M/S Shri Ganesh Metals vs. The Commissioner Central Goods And Services Tax GST And Others
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120 I
M/s Shri G The Comm Panchkula CORAM: HO HO
Present:
ASHWAN 1. would be b matrix be r
July 09, 20 narotam
Wheth Wheth IN THE HIGH COURT OF PU AT CHANDI
Ganesh Metal
Versus missioner Central Goods and Ser and others
ON'BLE MR. JUSTICE ASHWANI KUM ON'BLE MR. JUSTICE ROHIT KAP Ms. Urvashi Dhugga, Advocat Mr. Sourabh Goel, Senior Stan Ms. Himanshi Gautam, Advoc
* * * NI KUMAR MISHRA, ACTING In the facts of this case, we a better advised to pursue the re raised, which can be examined by In this view of the matter, the
( AS
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her speaking/reasoned her reportable UNJAB AND HARYANA IGARH
CWP-8369-2 Date of decision : 09.07.2
…….Petitio rvice Tax, GST Bhawan, Sector
...….Respond MAR MISHRA, ACTING CHIEF JUSTI POOR te, for the petitioner. nding Counsel, CGST, with cate, for the respondents. G CHIEF JUSTICE are of the opinion that the petitio emedy of appeal, where the fac y the appellate authority. petition stands dismissed. SHWANI KUMAR MISHRA ) ACTING CHIEF JUSTICE ( ROHIT KAPOOR ) JUDGE Yes/No Yes/No 2026 2026
oner r 25, dents
ICE oner ctual NAROTAM DASS 2026.07.10 16:22 I attest to the accuracy and authenticity of this order/judgment
Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.