Commissioner Of Central G.S.T. & ... vs M/S Tata Steel Ltd.
2022 Latest Caselaw 4028 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Tax Appeal No. 07 of 2020
        Commissioner of Central G.S.T. & Central Excise,
        Jamshedpur, Dist:- Singhbhum (East)                        --- --- Appellant
                                  Versus
        M/s Tata Steel Ltd. , Growth Shop, Gamharia,
        Dist. Saraikela Kharsawan                          --- --- Respondent
                                  With
                                  Tax Appeal No. 09 of 2020
        Tata Steel Ltd.(Growth shop)                               --- --- Appellant
                                  Versus
        Commissioner of Central Excise & Service Tax,
        Jamshedpur, Singhbhum(East)                                 --- --- Respondent
                                        .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Appellant/ Respondent : Mr. Amit Kumar, Advocate (for the Dept.) For the Respondent/ Appellant : M/s N.K. Pasari, Sidhi Jalan, Advocates (for the company)

13/29.09.2022 Joint request for adjournment has been made by learned counsel for the parties. Learned counsel for the assessee Mr. Nitin Kumar Pasari submits that since senior counsel from outstation would assist the Court, matter be posted on any date after Diwali Holidays.

Accordingly, list this case on 03.11.2022.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Tax Appeal No. 18 of 2020 With Tax Appeal No. 19 of 2020 With Tax Appeal No. 20 of 2020 With Tax Appeal No. 21 of 2020 With Tax Appeal No. 22 of 2020 With Tax Appeal No. 23 of 2020 The Principal Commissioner of Income Tax, Central, Patna

--- --- Appellant [all cases] Versus Kaml Deo Sharma --- --- Respondent [T.A. 18/2020] M/s Rajat Minerals Private Limited ----Respondents [rest of the cases] .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Appellant : Mr. Ratnesh Nandan Sahay, Sr.S.C.

        For the Respondent        :

05/29.09.2022        Learned counsel for the appellant is allowed one week time after

reopening of the Dushhera Vaction to remove the surviving defect.

Let the name of Mr. Ratnesh Nandan Sahay, Senior Standing Counsel appear in the cause for the appellant in place of erstwhile counsel.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P.(T) No. 4071 of 2022 With W.P.(T) No. 4073 of 2022

TML Drivelines Limited --- --- Petitioner Versus The State of Jharkhand & others --- --- Respondents .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : Mr. Sumeet Gadodia, Advocate For the Respondent : Mr. Rohan Kashyap, A.C to G.A.-II

04/29.09.2022 W.P.(T) No. 4073 of 2022, which is also on board today is tagged along with the instant case as both arise out of the common impugned order passed by the learned Commercial Taxes Tribunal, Jharkhand in respect of same petitioner.

W.P.(T) No. 4071 of 2022 Defect no.1 relating to certified copy of the impugned order is ignored as the same has been filed in W.P.(T) No. 4073 of 2022. Defect no. 2 is ignored since as per the learned counsel for the petitioner, he does not seek to rely the missing page no. 6 of the memo of revision preferred before the Tribunal.

I.A. No. 7834 of 2022 seeking exemption from filing the certified copy of the impugned judgment is disposed of.

W.P.(T) No. 4071 of 2022 With W.P.(T) No. 4073 of 2022 Learned counsel for the respondent is allowed 4 weeks time to file counter affidavit. 2 weeks' time thereafter is allowed to the petitioner to file reply thereto. List both the cases after 6 weeks.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P.(S) No. 688 of 2022 Dr. Dharmendra Kumar Sinha & Ors. --- --- Petitioners Versus State of Jharkhand & others --- --- Respondents .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : Mr. Shubhashis Rasik Soren, Advocate For the Respondent :

04/29.09.2022 Learned counsel for the petitioner submits that there is urgency in the matter for which I.A. No. 9174 of 2022 has been filed.

As prayed for, list this case on 11.10.2022.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P.(C) No. 4821 of 2022 M/s J.S. Sons --- --- Petitioner Versus The State of Jharkhand & others --- --- Respondents .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner : M/s Prashant Pallav, Parth Jalan, Advocate For the Respondent : Mr. Gaurav Raj, A.C to A.A.G-II

03/29.09.2022 Learned counsel for the petitioner undertakes to remove the surviving defect during course of the day.

