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M/S. R.K.Food Industries, Cuttack vs. Central Board Of Indirect Taxes And Customs

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WP(C)/29824/2023HC OrissaGSTCNR ODHC01072191202314 May 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. 29824 of 2023 R.K. Food Industries, Cuttack ….. Petitioner Mr. R.P. Kar, Senior Advocate with Mr. C. Parida, Advocate Vs. State Tax Officer, CT & GST, Cuttack & Another ….. Opposite Parties Mr. S. Mishra, Standing Counsel for Revenue CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 14.05.2024

Order No.

02.

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).

Basudev/Arun

(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.