Ganesh Tamuli Engineering Private Limited vs. The Union Of INDIA And 6 Ors.
Original PDF →Facts
The petitioners, including M/s North East Enterprise and Trading Co. and others, have filed multiple writ petitions before the Gauhati High Court challenging various actions and orders related to the Goods and Services Tax (GST). The respondents are the Union of India, the Central Board of Indirect Taxes and Customs (CBIC), the Goods and Services Tax Council, and various State Tax authorities including Principal Commissioners and Assistant Commissioners of State Tax in Assam. The specific tax periods and amounts in dispute are not detailed in this excerpt. The procedural history involves the filing of these writ petitions, and the court has listed them for further hearing.
Held
The Court has heard both sides of the matter. As agreed by the learned counsel for the parties, the matters have been listed for further hearing on March 11, 2025. Any interim orders that were previously passed in these cases are to continue until the next date of hearing. The Court also directed that these matters be listed along with WP(C) No. 6053/2024 and WP(C) No. 6524/2024. No specific findings on the merits of the petitions or the issues raised have been made in this order. The reasoning for continuing interim orders or listing the cases together is not provided.
Key Issues
1. Whether the actions and orders passed by the GST authorities, as challenged by the petitioners, are in accordance with the provisions of the Goods and Services Tax Act and relevant rules? (Question of law and fact) 2. Whether the petitioners are entitled to the relief sought in their writ petitions, considering the facts and circumstances of each case? (Question of law and fact) Petitioner's Arguments: The petitioners, represented by advocates like Mr. A.K. Gupta, Mr. D. Saraf, Mr. R.S. Mishra, and Mr. H. Betala, are seeking redressal against the GST authorities. Their specific contentions and the legal provisions or precedents they rely on are not detailed in this excerpt. Revenue's Arguments: The Union of India and other GST authorities are represented by the Deputy Solicitor General of India (DY.S.G.I.). Their arguments and any reliance on specific provisions, circulars, or case law are not recorded in this excerpt.
AI-generated summary — verify with the full judgment below
Heard together (20 matters)
Read from the judgment's own cause title. This page is filed under one of them.
Cause title — parties, addresses and appearances
Date : 05.03
. 2025
Heard both sides. As agreed to by the learned counsel for the parties, list the matters on 11.03.2025. Interim order, if any, passed earlier shall continue till the next date. List the matters alongwith WP(C) No. 6053/2024 and WP (C) 6524/2024. JUDGE Comparing Assistant
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.