Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Jharkhand High Court

M/S Shivam Iron & Steel Co.Ltd vs State Of Jharkhand & Ors on 26 September, 2011

Author: R.K.Merathia

Bench: R.K.Merathia, D.N.Upadhyay

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       WPT No. 5526 of 2011
                                                   With

                                       WPT No. 5579 of 2011
                                                   With

                                       WPT No. 5650 of 2011
                                                   With

                                       WPT No. 5712 of 2011
                                                   With

                                       WPT No. 5741 of 2011

       M/s Shivam Iron & Steel Co. Ltd........     Petitioner (In WPT No. 5526/2011)
       M/s Sundaram Ferro­Tech. Pvt. Ltd........Petitioner (In WPT No. 5579/2011)
       M/s S.B.W. Udyog Ltd & Ors........         Petitioners (In WPT No. 5650/2011)
       M/s Telco Construction Equipment 
       Company Ltd (TELCON)................          Petitioner (In WPT No. 5526/2011)
       M/s Giridih Mines & Mineral (P) Ltd...... Petitioner (In WPT No. 5526/2011)
                                    Versus
       State of Jharkhand & Ors  ..................Respondents (In all the cases)
                                           ......

Coram:  Hon'ble Mr. Justice R.K.Merathia    Hon'ble Mr. Justice D.N.Upadhyay ......

For the Petitioner    : M/s. Sumeet Gadodia, A.K.mahato For the Respondents  : M/s.  Rajiv Ranjan, Ajit Kumar, AAG ......

                                                                            th
       Order No. 2                                             Dated the 26
                                                                              September 2011
                                                                                            

Counsel   for   the   petitioners   prays   for   an   order   similar   to   the  order   dated  22nd  September   2011,   passed  in WPT  No.  5000  of  2011  and  analogous cases.

Counsel appearing for the respondents has got no objection.   The respondent State be restrained from recovering any amount  of tax from the writ petitioners under the Act of 2011. However, the writ  petitioners shall furnish security for the amount to the State from time to  time  for  payment  of the tax and  interest,  in case  they  fail to  succeed   in  these   petitions.   The   security   be  submitted   within  a   period   of  four   weeks  from today.

Put   up   these   cases   for   final   hearing   on  12th  December   2011  alongwith WPT No. 5000 of 2011 and analogous cases.

            (R.K.Merathia, J)            (D.N.Upadhyay, J) Mukund/­