Finolex Industries Ltd. Vs Commissioner Of Sales Tax And Another
.... es to an eligible unit in certain contingencies. Section 93(1) reads thus : “93. Proportionate incentives to an Eligible Unit in certain contingencies: (1) Notwithstanding anything to the contrary contained in any Package Scheme of Incentives, any Eligible Unit to whom the Eligibilit ...
Bombay High Court
Mahindra And Mahindra Limited Vs State Of Maharashtra Through The Secretary And Anr
.... es Two Hundred Sixty Seven Crores Sixteen Lakhs Sixty Six Thousand). The validity period from the entitlement certificate was slated to be 14 years from 1.09.1999 to 31.08.2013. The eligibility certificate was subject to review/monitoring every year and was issued for additional fixed capital ...
Bombay High Court
M/s. Vidarbha Winding Wires Ltd. and Mr. Rohit Vs State of Maharashtra and Others
.... thus, would depend upon the facts of each case. A bare perusal of the Notification dated 6-2-1992 issued by the first respondent would show that the purport and object thereof was to grant benefit of a concessional power tariff which came into force on and from 1-1-1992. The phraseology used in the ...
Bombay High Court (Nagpur Bench)
M/s. Jindal Poly Films Ltd. and Another Vs The State of Maharashtra and Others
.... atute, though long, will not introduce any such infirmity. Take the case of a Validating Act. If a statute passed by the legislature is challenged in proceedings before a court and the challenge is ultimately sustained and the statute is struck down, it is not unlikely that the judicial proceedings ...
Bombay High Court
The Commissioner of Sales Tax Vs Pec Vee Textile Ltd.
.... specific provision in the 1993 scheme for availing the incentives on proportionate basis, it is contended on behalf of the applicant that since the incentives are given to an Existing Unit on acquisition of certain additional fixed assets and the said incentives are to be utilized on the tax payable ...
Bombay High Court
Commissioner of Sales Tax Vs Pec Vee Textile Ltd.
.... availing of the incentives on proportionate basis, it is contended on behalf of the applicant that since the incentives are given to an existing unit on acquisition of certain additional fixed assets and the said incentives are to be utilized on the tax payable on the finished products, it must be h ...
Bombay High Court
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