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Patanjali Foods Limited, Thr. ... vs Deputy Commissioner Of State Tax, ...
2026 Latest Caselaw 853 Bom

Citation : 2026 Latest Caselaw 853 Bom
Judgement Date : 23 January, 2026

[Cites 1, Cited by 0]

Bombay High Court

Patanjali Foods Limited, Thr. ... vs Deputy Commissioner Of State Tax, ... on 23 January, 2026

Author: Anil Laxman Pansare
Bench: Anil Laxman Pansare
                 Order                                                                                                  wp 5514.2025.odt

                                                                               1


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

                                                      WRIT PETITION NO. 5514 OF 2025
                         [Patanjali Food Limited through Madhavkumar Vadodariya, Authorised Signatory
                                             vs. Deputy Commissioner of State Tax, Wadi, Nagpur]
                 ---------------------------------------------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda                               Court's or Judge's orders
                 of Coram, Appearances, Court's orders
                 or directions and Registrar's orders.
                 ---------------------------------------------------------------------------------------------------------------------------------
                                                              Mr. Abhishek Naik, Advocate for the petitioner
                                                              Mr. K. R. Lule, AGP for respondent no. 1

                                                             CORAM :            ANIL L. PANSARE AND
                                                                                NIVEDITA P. MEHTA, JJ.

DATE : 23-01-2026.

Learned counsel for the petitioner submits that the petitioner is entitled for refund in terms of judgment passed by the Gujarat High Court in the case of Mohit Minterals Vs. Union of India (SCA 726/2018) which is confirmed by the Supreme Court in Civil Appeal No. 1390/2022 (Union of India Vs. Mohit Minterals Pvt. Ltd.).

Learned Assistant Government Pleader shall take instructions.

The respondents shall take corrective measures in terms of the aforesaid judgments.

Stand over to 30-1-2026.

                                                                              (JUDGE)                                       (JUDGE.)
                                      wasnik



Signed by: Mr. A. Y. Wasnik

Designation: PS To Honourable Judge Date: 23/01/2026 15:08:42

 
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