BharatTaxGST

M/S.Vijay Laxmi Motors vs. Sales Tax Officer

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WP(C)/20460/2017HC OrissaGSTCNR ODHC01027255201709 April 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. 20460 of 2017 M/s. Vijay Laxmi Agencies, Angul ….. Petitioner M/s. B.P. Mohanty & Associates, Advocates Vs. The Sales Tax Officer, Angul Circle, Angul and Others ….. Opposite Parties Mr. S. Mishra, Standing Counsel for Revenue CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 09.04.2024

Order No.

03.

This matter is taken up by hybrid mode.

2.

Heard learned counsel for the 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 Mr. Sunil Mishra, learned Standing Counsel appearing for the CT & GST Department-Opposite Parties.

5.

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 & another Vs. the Sales Tax Officer, Bhubaneswar-I Circle, Bhubaneswar and others, 2023 SCC OnLine Ori 1045: (2023) 115 GSTR 163. S.Sasmal

(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.