The Commissioner Of Sales Tax vs Saf Yeast Pvt. Ltd
2024 Latest Caselaw 23992 Bom

Bombay High Court

The Commissioner Of Sales Tax vs Saf Yeast Pvt. Ltd on 14 August, 2024

Author: K.R. Shriram

Bench: K.R. Shriram

          Digitally
  2024:BHC-OS:12438-DB
          signed by
GAURI   GAURI AMIT
        GAEKWAD
AMIT    Date:
                                                          1/1                  907.STR-45-2016.doc
GAEKWAD 2024.08.16
          10:36:06
          +0530                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                          SALES TAX REFERENCE NO.45 OF 2016
               The Commissioner of Sales Tax                      ....Applicant
                               V/s.
               M/s. SAF Yeast Private Limited                     ....Respondent
                                                   ----
               Ms. Jyoti Chavan, Addl. GP for applicant.
               Mr. P.C. Joshi for respondent.
               Mr. Sudhir Ghotkar, Deputy Commissioner of State Tax (Legal), Mumbai
               present.
                                                    ----
                                                     CORAM : K.R. SHRIRAM &
                                                             JITENDRA JAIN, JJ.

DATED : 14th AUGUST 2024

P.C. :

1 Mr. Joshi states that the questions of law referred to this Court

under Section 61 of the Bombay Sales Tax Act have been answered by a

Co-ordinate Bench of this Court in Finolex Cables Limited and Anr. V/s.

State of Maharashtra and Ors.1 Ms. Chavan in fairness concurs.

2 Therefore, Reference is answered in terms of judgment in

Finolex Cables Limited (Supra) in favour of respondent.

Reference disposed.

(JITENDRA JAIN, J.) (K.R. SHRIRAM, J.)

1 (2017) 97 VST 349 (Bom)

Gauri Gaekwad