BHARAT SUGAR MILLS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner has prayed for the following relief(s):-

(2.) In so far as challenge laid to the constitutional validity of the principal/amendment Act is concerned, at the threshold, the Learned Senior Counsel Shri Y.V.Giri appearing for the petitioner, clarifies that the petitioner does not press for such relief. Prayers (i) and (ii) stand disposed thereof.

(3.) Herein forward, this order only pertains to the notice(s) of demand imposing liability of payment of entry tax on the petitioner.