Vaishnavi Highway Services vs The State Of Maharashtra
2023 Latest Caselaw 7932 Bom

                                         1/2              403-MVXA-8-2015 @ Ors.doc




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

              MAHARASHTRA VALUE ADDED TAX APPEAL NO. 8 OF 2015

Aurobindo Highway Services                     ....Appellant
      V/s.
The State of Maharashtra                       ...Respondents

                               ALONGWITH
              MAHARASHTRA VALUE ADDED TAX APPEAL NO. 9 OF 2015

Vaishnavi Highway Services                             ....Appellant
      V/s.
The State of Maharashtra                               ...Respondents

                                ALONGWITH
              MAHARASHTRA VALUE ADDED TAX APPEAL NO. 11 OF 2015

S.N. Bavi Highway Services                             ....Appellant
      V/s.
The State of Maharashtra                               ...Respondents

                                ALONGWITH
              MAHARASHTRA VALUE ADDED TAX APPEAL NO. 12 OF 2015

Aurobindo Highway Services                             ....Appellant
      V/s.
The State of Maharashtra                               ...Respondents

                                ALONGWITH
              MAHARASHTRA VALUE ADDED TAX APPEAL NO. 13 OF 2015

Bhagwat and Brothers                                   ....Appellant
      V/s.
The State of Maharashtra                               ...Respondents

                                ALONGWITH
              MAHARASHTRA VALUE ADDED TAX APPEAL NO. 15 OF 2016

Aurobindo Highway Services                             ....Appellant
      V/s.
The State of Maharashtra                               ...Respondents

Purti Parab




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                                             2/2                   403-MVXA-8-2015 @ Ors.doc




                                ALONGWITH
              MAHARASHTRA VALUE ADDED TAX APPEAL NO. 29 OF 2015

Aurobindo Highway Services                                     ....Appellant
      V/s.
The State of Maharashtra                                       ...Respondents

                                ALONGWITH
              MAHARASHTRA VALUE ADDED TAX APPEAL NO. 30 OF 2015

Vaishnavi Highway Services                                     ....Appellant
      V/s.
The State of Maharashtra                                       ...Respondents

                                ALONGWITH
              MAHARASHTRA VALUE ADDED TAX APPEAL NO. 31 OF 2015

Vaishnavi Highway Services                                     ....Appellant
      V/s.
The State of Maharashtra                                       ...Respondents

                                    ----
Mr. Kevin Shah i/b Mr. C.B. Thakar for Appellant in all Appeals.
                                     ----

                                         CORAM : K.R. SHRIRAM &
                                                 FIRDOSH P. POONIWALLA, JJ.

DATED : 7th AUGUST 2023

P.C. :

1. In the judgment pronounced on 1st August 2023 in Paragraph

No.2 MVXA/15/2015 to be corrected to read as MVXA/15/2016.

2. Rest of the judgment remains unaltered. Original judgment to

be corrected accordingly.

(FIRDOSH P. POONIWALLA, J.) (K.R. SHRIRAM, J.) Purti Parab