Bombay High Court
Hathway Sonali Om Crystal Private ... vs State Of Maharashtra And 3 Ors on 20 February, 2023
Author: Abhay Ahuja
Bench: Nitin Jamdar, Abhay Ahuja
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.413 OF 2014
WITH
NOTICE OF MOTION NO.225 OF 2016
IN
WRIT PETITION NO.413 OF 2014
WITH
WRIT PETITION NO.6770 OF 2015
WITH
CIVIL APPLICATION NO.1012 OF 2016
WITH
CIVIL APPLICATION NO.699 OF 2016
IN
WRIT PETITION NO.6770 OF 2015
Hathway Cable and Datacom Ltd. and anr. ... Petitioners
V/s.
State of Maharashtra and ors. ... Respondents
WITH
WRIT PETITION NO.295 OF 2014
WITH
NOTICE OF MOTION NO.227 OF 2016
Hathway Sonali Om Crystal
Private Limited and ors. ... Petitioners
V/s.
State of Maharashtra and ors. ... Respondents
WITH
WRIT PETITION NO.673 OF 2015
Dish TV India Limited ... Petitioner
V/s.
State of Maharashtra and ors. ... Respondents
Digitally
Priya Soparkar
signed by
PRIYA
PRIYA RAJESH
RAJESH SOPARKAR
SOPARKAR Date:
2023.02.22
18:26:59
+0530
2 1 to 4 wp 413-14 and ors-os
WITH
WRIT PETITION NO.7093 OF 2013
Sai Big Star Welfare Association,
Jogeshwari and ors. ... Petitioners
V/s.
State of Maharashtra and ors. ... Respondents
WITH
INTERIM APPLICATION NO.2345 OF 2021
IN
WRIT PETITION NO.7093 OF 2013
Additional Collector Mumbai Suburban ... Applicant
V/s.
Sai Big Star Welfare Association,
Jogeshwari and ors. ... Respondents
WITH
WRIT PETITION NO.10970 OF 2015
Den Manaoranjan Satelite Private
Limited and ors. ... Petitioners
V/s.
State of Maharashtra and anr. ... Respondents
WITH
WRIT PETITION NO.798 OF 2018
WITH
WRIT PETITION NO.801 OF 2018
Hotel Banarasi Inn. Private Limited ... Petitioner
V/s.
Bank of Baroda and ors. ... Respondents
---
Priya Soparkar
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Mr.Mukul Taly with Ms.Sayali Gharpure i/by M/s S. Mohamedbhai &
Co., Advocates for the Petitioners in WPs No.413 of 2014, 295 of
2014 and 6770 of 2015.
Mr.D.P.Singh with Mr.Tanmay Bidkar i/by Mr.Shreyas Shrivastav,
Advocates for the Petitioner in WP No.673 of 2015.
Mr.Rajmani Varma i/by M/s Navdeep Vora & Associates, Advocate for
the Petitioner in WP No.10970 of 2015.
Mr.Abhay L. Patki, AGP for Respondents No.1 to 5 in WPs No.413
of 2014 and 295 of 2014.
Ms.Jyoti Chavan, AGP for the State in WP No.673 of 2015.
Ms.Shruti Vyas, "B" Panel Counsel for the State in WPs No.6770 of
2015, 7093 of 2013 and 10970 of 2015.
---
CORAM : NITIN JAMDAR AND
ABHAY AHUJA, JJ.
DATE : 20 FEBRUARY 2023. P.C.:-
1. The learned counsel for the parties states that the issue common to all these petitions is legislative competence of the State of Maharashtra to impose entertainment tax on local cable operators. The learned counsel for the parties state that there are other issues involved in these petitions as well. However, in Writ Petition No.413 of 2014 the challenge is primarily to the legislative competence.
2. At the joint request of the parties, Writ Petition No.413 of 2014 is taken as lead petition. It is open to the State to adopt the reply affidavit filed in Writ Petition No.413 of 2014 by filing pursis.
Priya Soparkar 4 1 to 4 wp 413-14 and ors-os
3. At the joint request at the parties, place the petitions for final disposal at the bottom of the admission board on 20 March 2023.
4. Parties will circulate summary of propositions.
(ABHAY AHUJA, J.) (NITIN JAMDAR, J.)
....
Priya Soparkar