M/S Tata Steel Long Products ... vs The State Of Jharkhand & Others
2021 Latest Caselaw 789 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P (T) No. 464 of 2021

            M/s Tata Steel Long Products Limited                    ....               Petitioner
                                              Versus
            The State of Jharkhand & others                         ....               Respondents

            CORAM:       Hon'ble Mr. Justice Aparesh Kumar Singh
                         Hon'ble Mrs. Justice Anubha Rawat Choudhary

                          Through Video Conferencing
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For the Petitioner : M/s. Sumeet Gadodia, Shilpi Sandil Lavanya Gadodia, Advocates For the Respondents : Mr. P.A.S.Pati, S.C.IV Ms. Ansu Bansal, A.C to S.C-IV

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02/18.02.2021 By the impugned order dated 2nd November, 2020 (Annexure-19), the respondent no. 3, Deputy Commissioner of State Tax, Adityapur Circle, Jamshedpur has rejected the application filed by the petitioner for issuance of Form-C in respect of purchase of High Speed Diesel in accordance with Central Sales Tax Act, 1956, for the period 10th May, 2019 to 14th December, 2019. Consequential orders have also been prayed for. Learned counsel for the petitioner has, in particular, relied upon the judgments of this Court rendered in W.P. (T) No. 6048 of 2017 and W.P (T) No. 4179 of 2018 apart from the judgments of other High Courts.

Learned counsel for the Respondent-State, Mr. P.A.S.Pati is allowed 4 weeks' time to file counter affidavit. Two weeks' time thereafter is allowed to learned counsel for the petitioner to file rejoinder, if so advised.

Matter be listed after 6 weeks.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Jk