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M/S. Marfani Steel Impex Thr. Prop. ... vs The Principal Commissioner, Central ...
2026 Latest Caselaw 224 Bom

Citation : 2026 Latest Caselaw 224 Bom
Judgement Date : 9 January, 2026

[Cites 0, Cited by 0]

Bombay High Court

M/S. Marfani Steel Impex Thr. Prop. ... vs The Principal Commissioner, Central ... on 9 January, 2026

Author: Anil Laxman Pansare
Bench: Anil Laxman Pansare
                 Order                                                                                                    wp 180.2026.odt

                                                                               1


                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    NAGPUR BENCH, NAGPUR.

                                                       WRIT PETITION NO. 180 OF 2026
                             [M/s. Marfani Steel Impex through its proprietor Mohammed Ifran Marfani
                        vs. The Principal Commissioner, Central Goods and Services Tax & Central Excise,
                                                                     Nagpur-I and ors.]
                 ---------------------------------------------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda                               Court's or Judge's orders
                 of Coram, Appearances, Court's orders
                 or directions and Registrar's orders.
                 ---------------------------------------------------------------------------------------------------------------------------------
                                                              Mr. S. D. Dewani, Advocate for the petitioner

                                                             CORAM :            ANIL L. PANSARE AND
                                                                                NIVEDITA P. MEHTA, JJ.
                                                              DATE        :    09-01-2026.

                                                                              Heard.

The argument is that the issue involved is covered by judgment of Division Bench of this Court at Goa in the case of M/s. Milroc Good Earth Developers Vs. Union of India and ors. [Writ Petition No. 2203/2025] dated 9-10-2025 and of this Court in the case of Rite Water Solution (India) Ltd. Vs. Joint Commissioner, CGST & Central Excise, Nagpur and ors. [Writ Petition No. 466/2025] dated 28-11-2025 .

Issue notice, returnable on 16-1-2026.

                                                                              (JUDGE)                                       (JUDGE.)

                                      wasnik



Signed by: Mr. A. Y. Wasnik

Designation: PS To Honourable Judge Date: 09/01/2026 17:40:58

 
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