The M.P. Power Transmission ... vs The Commissioner
2022 Latest Caselaw 1200 MP

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             The High Court Of Madhya Pradesh
                      VATA No. 26 of 2021
                      (THE M.P. POWER TRANSMISSION CO.LTD. Vs THE COMMISSIONER)

Jabalpur, Dated : 25-01-2022
          Heard through Video Conferencing.

          Shri Anshuman Singh, learned counsel for appellant.
          Shri         Ritwik    Parashar,       learned   Government      Advocate   for
respondent/Revenue

Learned counsel for Revenue prays for a short adjournment to bring on record the reply.

The reply should also answer the contention of the petitioner that the issue raised herein is no more res integra in view of judgment in the case of Surya Roshni Vs. State of M.P. reported in 2013(22) STJ 147 (M.P.) and the order passed by a Coordinate Bench on 29.06.2015 in W.P. No.8475/2015 (M/s Makson Nutrition Food (I) Pvt. Ltd. Vs. Assistant Commissioner, Commercial Tax & Others).

Let the case be taken up in the week commencing 07.03.2022. Learned counsel for petitioner further informs that the entry tax as per the impugned demand has already been deposited under protest.

     (SHEEL NAGU)                                                      (SUNITA YADAV)
         JUDGE                                                             JUDGE

DV

Digitally signed by
DINESH VERMA
Date: 2022.01.27
16:47:38 +05'30'