Rambhad Electromagnetic ... vs The Secretary, Government Of ...
2023 Latest Caselaw 7042 Bom

                                                1                              WP-4352-2023.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR
                                     Writ Petition No.4352 of 2023
                              Rambhad Electromagnetic Products Pvt. Ltd.
                                                Versus
            The Secretary, Government of Maharashtra, Department of Finance, Mumbai

  Office Notes, Office Memoranda of Coram,
  appearances, Court's orders of directions                    Court's or Judge's order
  and Registrar's orders.
  Shri N.D. Khamborkar, Counsel for Petitioner.

            CORAM : A. S. CHANDURKAR AND MRS. VRUSHALI V. JOSHI, JJ.

DATE : 14th JULY, 2023.

1. By relying upon the judgment of Gujarat High Court in State of Gujarat Versus Elecon Engineering Co. [1993(90) STC 74], it is submitted by the learned counsel for the petitioner that the petitioner is not liable to pay the sales-tax since the contract in question was a work order.

2. Issue notice to the respondent returnable in four weeks.

3. Shri A.S. Fulzele, learned Additional Government Pleader, waives service of notice for the respondent.

(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.)

LANJEWAR