Jharkhand High Court
Ms Arpee Energy Minerals Pvt Ltd Through ... vs Finance on 21 April, 2016
Author: D.N.Patel
Bench: D.N.Patel, Ananda Sen
In the High Court of Jharkhand at Ranchi
W.P.(T).No.1127 of 2016
M/s. Arpee Energy Minerals Pvt. Ltd.,
a Company incorporated under the
Companies Act, 1956 having its place
of business at Murram Kala Ramgarh Cantt.
Ramgarh, through one of its Directors
Shri Praveen Kumar Agarwal son of Late
Om Prakash Agarwal, resident of Panchwati
Apartment, Kanake Road, P.O & P.S.Gonda,
Dist - Ranchi..........................................................Petitioner
VE R S U S
1.State of Jharkhand through the Secretary,
Finance Department, having its office at
Project Building, H.E.C, P.O. & P.S. Jagnnathpur
Dist- Ranchi.
2.The Commissioner of Commercial Taxes, Ranchi
Jharkhand, having its office at 3rd floor, Project
Bhawan, Dhurwa, P.O. H.E.C, P.S.-Janannathpur, Ranchi.
3.Joint commissioner of Commercial Taxes (Administration)
Hazaribagh Division, P.O. & P.S. Hazaribagh ...... Respondents
CORAM: HON'BLE MR. JUSTICE D.N.PATEL
HON'BLE MR. JUSTICE ANANDA SEN
For the Petitioner :Mr.N.K.Pasari, Advocate
For the Respondents:Mr.Binod Poddar, A.G
03/Dated 21st April, 2016
Per D.N.Patel, J.
1. Learned counsel appearing for the petitioner argued at length and submitted that Amendment Act, viz, Jharkhand Value Added Tax (Amendment) Act, 2015 has been made effective retrospectively i.e. the amendment has been made effective from 1st April, 2015, whereas it has been published in the Gazette on 23rd September, 2015.
2. Having heard learned counsel for both the sides and looking tot he contentious issues raised in the writ petition, this writ petition is Admitted .
3. Learned counsel appearing for the respondents waives notice of Rule and seeks time to file reply.
4. Time, as prayed for, is granted.
5. Rule is made returnable on 16.5.2016.
6. Put up this case along with W.P.(T) No.134 of 2016.
( D. N. Patel, J.)
ND/ ( Ananda Sen, J.)