ahamedabad.
9. The State of Rajasthan,
rep.by the Secretary to Government,
Department of Revenue, Jaipur.
10.The State of Orissa,
rep.by the Secretary to Government,
Department of Revenue, Bhubaneshwar.
11.The State of Karnataka,
rep.by the Secretary to Government,
Department of Revenue, Bangalore.
12.The state of Uttar Pradesh,
rep.by the Secretary to Government,
Department of Revenue, Lucknow. ... Respondents
Petition filed under Article 226 of the Constitution of India to issue a
writ of Certiorarified Mandamus, to call for the records of the impugned
proceedings of the third respondent herein in CST:15756/2002-2003, quash
the order dated 29.04.2005 passed therein, and further direct the turnover
relating to stock transfer/consignment transfer effected by the petitioner to
its agenta/branches on the basis of form "F" declarations already filed by the
petitioner in the light of amended Sec.6-A of the CST Act, 1956.
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W.P.No.20037 of 2005
For Petitioner : Mr.Chandran
For Respondent : Mr.A.N.R.Prathap
Government Advocate (Tax)
ORDER
Today, when the matter was taken up for consideration, the learned counsel for the petitioner reported no instructions from the petitioner. He has also made an endorsement to that effect in the Court bundle.
2. Recording the submission and the endorsement so made by the learned counsel for the petitioner, this Writ Petition stands closed as not pressed. Consequently, connected Miscellaneous Petition is also closed.
05.03.2020 Index:Yes/No Internet:Yes/No av To
1. The Secretary to Government, Department of Commercial Taxes and Religious Endowments, Fort. St.George, Chennai - 600 009. Tamil Nadu.
2. The Secretary, The Union of India, Ministry of Finance, Department of Revenue, New Delhi.
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3. The Commercial Tax Officer, Sowcarpet - I Assmt, Circle, Chennai, Tamil Nadu.
4. The Secretary to Government, The State of Maharashtra, Department of Revenue, Maharashtra.
5. The Secretary to Government, The Union Territory of Delhi, Department of Revenue, New Delhi.
6. The Secretary to Government, The Union Territory of Pondicherry, Department of Revenue, Pondicherry.
7. The Secretary to Government, The State of Andhra Pradesh, Department of Revenue, Hyderabad.
8. The Secretary to Government, The State of Gujarat, Department of Revenue, Ahamedabad.
9. The Secretary to Government, The State of Rajasthan, Department of Revenue, Jaipur.
10. The Secretary to Government, The State of Orissa, Department of Revenue, Bhubaneshwar.
11. The Secretary to Government, The State of Karnataka, Department of Revenue, Bangalore.
12. The Secretary to Government, The State of Uttar Pradesh, Department of Revenue, Lucknow.
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