Ananda Baruah vs. The Union Of INDIA And 2 Ors.

WP(C)/7507/2019HC GauhatiGSTCNR GAHC01024179201916 September 2026Bench: HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR2 pages

AI SummaryDismissed

Held

The Gauhati High Court observed that the petitioner or their counsel failed to appear on the last two dates of listing, including the current one. Concluding that the petitioner had lost interest in pursuing the matter, the Court dismissed the writ petition.

Facts

A writ petition (WP(C)/7507/2019) was filed by Ananda Baruah against the Union of India and GST authorities. The specific subject matter of the petition is not detailed in the provided text.

Key Issues

The key issue was the petitioner's non-appearance and lack of prosecution of the writ petition, leading to its dismissal on procedural grounds.

Sections Cited

None

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

Page No.# 1/2 GAHC010241792019 undefined THE GAUHATI HIGH COURT (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH) Case No. : WP(C)/7507/2019 ANANDA BARUAH S/O- A. BARUAH, R/O- LACHIT NAGAR, DIGBOI, P.O. DIGBOI, PIN- 786171, DIST- TINSUKIA (ASSAM) VERSUS THE UNION OF INDIA AND 2 ORS. REP. BY THE SECY., MINISTRY OF FINANCE, DEPTT. OF REVENUE, GOVT. OF INDIA, NEW DELHI- 110001 2:THE DY. COMMISSIONER CENTRAL GST DIVISION TINSUKIA DURGABARI RANGAGORA ROAD TINSUKIA PIN- 786125 ASSAM 3:THE ASSTT. COMMISSIONER OF CENTRAL TAX CENTRAL GST DIVISION TINSUKIA DURGABARI RANGAGORA ROAD TINSUKIA PIN- 786125 ASSA Advocate for the Petitioner : MS. A BEGUM, MS P BORUAH Advocate for the Respondent : SC, GST, MR. S C KEYAL Page No.# 2/2 BEFORE HON’BLE MR. JUSTICE N. UNNI KRISHNAN NAIR

17/09/2026 None appears for the petitioner on call.

Ms. M Deka, learned counsel for the respondent is present.

The petitioner is found to be not represented on the last two dates of listin

The judgment continues below.

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Reproduced from the public record of the Gauhati High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.