BharatTaxGST

M/S Indera Motors,Sundargarh vs. Commissioner Of Commercial Taxes, CT And GST, Cuttack,Odisha

WP(C)/30592/2024HC OrissaGSTCNR ODHC01086673202417 December 2024Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE M.S.SAHOO2 pages
AI SummaryAllowed

Held

The Court directed the concerned authority to consider the petitioner's reply and pass an order on its contentions. Recovery proceedings were stayed until the order is communicated to the petitioner.

Facts

The petitioner sought a direction for the authorities to consider their reply filed in response to a notice for recovery of interest arrears. The reply was filed after the stipulated date.

Key Issues

Whether a reply filed beyond the due date for recovery of interest arrears should be considered by the authorities.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
Page 1 of 2 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.30592 of 2024 M/s. Indera Motors, Sundargarh …. Petitioner Represented By Adv. – Mr. S. Ray, Sr. Advocate Mr. K.K. Sahoo, Advocate Mr. D.K. Samal, Advocate -versus- Commissioner of Commercial Taxes, CT and GST, Cuttack, Odisha and others …. Opposite Parties Represented By Adv. – Mr. S. Mishra, Standing Counsel CORAM: THE HON'BLE MR. JUSTICE ARINDAM SINHA AND THE HON'BLE MR. JUSTICE M.S. SAHOO Order No. 02.
17.12.

2024

1.

Mr. Ray, learned senior advocate appears on behalf of petitioner and submits, notice dated 25th June, 2024 was issued for recovery of arrears amounting to ₹64,56,777/- towards interest. Reply was to be filed by 9th July, 2024. His client filed reply dated 11t

The judgment continues below.

Read the full judgment

A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

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.