Supreme Court - Daily Orders
Tata Sky Ltd. vs The State Of Uttar Pradesh on 30 March, 2016
Bench: Dipak Misra, Shiva Kirti Singh
1
ITEM NO.8 COURT NO.4 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). 28058/2012
(Arising out of impugned final judgment and order dated 20/07/2012
in CMWP No. 1493/2007 passed by the High Court Of Judicature at
Allahabad)
TATA SKY LTD Petitioner(s)
VERSUS
STATE OF UP AND ORS Respondent(s)
(With appln. For permission to file lengthy list of dates and
interim relief and office report)
(For final disposal)
WITH
SLP(C) No. 23289/2015
(With appln.(s) for exemption from filing lengthy list of dates and
Interim Relief and Office Report)
SLP(C) No. 1182/2011
(With Interim Relief)
SLP(C) No. 1185/2011
(With Interim Relief)
SLP(C) No. 4755/2011
(With Interim Relief)
C.A. No. 10114/2011
(With Office Report)
SLP(C) No. 13448/2011
(With Interim Relief)
C.A. No. 2147/2012
C.A. No. 5228/2012
C.A. No. 5867/2012
(With Office Report)
Signature Not Verified
SLP(C) No. 10316/2012
Digitally signed by
NEELAM GULATI
Date: 2016.03.31
(With appln.(s) for permission to place addl. documents on record
16:25:42 IST
Reason:
and Interim Relief and Office Report)
SLP(C) No. 15722/2012
(With Interim Relief and Office Report)
2
SLP(C) No. 18256/2012
(With Interim Relief and Office Report)
SLP(C) No. 18766/2012
(With appln.(s) for directions and Interim Relief and Office
Report)
SLP(C) No. 23533/2012
(With Interim Relief and Office Report)
SLP(C) No. 29366-29367/2012
(With appln.(s) for permission to file synopsis and list of dates
and Interim Relief and Office Report)
SLP(C) No. 31096/2012
(With Interim Relief and Office Report)
SLP(C) No. 31342/2012
(With Interim Relief and Office Report)
SLP(C) No. 31416/2012
(With Interim Relief and Office Report)
SLP(C) No. 31532/2012
(With appln.(s) for exemption from filing O.T. and appln.(s) for
permission to file additional documents and appln.(s) for stay and
appln.(s) for permission to file lengthy list of dates and Interim
Relief and Office Report)
SLP(C) No. 32123/2012
(With Interim Relief and Office Report)
C.A. No. 261/2013
(With Interim Relief and Office Report)
SLP(C) No. 10555/2013
(With Office Report)
SLP(C) No. 10658-10660/2013
(With Interim Relief and Office Report)
SLP(C) No. 12692/2013
(With Interim Relief and Office Report)
W.P.(C) No. 699/2014
(With appln.(s) for permission to place addl. documents on record
and appln.(s) for stay and appln.(s) for amendment of the petition
and Interim Relief and Office Report)
SLP(C) No. 4855/2014
(With appln.(s) for permission to file additional documents and
Interim Relief and Office Report)
3
SLP(C) No. 6690/2014
(With appln.(s) for exemption from filing O.T. and appln.(s) for
cancellation and appln.(s) for permission to place addl. documents
on record and appln.(s) for directions and Interim Relief and
Office Report)
SLP(C) No. 7100/2014
(With Interim Relief and Office Report)
SLP(C) No. 8421/2014
(With appln.(s) for permission to place addl. documents on record
and Interim Relief and Office Report)
SLP(C) No. 10192/2014
(With appln.(s) for permission to place addl. documents on record
and Interim Relief and Office Report)
SLP(C) No. 34237-34238/2014
(With appln.(s) for permission to place on record subsequent facts
and Interim Relief and Office Report)
C.A. No. 4679-4686/2013
(With Interim Relief and Office Report)
SLP(C) No. 1173/2011
(With appln.(s) for permission to bring additional facts and
documents on record and Interim Relief)
T.P.(C) No. 1191-1202/2014
(With appln.(s) for stay and Office Report)
SLP(C) No. 17300/2015
(With Interim Relief and Office Report)
SLP(C) No. 20511/2015
(With Interim Relief and Office Report)
SLP(C) No. 22171/2015
(With appln.(s) for exemption from filing O.T. and appln.(s) for
permission to file additional documents and Interim Relief and
Office Report)
SLP(C) No. 18164/2015
(With Interim Relief and Office Report)
SLP(C) No. 17005/2015
(With appln.(s) for permission to file additional documents and
Interim Relief and Office Report)
W.P.(C) No. 748/2015
(With appln.(s) for stay and appln.(s) for permission and Office
Report)
4
Date : 30/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For the appearing parties:
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Shally Bhasin, Adv.
