M/S. Alchemist Aviation Private ... vs Union Of India
2025 Latest Caselaw 286 Jhar

Jharkhand High Court

M/S. Alchemist Aviation Private ... vs Union Of India on 8 May, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P. (T) No. 2465 of 2025
                      M/s. Alchemist Aviation Private Limited, a company incorporated under the
                      Companies Act, 1956 and having its registered office at Sonari Aerodrome,
                      PO & PS-Sonari, Jamshedpur, East Singhbhum, Jharkhand-831011 is
                      represented through its authorized representative Sh. Rajesh Agarwal, aged
                      about 57 years, s/o Sh Ramautar Agarwal, R/o H No-8, 1st Floor, CH Area,
                      North West, Opp Sai Mandir, PO. & PS- Sonari, Jamshedpur, Sonari, East
                      Singhbhum, Jharkhand-834011.
                                                                                     ... Petitioner
                                                   Versus
                      1. Union of India, Ministry of Finance, Department of Revenue through its
                          Secretary having its office at North Block, Central Secretariat, P.O. &
                          P.S: New Delhi, District: New Delhi-110001.
                      2. Joint Commissioner, Central GST & Central Excise, Jamshedpur, having
                          its office at Outer Circle Road, Bistupur, P.O. & P.S: Bistupur, Town:
                          Jamshedpur, District - East Singhbhum, Jharkhand.
                      3. Central Board of Indirect Taxes & Customs (CBIC), through its Chairman
                          having its office at 406, 4th Floor, C Wing, HUDCO Vishala Building,
                          Bhikaji Cama Place, R.K. Puram, P.O. & P.S: R. K. Puram, District: New
                          Delhi - 110 066.
                                                                              ...   Respondents
                                                   ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Mr. Vivek Sarin, Advocate Mr. Rohit, Advocate For the Respondents: Mr. P.A.S. Pati, Advocate Mr. Anurag Vijay, Advocate

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02/Dated: 08.05.2025

1. Notice to the respondents.

2. Mr. P.A.S. Pati, learned counsel, accepts notice for all respondents.

3. Having regard to the law laid down by this Court in the judgment of

Kamaladitya Construction (P) Ltd. Vs. Principal Commissioner of

Central Goods and Service Tax and Central Excise, 2023 SCC OnLine

Jhar 1537, there shall be interim stay of all further proceedings pursuant to

the Order-in-Original dt. 20th February 2025 passed by the 2nd respondent,

until further orders.

4. List on 11.09.2025.

(M.S. Ramachandra Rao, C.J.)

(Rajesh Shankar, J.) Manoj/Pramanik/Cp.1