ONGC Tripura Power Company Ltd. Vs State Of Tripura And Anr.

Case No: Writ Petition (C) No. 14 Of 2021

Date of Decision: March 31, 2021

Acts Referred: Constitution Of India, 1950 — Article 245, 246, 246-A, 246-A(1), 246-A(2), 246(2), 248, 254, 269, 269-A, 269-A(1), 269-A(5), 269(1), 269(2), 279-A, 279-A(5), 286, 286(1), 286(2), 301, 302, 303, 304, 304(a), 305, 306, 307, 366(12), 366(12-A), 366(26-A)#Tripura Electricity Duty Rules, 2019 — Rule 5#Tripura Electricity Duty Act, 2019 — Section 2(6), 2(7), 2(9), 4, 4(1), 4(2), 4(3), 4(4), 4(4)(d)#Central Sales Tax Act, 1956 — Section 2(d), 3, 5, 6, 9#Madhya Pradesh Electricity Duty Act, 1949 — Section 2(a)#Central Excise Act, 1944 — Section 174#Tripura State Goods And Services Tax Act, 2017 — Section 9, 9(1)#Tripura Value Added Tax Act, 2004 — Section 174#Tripura Entertainment Tax Act, 1997 — Section 174#Tripura Tax On Luxuries In Hotels And Lodging Houses Act, 1990 — Section 174#Integrated Goods And Services Act, 2017 — Section 2(24), 2(52)

Hon'ble Judges: Akil Kureshi, CJ; S.G. Chattopadhyay, J

Bench: Division Bench

Advocate: Parinay Deep Shah, Surabhi Pandey, S.S. Dey, Ayantika Chakraborty

Final Decision: Disposed Of