Mr. Cheitanya S., Adv.
Mr. Lakshmeesh Kamath, Adv.
Ms. Sadapurna Mukharjee, Adv.
Mr. Rishi Agarwala, Adv.
Mr. E. C. Agrawala,Adv.
Ms. Vasudha Gupta, Adv.
Mr. M. Y. Deshmukh,Adv.
Mr. Shrikant R. Deshmukh, Adv.
Mr. D.K. Singh, Adv.
Mr. Pradeep Shukla, Adv.
Mr. Saurabh Agrawal, Adv.
Ms. Komal Mundhra, Adv.
Mr. Abhijit Sengupta,Adv.
Mr. Aniruddha P. Mayee,Adv.
Mr. A. Selvin Raja, Adv.
Mr. Praveen Kumar,Adv.
Mr. Ashok Mathur,Adv.
Mr. Vikas Mehta,Adv.
Ms. Liz Mathew,Adv.
Mr. M.F. Philip, Adv.
Mr. Tejveer Singh Bhatia, Adv.
Mr. Rohan, Adv.
Mr. Gaurav Sharma,Adv.
Mr. Upender Thakur, Adv.
Mr. Sunil Kumar Jain,Adv.
Mr. Pawanshree Agrawal, Adv.
Mr. Kaushik Choudhury, Adv.
Mr. Soumik Ghosal, Adv.
Mr. Sandeep S. Ladda, Adv.
Mr. Devender Singh, Adv.
Mr. Devvrat,Adv.
5
Mr. Bhagaria, Sr. Adv.
Mr. B. Balaji,Adv.
Mr. Muthuvel Palani, Adv.
Mr. R. Venkataramani, Adv.
Mr. Soumik Ghosal, Adv.
Mr. Sandeep S. Ladda, Adv.
Mr. Devender Singh, Adv.
Ms. Rashmi Nandakumar,Adv.
Mr. Vivek Sarin, Adv.
Md. Rashid Saeed,Adv.
Mr. Somnath Shukla, Adv.
Mr. Praveen Kumar, Adv.
Mr. Harish Pandey,Adv.
Mr. S.R. Singh, Sr. Adv.
Mr. Ravi Prakash Mehrotra,Adv.
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Vibhu Tiwari, Adv.
Mr. C. D. Singh,Adv.
Mr. Sandeepan Pathak, Adv.
Mr. A.K. Ganguli, Sr. Adv.
Mr. Tanmaya Agarwal, Adv.
Ms. Rachana Srivastava,Adv.
Mr. Parag P. Tripathi, Sr. Adv.
Mr. Rajiv Nanda,Adv.
Mr. Kunal Bahri, Adv.
Mr. Jagjit Singh Chhabra,Adv.
M/s Corporate Law Group,Adv.
Mr. Milind Kumar,Adv.
Mr. Tushar Mehta, ASG
Mr. Kabir Hathi, Adv.
Mr. B. Krishna Prasad,Adv.
Mrs. Kirti Renu Mishra,Adv.
Mr. Krishnanand Pandeya,Adv.
Mr. Shashank Singh, Adv.
Mr. S.S. Shamshery, AAG
Mr. Amit Sharma, Adv.
Mr. Ishu Prayas, Adv.
Ms. Ruchi Kohli,Adv.
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Ms. S. Spandana Reddy, Adv.
Mr. Gopal Singh,Adv.
Mr. Manish Kumar, Adv.
Ms. Varsha Poddar, Adv.
Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
Ms. Hemantika Wahi,Adv.
Mr. Manoj Gorkela, Adv.
Mr. Priya Sharma, Adv.
Mr. Arun Wighmal, Adv.
Mr. Suryanarayana Singh, Sr. Addl. Adv.
Ms. Pragati Neekhra, Adv.
Mr. Jogy Scaria, Adv.
Ms. Beena Victor, Adv.
Mr. Reegan S. Bal, Adv.
Mr. K.V. Jagdishvaran, Adv.
Ms. G. Indira, Adv.
Mr. Saket Singh, Adv.
Ms. Niranjana Singh, Adv.
Mr. Dhruv Agrawal, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Mr. Krishna Kumar Singh, Adv.
Mr. Jatinder Kumar Bhatia, Adv.
Mr. Mukesh Verma, Adv.
Mrs. K. Enatoli Sema, Adv.
Mr. Edward Belho, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. A. Mariarputham, Adv. Gen.
Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv.
Mr. Yusuf Khan, Adv.
Ms. Anuradha Arputham, Adv.
Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv.
Mr. Dharmendra Kumar Sinha, Adv.
Mr. Sankar Ch. Ghosh, Adv.
Mr. Parijat Sinha, Adv.
7
Mr. Siddharth Bhatnagar, Adv.
Ms. Garima Tiwari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In T.P.(C) Nos. 1191-1202 OF 2014 Heard learned counsel for the parties. Regard being had to the fact that the similar matters are pending before this Court and are being heard in number of special leave petitions and writ petitions, the following Petitions, pending in respective High Courts, shall remain stayed till the disposal of the main matter i.e. SLP(C) No. 28058 of 2012:-
1.CWJC No. 18130 of 2008 (Tata Sky Limited v. State of Bihar) pending in the High Court of Bihar
2. WP No. 25339 of 2008 (Tata Sky Limited v. State of Andhra Pradesh)pending in the High Court of Andhra Pradesh at Hyderabad
3. W.P. No. 25931 of 2009 (Tata Sky Limited v. State of Karnataka) pending in the High Court of Karnataka at Bangalore
4. W.P. No. 24302 of 2009 (Tata Sky Limited v. State of Karnataka)pending in the High Court of Karnataka at Bangalore
5. WP (C) No.5516 of 2010 (Tata Sky Limited v. State of Chhattisgarh)pending in the High Court of Chhattisgarh at Bilaspur
6. R.N. No. 842 of 2010 ( Tata Sky Limited v. State of West Bengal)pending in West Bengal Tax Tribunal at Salt Lake Kolkata
7. W.P. No. 25501 of 2013 (Tata Sky Limited v. Union of India) pending in the High Court of Kerala at Ernakulam 8
8. W.P. No. 32773 of 2010 (Tata Sky Limited v. State of Kerala)pending in the High Court of Kerala at Ernakulam
9. W.P. No. 502 of 2011 (Tata Sky Limited v. State of Goa) pending in the High Court of Bombay at Goa
10. W.P. No. 18081 of 2013 (Tata Sky Limited v.
State of Madhya Pradesh) pending in the High Court of Madhya Pradesh at Jabalpur Transfer Petitions stand disposed of.
REST OF THE MATTERS Let these matters be listed on 20th July, 2016. As requested, learned counsel for the parties shall file their respective convenience volumes by 9th May, 2016.
(NEELAM GULATI) (H.S. PARASHAR)
COURT MASTER COURT MASTER
(Signed order in T.P.(C) Nos. 1191-1202/2014 is placed on the file) 9 IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NOs. 1191-1202 OF 2014 TATA SKY LTD. ETC.ETC. PETITIONER(S) VERSUS STATE OF BIHAR & ORS. ETC.ETC. RESPONDENT(S) O R D E R Heard learned counsel for the parties. Regard being had to the fact that the similar matters are pending before this Court and are being heard in number of special leave petitions and writ petitions, the following Petitions, pending in respective High Courts, shall remain stayed till the disposal of the main matter i.e. SLP(C) No. 28058 of 2012:
1.CWJC No. 18130 of 2008 (Tata Sky Limited v. State of Bihar) pending in the High Court of Bihar
2. WP No. 25339 of 2008 (Tata Sky Limited v. State of Andhra Pradesh)pending in the High Court of Andhra Pradesh at Hyderabad
3. W.P. No. 25931 of 2009 (Tata Sky Limited v. State of Karnataka) pending in the High Court of Karnataka at Bangalore
4. W.P. No. 24302 of 2009 (Tata Sky Limited v. State of Karnataka)pending in the High Court of Karnataka at Bangalore
5. WP (C) No.5516 of 2010 (Tata Sky Limited v. State of Chhattisgarh)pending in the High Court of Chhattisgarh at Bilaspur 10
6. R.N. No. 842 of 2010 ( Tata Sky Limited v. State of West Bengal)pending in West Bengal Tax Tribunal at Salt Lake Kolkata
7. W.P. No. 25501 of 2013 (Tata Sky Limited v. Union of India) pending in the High Court of Kerala at Ernakulam
8. W.P. No. 32773 of 2010 ( Tata Sky Limited v.
State of Kerala)pending in the High Court of Kerala at Ernakulam
9. W.P. No. 502 of 2011 (Tata Sky Limited v. State of Goa) pending in the High Court of Bombay at Goa
10. W.P. No. 18081 of 2013 (Tata Sky Limited v. State of Madhya Pradesh) pending in the High Court of Madhya Pradesh at Jabalpur Transfer Petitions stand disposed of.
…..............J (DIPAK MISRA) …..............J (SHIVA KIRTI SINGH) NEW DELHI March 30, 2016