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Dr.Bijaya Krishna Mohanty vs. The Principal Commissioner, GST And Central Excise, Bbsr

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WP(C)/30397/2024HC OrissaGSTCNR ODHC01078188202402 May 2025Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN2 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.30397 of 2024 Dr. Bijaya Krishna Mohanty …. Petitioner Represented by Adv.– Dr. Kanhayalal Sharma, Advocate -Versus- The Principal Commissioner, GST & Central Excise, Bhubaneswar and others …. Opposite Parties Represented by Adv.– Mr. Sujan Kumar Roy Choudhury, Senior Standing Counsel CORAM: HON’ BLE THE CHIEF JUSTICE AND HON’BLE MR. JUSTICE MURAHARI SRI RAMAN Order No.

ORDER 02.05.2025 01. 1. Heard Dr. Kanhayalal Sharma, learned counsel for the Petitioner and Mr. Sujan Kumar Roy Choudhury, learned Senior Standing Counsel for the Department.

2.

The Petitioner, who is a practicing advocate at Cuttack, has been served with the impugned notice dated 8th October, 2021 demanding service tax amounting to Rs.2,16,655/- for the Financial Year 2016-17 in terms of Section 73 of the Finance Act, 1994. This was followed by the Order-in-Original dated 14th August, 2024 passed by the Assistant Commissioner, GST and Central Excise, Berhampur Division, Berhampur raising a demand of service tax to the tune of Rs.2,16,655/- under Section 73 of the

Finance Act, 1994 besides interest and penalty (Annexures-4 & 1 respectively).

3.

Learned counsel appearing for the petitioner placed reliance on the order dated 07.04.2025 of this Court passed in the Commissioner, CGST and Central Excise, Bhubaneswar and others).

4.

Having given opportunity to the Senior Standing Counsel for perusal of said Order, he conceded that the issue involved in the present case has already been addressed to and there remains nothing for adjudication.

5.

Facing with such situation, the writ petition is accordingly disposed of in terms of the order dated 07.04.2025 passed in the Commissioner, CGST and Central Excise, Bhubaneswar and others).

(Harish Tandon) Chief Justice

(M.S. Raman) Judge

S.K. Guin/PA

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