M/S. Jakraya Sugar LTD. vs. The State Of Maharashtra Thru Secretary, Ministry Of Finance And Anr
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This judgment consolidates multiple writ petitions filed before the Bombay High Court. The petitioners, including Karan Agencies, Aurangabad Distillery Limited, Karmaveer Shankarrao Kale, Brihan Karan Sugar Syndicate Pvt. Ltd., Lokranjan Breweries Pvt. Ltd., Chaitali Bottling Ltd., Nevitad Distillers Pvt. Ltd., M/s. Jakraya Sugar Ltd., New Phaltan Sugar Works Distillery Division Ltd., and Dalmiya Bharat Sugar And Industries Ltd., are challenging various orders or actions taken by the State of Maharashtra and its authorities concerning Goods and Services Tax (GST). The specific tax periods, amounts in dispute, and the exact nature of the orders under challenge are not detailed in this excerpt. The procedural history indicates that these matters have been listed for hearing, with interim reliefs, if granted, continuing until the next date.
Held
The Court did not decide the substantive issues of the writ petitions on this date. Instead, the Court noted that the 'Balance Daily Board cannot be taken up today on account of paucity of time.' Consequently, the matters were adjourned to a future date. The Court explicitly directed that 'Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.' This means that any interim orders previously in place for the petitioners remain in effect until the adjourned hearing. No findings were made on the merits of the petitions or the arguments of either side regarding the GST disputes.
Key Issues
1. Whether the interim or ad-interim reliefs, if any, granted to the petitioners in these writ petitions shall continue to operate until the next date of hearing. This issue arises from the court's order to adjourn the matters. The petitioners would likely argue for the continuation of existing reliefs to maintain the status quo. The respondents, the State of Maharashtra and its authorities, would likely not oppose the continuation of interim reliefs if they are not prejudiced by it, or may seek to modify or vacate them if they believe they are no longer warranted. The court is being asked to decide on the continuation of existing interim measures pending further adjudication.
AI-generated summary — verify with the full judgment below
Board Sr.No.:-68 IN THE HIGH COURT OF JUDICATURE AT BOMBAY APPELLATE SIDE CIVIL JURI ICTION WRIT PETITION NO. 7404 OF 2021 Karan Agencies Through Mr. Pradeep Rameshkumr Nandwani, Partner ....PETITIONER V/S The State Of Maharashtra Through Prin. Secretary, Ministry Of Finance And Ors ....RESPONDENT WITH WRIT PETITION NO. 11434 OF 2017 Aurangabad Distillery Limited And Anr. ....PETITIONER V/S The State Of Maharashtra , Through Chief Secretary And Ors. ....RESPONDENT WITH WRIT PETITION NO. 13184 OF 2019 Karmaveer Shankarrao Kale ....PETITIONER V/S The State Of Maharashtra And Others 6 ....RESPONDENT WITH INTERIM APPLICATION NO. 4 OF 2021 In Writ Petition 11434 OF 2017 Aurangabad Distillery Limited And Anr. ....PETITIONER V/S Page 1/6
The State Of Maharashtra , Through Chief Secretary And Ors ....RESPONDENT WITH WRIT PETITION NO. 7102 OF 2021 Brihan Karan Sugar Syndicate Pvt. Ltd. ....PETITIONER V/S The State Of Maharashtra And Ors ....RESPONDENT WITH WRIT PETITION NO. 8948 OF 2021 Lokranjan Breweries Pvt. Ltd ....PETITIONER V/S The State Of Maharashtra Thr. Chief Secretary And Ors ....RESPONDENT WITH WRIT PETITION NO. 39 OF 2023 Karan Agencies ....PETITIONER V/S The State Of Maharashtra And Anr ....RESPONDENT WITH WRIT PETITION NO. 15116 OF 2023 Karan Agencies ....PETITIONER V/S The State Of Maharshtra And Ors ....RESPONDENT WITH WRIT PETITION NO. 8129 OF 2024 Page 2/6
Chaitali Botting Ltd ....PETITIONER V/S The State Of Maharashtra Thr Principal Secretary Ministry Of Finance And Ors ....RESPONDENT WITH WRIT PETITION NO. 7374 OF 2025 Chitali Bottling Ltd ....PETITIONER V/S State Of Maharashtra Thr Principal Secretary And Anr ....RESPONDENT WITH WRIT PETITION NO. 1502 OF 2022 Nevitad Distillers Pvt. Ltd. Through Mr. Ganesh B. Bhor ....PETITIONER V/S The State Of Maharashtra Through Principal Secretary, Ministry Of Finance And Ors. ....RESPONDENT WITH WRIT PETITION NO. 7099 OF 2021 Karan Bottling Company Pvt. Ltd. ....PETITIONER V/S The State Of Maharashtra And Ors ....RESPONDENT WITH WRIT PETITION NO. 40 OF 2023 Karan Agencies Through Partner Karan Kalani ....PETITIONER V/S The State Of Maharashtra And Anr ....RESPONDENT Page 3/6
WITH WRIT PETITION STAMP NO. 94011 OF 2020 Karan Agencies Through Parnter Karan Kalani ....PETITIONER V/S The State Of Maharashtra Through Gp And Anr ....RESPONDENT WITH WRIT PETITION NO. 12071 OF 2022 M/s. Jakraya Sugar Ltd. ....PETITIONER V/S The State Of Maharashtra Thru Secretary, Ministry Of Finance And Anr ....RESPONDENT WITH WRIT PETITION NO. 36 OF 2023 Karan Agencies Through Partner Karan Kalani ....PETITIONER V/S The State Of Maharashtra Through Gp And Anr ....RESPONDENT WITH WRIT PETITION STAMP NO. 93652 OF 2020 New Phaltan Sugar Works Distillery Division Ltd ....PETITIONER V/S The State Of Maharashtra, Thru The Govt. Pleader And Ors ....RESPONDENT WITH WRIT PETITION STAMP NO. 93763 OF 2020 Dalmiya Bharat Sugar And Industries Ltd , Thru Page 4/6
Its Autorised Officer Mr. Naresh C. Paliwal And Ors ....PETITIONER V/S State Of Maharashtra, Thru The Secretary And Ors ....RESPONDENT WITH WRIT PETITION NO. 1501 OF 2022 Brihan Karan Sugar Syndicate Pvt. Ltd. ....PETITIONER V/S The State Of Maharashtra And Ors ....RESPONDENT WITH WRIT PETITION NO. 34 OF 2023 Karan Agencies ....PETITIONER V/S Goods And Services Tax Council And Ors ....RESPONDENT WITH WRIT PETITION NO. 38 OF 2023 Karan Agencies ....PETITIONER V/S The State Of Maharashtra And Anr ....RESPONDENT
A/W IA/6826/2024, IA/1106/2022, IA/8232023, IAST/5837/2022, IA/3838/2020
CORAM : HON'BLE THE CHIEF JUSTICE & HON'BLE SHRI JUSTICE GAUTAM A. ANKHAD, JJ
DATE : 29th April, 2026 Page 5/6
P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 31/07/2026 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
( FOR REGISTRAR JUDICIAL - I ) Page 6/6
Reproduced from the public record of the Bombay High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.