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M/S Madhya Pradesh Poorv Kshetra ... vs Commissioner
2023 Latest Caselaw 6992 MP

Citation : 2023 Latest Caselaw 6992 MP
Judgement Date : 28 April, 2023

Madhya Pradesh High Court
M/S Madhya Pradesh Poorv Kshetra ... vs Commissioner on 28 April, 2023
Author: Sheel Nagu
                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                          VATA No. 47 of 2021
                              (M/S MADHYA PRADESH POORV KSHETRA VIDYUT VITARAN COMPANY LTD. Vs COMMISSIONER)

                           Dated : 28-04-2023
                                    Shri Rajeev Agrawal - Advocate with Shri Amit Shrivastava - Advocate

                           for the appellant.
                                    Shri Pramod Pandey - Government Advocate for the respondent/State.

Learned counsel for the appellant submits that the issue raised in this appeal is squarely covered by various decisions of this Court in the cases of

M/s Makson Nutrition Food(I) Pvt. Ltd. Vs. Assistant Commissioner, Commercial Tax and Others passed in Writ Petition No.8475 of 2015, N.T.P.C. Ltd. Vs. State of M.P. passed in Writ Petition No.2024 of 2008 and Surya Roshni Ltd., Gwalior Vs. State of M.P. & Another passed in Writ Petition (Service) No.743 of 2011.

Learned State counsel is directed to respond to the said submission and as to whether this appeal can be decided on the basis of said judgments or not.

List on 21.06.2023.

                              (SHEEL NAGU)                                     (DWARKA DHISH BANSAL)
                                 JUDGE                                                JUDGE

                           Prachi




Signature Not Verified
Signed by: PRACHI PANDEY
Signing time: 5/2/2023
6:38:46 PM
 

 
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