M/S Bharat Sanchar Nigam Limited vs Commissioner Of Commercial Tax
2021 Latest Caselaw 8417 MP

                                                        1                                VATA-19-2021
                              The High Court Of Madhya Pradesh
                                       VATA No. 19 of 2021
                            (M/S BHARAT SANCHAR NIGAM LIMITED Vs COMMISSIONER OF COMMERCIAL TAX)


                      Jabalpur, Dated : 07-12-2021
                            Shri Sapan Usrethi, learned counsel for the appellant.

                            Shri A. Rajeshwar Rao, learned Government Advocate for the
                      respondent.

Counsel for the appellant while arguing on the involvement substantial question of law for admission relies upon the decision of Coordinate Bench

of this Court rendered at Indore in Tax Reference No. 102/2017.

Counsel for the respondent seeks for some time to verify whether the said judgment upholds the field or not.

List after two weeks along with VATA No. 20/2021.

                        (SHEEL NAGU)                         (PURUSHAINDRA KUMAR KAURAV)
                           JUDGE                                        JUDGE

                      Akm




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Date: 2021.12.08
17:11:42 IST