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Supreme Court - Daily Orders

M/S Bikaji Food International Ltd. vs The State Of Rajasthan . on 30 October, 2015

Bench: Chief Justice, Amitava Roy

                                                1


  ITEM NO.38                             COURT NO.1                 SECTION III

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

  Petition(s) for Special Leave to Appeal (C)                  No(s).   29673/2015

  (Arising out of impugned final judgment and order dated 16/09/2015
  in DBCWP No. 10306/2015 passed by the High Court of Rajasthan at
  Jodhpur)

  M/S BIKAJI FOOD INTERNATIONAL LTD. & ANR.                          Petitioner(s)

                                                VERSUS

  THE STATE OF RAJASTHAN & ORS.                                      Respondent(s)

  (with appln. (s) for exemption from filing O.T., interim relief
  and office report)

  Date : 30/10/2015 This petition was called on for hearing today.

  CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE AMITAVA ROY

  For Petitioner(s)                Ms. Charu Mathur,Adv.

  For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Notice.

Insofar as the interim order is concerned, we direct the petitioners to pay 50 per cent of the arrears of the tax/demand levied under the Rajasthan Tax on Entry of Goods into Local Area Act, 1999, if not already paid, within six weeks' Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.10.31 10:54:24 IST Reason: time from today. For the balance amount to furnish Bank Guarantee within the same time. 2 We clarify that, if, for any reason, the respondent(s)/Sales Tax authorities have recovered any amounts from the petitioners, the petitioners will not claim any refund of the amounts so paid.

Insofar as the future payments are concerned, the petitioners shall pay the entire demands.

If, for any reason, the petitioners succeed in the matter, the respondent-State shall refund the entire amount within a month's time from the date of the order passed by this Court.

If, for any reason, the respondent fails to refund the moneys due to the assessees/traders/ businessmen/company(s), the amount will carry statutory interest.

List along with Civil Appeal No.3453 of 2002.




 (Neetu Khajuria)                              (Vinod Kulvi)
      Sr.P.A.                               Assistant Registrar