Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.13822-13823 OF 2015
(Arising out of SLP(C)Nos.24387-24388 of 2015)
M/S. JAGATJIT INDUSTRIES LIMITED ... APPELLANT(S)
VS.
THE COMMERCIAL TAX OFFICER, HYDERABAD
& ORS.
... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Heard the leaned counsel.
2. Leave granted.
3. Looking at the peculiar facts of the case that the
JUDGMENT
appellant has already paid more than Rs.2 crores by way of
service tax, in our opinion, instead of asking the
rd
petitioner to pay 1/3 of the tax demanded towards VAT, the
Managing Director of the Petitioner-Company shall give a
personal bond that in the event of the authorities
succeeding in the pending petition, the amount of tax shall
be paid by the appellant.
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4. The impugned order stands modified and appeal is
allowed with the above modification. There shall be no
order as to costs.
5. Pending applications stand disposed of.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
rd
23 November, 2015.
JUDGMENT
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