Sanghvi Movers Ltd vs The State Of Maharashtra Through ...
2023 Latest Caselaw 11592 Bom

                                                                          Board Sr.No.:-905

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

   MAH. VALUE ADDED TAX APPEAL NO. 4 OF 2021

 The State Of Maharashtra                            ....PETITIONER
             V/S
 Sanghavi Movers Ltd                               ....RESPONDENT

WITH MAH. VALUE ADDED TAX APPEAL NO. 2 OF 2022

Sanghvi Movers Ltd. ....PETITIONER V/S The State Of Maharashtra ....RESPONDENT

WITH MAH. VALUE ADDED TAX APPEAL NO. 1 OF 2022

Sanghvi Movers Ltd. ....PETITIONER V/S The State Of Maharashtra Through ....RESPONDENT Commissioner Of Sales Tax

Mr V A Sonpal, Special Counsel a/w Mr Himanshu Takke, AGP for Appellant in MVXA/4/2021 and for Respondent in MVXA/2/2022 and MVXA/1/2022 Mr Darius Shroff, Senior Advocate a/w Mr Vinayak P Patkar, Mr Ishaan V Patkar and Mr Durgesh G Desai i/b Alaksha Legal for Respondent in MVXA/4/2021 and for Appellant in MVXA/2/2022 and MVXA/1/2022

CORAM : HON'BLE SHRI JUSTICE K.R. SHRIRAM &

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HON'BLE JUSTICE DR. NEELA KEDAR GOKHALE, JJ DATE : 8th November, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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