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M/S Baishnab Charan Nayak, Jagatsinghpur vs. Joint Commissioner Of State Tax(Appeal), Cuttack

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WP(C)/14389/2024HC OrissaGSTCNR ODHC01042957202420 June 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No. 14389 of 2024 M/s. Baishnab Charan Nayak, Jagatsinghpur ….. Petitioner Ms. I. Tripathy, Advocate Vs. Joint Commissioner of State Tax (Appeal), CT & GST Territorial Range, CT & GST, Cuttack-II, Cuttack and Another ….. Opposite Parties Standing Counsel for Revenue CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 20.06.2024

Order No.

01.

S.Sasmal

This matter is taken up by hybrid mode.

2.

It is agreed by learned counsel for the parties that the issue involved in this writ petition has already been decided by a Coordinate Bench of this Court vide order dated 16.02.2024 passed in W.P.(C) No. 42015 of 2023 (M/s. Maa Tarini Traders v. State of Odisha and others) and batch of writ petitions.

3.

In view of the above, this writ petition stands disposed of in terms of the observation and directions issued in M/s. Maa Tarini Traders (supra).

(DR. B.R. SARANGI) JUDGE

(G. SATAPATHY)

JUDGE

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.