Prime Bond Industries vs The Commissioner Of Sales Tax
2022 Latest Caselaw 8432 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

  MAH. VALUE ADDED TAX APPEAL NO. 56 OF 2017

 Prime Bond Industries                           ....PETITIONER
            V/S
 The Commissioner Of Sales Tax                 ....RESPONDENT

WITH MAH. VALUE ADDED TAX APPEAL NO. 73 OF 2017

4mann Industries Pvt. Ltd. ....PETITIONER V/S Commissioner Of Sales Tas, Maharshtra ....RESPONDENT State,mumbai

WITH MAH. VALUE ADDED TAX APPEAL NO. 74 OF 2017

Kevin Impex Pvt Ltd ....PETITIONER V/S Commissioner Of Sales Tax Maharashtra State....RESPONDENT

Mr. V. Sridharan, Senior Advocate with Mr. Sahil Parghi & Mr. S. Sriram i/b Mr. C.B. Thakar, for Appellant in MVXA/56/2017

Mr. Rafique Dada, Senior Advocate with Mr. Vipinkumar Jain, Mr. Vishal Agrawal, Mr. Ramnath Prabhu & Mr. Purushartha Satish i/b Mr. Prabhakar K. Shetty, for Appellant in MVXA/73/2017

Mr. Vikram Nankani, Senior Advocate with Mr. Vipinkumar Jain, Mr. Vishal Agrawal, Mr. Ramnath Prabhu & Mr. Purushartha Satish i/b Mr. Prabhakar K. Shetty, for Appellant in

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MVXA/74/2017

Ms. Naira Jejeebhoy, Special Counsel with Mr. Himanshu B. Takke, AGP for State, Respondent

CORAM : HON'BLE SHRI JUSTICE DHIRAJ SINGH THAKUR & HON'BLE SHRI JUSTICE ABHAY AHUJA, JJ DATE : 25th August, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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