ONGC Tripura Power Company Ltd. Vs State Of Tripura And Anr.
Bench: Division Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Writ Petition (C) No. 14 Of 2021
Hon'ble Bench
Akil Kureshi, CJ; S.G. Chattopadhyay, J
Advocates
Parinay Deep Shah, Surabhi Pandey, S.S. Dey, Ayantika Chakraborty
Final Decision
Disposed Of
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)
Judgement Text
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