REGENT COMPUTRONICS PVT. LTD.

Bai Mamubai Trust Appellant

V/S

Suchitra Respondents

Referred Judgements :-

ICICI BANK LTD. V. J.K. SYNTHETICS LTD [REFERRED TO]
HUMAYUN DHANRAJGIR VS. EZRA ABOODY [REFERRED TO]
VIRINDAR KUMAR SATYAWADI VS. STATE OF PUNJAB [REFERRED TO]
SENAIRAM DOONGARMALL VS. COMMISSIONER OF INCOME TAX ASSAM [REFERRED TO]
HARI PRASAD JAYANTILAL AND CO VS. V S GUPTA INCOME TAX OFFICER AHMEDABAD [REFERRED TO]
NAVALKHA AND SONS VS. RAMANYA DAS [REFERRED TO]
AJAY G PODAR VS. OFFICIAL LIQUIDATOR OF J S AND W M [REFERRED TO]
SUBRAMANIAN SWAMY VS. ARUN SHOURIE [REFERRED TO]
ASSISTANT COMMISSIONER VS. HINDUSTAN URBAN INFRASTRUCTURE LTD. [REFERRED TO]
M/S. SHAKTI INTERNATIONAL PRIVATE LIMITED VS. M/S. EXCEL METAL PROCESSORS PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) By an Order dated 24th November 2017 (Coram: S.C. Gupte, J.), this Court appointed Mr. V. Sreedharan, Senior Advocate, as Amicus Curiae. The Court observed :

(2.) On 13th December 2017, the Learned Amicus Curiae suggested that the Learned Advocate General may also be heard as GST is shared between the Centre and the State. Accordingly, the papers were directed to be forwarded to the Learned Advocate General as well.

(3.) Broadly stated, the issues to be considered by this Court is the applicability of Goods and Services Tax ("GST") and the mode of discharge of this statutory liability (where it arises) in matters where the Court Receiver is appointed by the Bombay High Court ("Court") under Order XL of the Code of Civil Procedure, 1908 ("CPC").

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BAI MAMUBAI TRUST Vs. SUCHITRA

Referred Judgements :-

JUDGEMENT

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