Union Bank Of India vs The Deputy Commissioner Of State Tax
2025 Latest Caselaw 3778 Bom

Bombay High Court

Union Bank Of India vs The Deputy Commissioner Of State Tax on 21 August, 2025

HEMANT                                                                             25.W15997.24.DOC
CHANDERSEN
SHIV
Digitally signed by
HEMANT                                                                                          H.C. SHIV
CHANDERSEN SHIV
Date: 2025.08.22
17:38:27 +0300                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                         WRIT PETITION (L) NO. 15997 OF 2024

                       Union Bank of India                                              ...Petitioner
                            Versus
                       The Deputy Commissioner of State Tax & Ors.                  ...Respondents

                                                       WITH
                                         WRIT PETITION (L) NO. 21078 OF 2024

                       Union Bank of India                                              ...Petitioner
                             Versus
                       Superintendent of the Central Excise & Ors.                  ...Respondents

                                                       WITH
                                         WRIT PETITION (L) NO.31148 OF 2024

                       Union Bank of India                                              ...Petitioner
                            Versus
                       Deputy Commissioner of the Sales Tax & Ors.                  ...Respondents

                                                       WITH
                                         WRIT PETITION (L) NO. 31453 OF 2024

                       Union Bank of India                                              ...Petitioner
                            Versus
                       Deputy Commissioner of the Sales Tax & Ors.                  ...Respondents



                       Mr Malhar Zatakia and Kaushal Ameta with Drishti Oja, i/b
                              Jitendra Bakliwal-Legal Prism for the Petitioner.
                       Smt. P. H. Kantharia, G.P. with Smt. Nazia Shaikh AGP for the
                              Respondent-State in WPL No.15997/2024.
                       Smt. P. H. Kantharia, G.P. with Smt. Fatima Lakdawala AGP for the
                              Respondent Nos.1 to 3 in WPL No.21078/2024.
                       Smt. P. H. Kantharia, G.P. with Himanshu Takke AGP for the
                              Respondent Nos.1 and 2 in WPL No.31148/2024.


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                                                     21st August 2025



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 Smt. P. H. Kantharia, G.P. with Vishal Thadani AGP for the
        Respondent Nos.1 and 2 in WPL No.31453/2024.
 Mr Raghunath Gawde, for the Respondent No.5, Zarna Enclave
        Co-op Housing Society Ltd.


                               CORAM:        SUMAN SHYAM &
                                             SHYAM C. CHANDAK, JJ.

                               DATED:        21ST AUGUST 2025.
 PC:-

1. Learned Counsel for the Petitioner submits that the controversy involved in this Petition is covered under the Full Bench judgment of this Court and therefore, the matter can be taken up for final disposal.

2. On the request of learned Counsel for both sides this Petition be listed on 18th September, 2025 alongwith connected Writ Petitions.

(SHYAM C. CHANDAK, J.) (SUMAN SHYAM, J.) {

21st August 2025