Citation Codes Equivalent Citations citation codes Case Number Petition No. 50/MP/2018 and 52/MP/2018 Disposition allowed Attorney(S) Shri Shubham Arya, Advocate, NTPC, Shri Nishant Gupta, NTPC, Ms. Poonam Verma, Advocate, PDPL, Shri M.G. Ramachandran, Advocate, NTPC, SECI, Ms. Ranjitha Ramachandran, Advocate, SECI, Ms. Anushree Bardhan, Advocate, SECI, Ms. Abiha Zaidi, Advocate, PDPL, Shri S.K. Agarwal, Advocate, Rajasthan DISCOMS, Shri Jafar Alam, Advocate, APVPL and Shri Vishal Binod, Advocate, APVPL Judges P.K. Pujari Chairperson A.K. Singhal, Member M.K. Iyer, Member Acts RAJASTHAN TAX ON ENTRY OF MOTOR VEHICLES INTO LOCAL AREAS ACT 1988 COMPANIES ACT 1956 CENTRAL GOODS AND SERVICES TAX ACT 2017 FINANCE ACT 1994 CENTRAL EXCISE ACT 1944 UTTAR PRADESH GOODS AND SERVICES TAX ACT 2017 SECTION 79 ELECTRICITY ACT 2003 Alcohol Taxation Act, 1939. vi) Goods and Services Tax Act, 2017, the Central Goods and Services Tax Act, 2017 and Government of Uttar Pradesh enacted the Uttar Pradesh Goods and Services Tax Act, 2017 Goods Act, 1956 Tax) Act, 1961 142. Houses) Act, 1990 (Act No. 9 of 1996); Central Excise Tariff Act, 1985 (5 of 1986), Goods & Service Tax Act (GST), sub-section (1) of section 5A of the Central Excise Act, 1944(1 of 1944), the Central Act, 2008 Pradesh Goods Architects Act, 1972 (Central Act No. 20 of 1972); Act, 1979 iv) The Uttar Pradesh Advertisements Tax Act, 1981 Rajasthan Goods and Services Tax Act, 2017 Goods into Local Areas Act, 1999 (Act No. 13 of Central Excise Tariff Act, 1985 (5 of 1986) and Exemption Notifications Goods and Services Tax Act, 2017 Products) Act, 1994 (Act No. 11 of 1994); See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Prayatna Developers Private Ltd. v. National Thermal Power Corporation Ltd. (Ntpc) And Others