List this case in the reopening week after Dusherra Vacation under appropriate heading. In the meantime, learned counsel for the respondent may seek instruction.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P.(C) No. 4865 of 2022 Zeealert Services Private Limited --- --- Petitioner Versus The State of Jharkhand & others --- --- Respondents .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner : Mr. Deepak Kr. Prasad, Advocate For the Respondent :

02/29.09.2022 Learned counsel for the petitioner undertakes to supply the typed copy pointed out in defect no. 4 of page no. 101. He undertakes to correct page 49 in the second copy, as pointed out in defect no. 3, during course of the day.

List this case in the reopening week after Dushhera Holidays.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P.(T) No. 4885 of 2022 With W.P.(T) No. 4886 of 2022 M/s Techno Electric & Engg. Co. Ltd. --- --- Petitioner [both cases] Versus State of Jharkhand & others --- --- Respondents [both cases] .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : M/s Ajit Kumar, Sr. Adv., N.K. Pasari, Adv. For the Respondent : Mr. Rohan Kashyap, A.C to G.A.-II

02/29.09.2022 W.P.(T) No. 4886 of 2022 is tagged along with the instant case as similar issues are involved in both the writ petition concerning same petitioner.

W.P.(T) No. 4885 of 2022 Learned counsel for the petitioner undertakes to remove defect no.2 during course of the day. Defect no. 3 is ignored. Defect no.1 has been removed as per learned counsel for the petitioner.

W.P.(T) No. 4886 of 2022 Defect no.2 has been removed as per learned counsel for the petitioner. Learned counsel for the petitioner undertakes to remove defect no. 1 during course of the day. Defect no. 3 is ignored.

W.P.(T) No. 4885 of 2022 With W.P.(T) No. 4886 of 2022

List both the writ petitions in the week of 17.10.2022 along with W.P.(T) No. 4904 of 2022 and W.P.(T) No.4905 of 2022 as they also relate to the same petitioner involving similar issues.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI L.P.A. No. 122 of 2019 State of Jharkhand & Ors. --- --- Appellants Versus Girija Devi & another --- --- Respondents

.......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Appellant : Mr. Devesh Krishna, S.C.(Mines)-III For the Respondent :

07/29.09.2022 Issue notice upon both the respondents in the limitation matter (I.A. No. 1500 of 2019) ; stay matter (I.A. No. 1499 of 2019) as well as on the main memo of appeal under registered cover with A/D as well as through speed post, for which, requisites etc. must be filed within one week after reopening of the Dushhera Holidays, failing which, this appeal shall stand dismissed without further reference to the Bench.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI F.A. No. 7 of 2020 Sobha Minz --- --- Appellant Versus Ajay Lakra & another --- --- Respondents

.......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Appellant : Ms. Rajni Singh, A.C to Mr. Kaushil Sarkhel, Adv.

        For the Respondent        :

12/29.09.2022       I.A. No. 7558 of 2022 has been filed for substituted service of

notice upon the respondents since despite efforts notices have remained unserved. As such, let notice be effected in the limitation matter (I.A. No. 766 of 2021) as well as on the main memo of appeal, upon the respondents in two Hindi daily newspaper having wide circulation in the area in which the two respondents last resided, for which, requisites etc. must be filed within one week after reopening of the Dushhera Holidays. Draft of notice be issued by the Office upon learned counsel for the appellant by 21.10.2022. After effecting service through the aforesaid modes, a supplementary affidavit showing proof of notice be filed within three weeks, thereafter.

I.A. No. 7558 of 2022 stands disposed of. List this case accordingly.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI L.P.A. No. 446 of 2019 Food Corporation of India --- --- Appellant Versus Kumar Madan Mohan, Ex-Assistant Grade-I (Depot), Patna

--- --- Respondent

.......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Appellant : Mr. Nipun Bakshi, Advocate For the Respondent : Mr. Rahul Kumar, Advocate

07/29.09.2022 As jointly prayed by learned counsel for the parties, list this case after Dushhera Holidays.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty