Union Bank Of India vs Superitendent Of The Central Excise
2025 Latest Caselaw 3780 Bom

Bombay High Court

Union Bank Of India vs Superitendent Of The Central Excise on 21 August, 2025

                                                             25.W15997.24.DOC




                                                                          H.C. SHIV


           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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                                                                  25.W15997.24.DOC




 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