BharatTaxGST

M/S Rajesh Mohanty, Kendrapada vs. The Dy. Commnr. Of CT And GST, Kendrapada

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WP(C)/6375/2024HC OrissaGSTCNR ODHC01017296202420 March 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages
AI SummaryAllowed

Facts

The petitioner filed a writ petition before the Orissa High Court concerning an issue related to GST. The parties agreed that the issue had been previously decided by a Coordinate Bench of the same court.

Held

The Court disposed of the writ petition in terms of the observations and directions issued in a previous, similar case. The specific details of the previous case's ruling are not provided in this excerpt.

Key Issues

The primary issue was whether the current writ petition's GST matter was covered by a prior judgment of the same High Court.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No. 6375 of 2024 M/s. Rajesh Mohanty, Kendrapara ….. Petitioner Mr. S.C. Sahoo, Advocate Vs. The Dy. Commissioner of CT & GST Circle, Kendrapara and others ….. Opposite Parties Standing Counsel, CT & GST CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 20.03.2024

Order No.

01.

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).

Subhasmita

(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.