The Management Of Bokaro Steel ... vs The State Of Jharkhand Through The ...
2022 Latest Caselaw 1649 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             W.P. (T) No. 6935 of 2016

The Management of Bokaro Steel Plant, a unit of Steel Authority of
India Ltd. a Government of India Company registered under S. 617 of
the Indian Companies Act, 1956, Bokaro Steel City, P.O. & P.S-Bokaro
Steel City, District-Bokaro through Ramesh Chandra son of Ramayan
Tiwary resident of Quarter No.2085, Sector-4 F, Bokaro Steel City,
P.O-Sector-4, P.S-Sector-4, Dist-Bokaro. ...     ...    ... Petitioner
                          Versus
1.The State of Jharkhand through the Secretary, Finance Department,
Ranchi.
2. Commissioner of Commercial Taxes, Ranchi, Jharkhand.
3.Joint Commissioner of Commercial Taxes (Administration) Dhanbad
Division, Dhanbad
4.Deputy Commissioner of Commercial Taxes, Bokaro Circle, Bokaro.
                                    ...     ...     ...   Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : M/s. Indrajit Sinha and Kumar Vaibhav, Advocates For the Respondents : Mr. Sachin Kumar, A.A.G-II

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Oral Order 09/Dated: 25.04.2022

It is jointly submitted at the Bar that the main issue involved in

this case is covered by the decision rendered in the case of M/s.

Ramkrishna Forgings Limited, Kolkata Versus The State of Jharkhand

and others passed in W.P.(T) No.134 of 2016 and its analogous cases,

save and except the prayer no.1(v) of the instant writ petition.

Learned counsel for the petitioner submits that the writ petition

may be disposed of in terms of the aforesaid judgment with a liberty to

press prayer no.1(v) filed in a different set of proceedings as this issue

was not pressed before the Division Bench in the aforesaid matter.

In the result, the writ petition is disposed of with the aforesaid

liberty.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) APK/Saket