BharatTaxGST

M/S. Arnapurna Motors vs. State Of Odisha

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WP(C)/12170/2020HC OrissaGSTCNR ODHC01026691202003 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. 12170 of 2020 M/s. Arnapurna Motors ….. Petitioner Mr. G. Mohapatra, Advocate Vs. State of Odisha and others ….. Opposite Parties Standing Counsel for the Revenue CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 03.05.2024

Order No.

03.

This matter is taken up by hybrid mode.

2.

Heard learned counsel appearing for the Petitioner and learned Standing Counsel appearing for the CT & GST Department-Opposite Parties.

3.

Learned counsel appearing for the Petitioner stated that this matter is covered by the judgment of this Court in M/s. Shree Bharat Motors Ltd & another Vs. the Sales Tax Officer, Bhubaneswar-I Circle, Bhubaneswar and others, 2023 SCC OnLine Ori 1045: (2023) 115 GSTR 163. Therefore, it is contended that this matter is covered by the said judgment, which is not disputed by learned Standing Counsel appearing for the CT & GST Department-Opposite Parties.

4.

In view of the above, the writ petition stands disposed of in terms of the judgment of this Court in M/s. Shree Bharat Motors Ltd. (supra).

Priyajit

(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.