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M/S Sibasis Dwibedi, Balasore vs. Chief Commnr. Of CT And GST, Cuttack

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WP(C)/5173/2024HC OrissaGSTCNR ODHC01015758202407 March 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages
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Facts

The petitioner filed a writ petition before the Orissa High Court. The issue raised in this petition was identical to one previously decided by a Coordinate Bench of the same court.

Held

The Court acknowledged that the issue had been decided in a prior case. Consequently, it disposed of the present writ petition in line with the observations and directions of the earlier judgment.

Key Issues

Whether the current writ petition should be decided based on a previous judgment of a Coordinate Bench on an identical issue.

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.5173 of 2024 M/s. Sibasis Dwibedi, Balasore ….. Petitioner Ms. Z.M. Wallace, Advocate Vs. Chief Commissioner of CT & GST, Banijyakar Bhawan, Cuttack & Others ….. Opposite Parties Standing Counsel for CT & GST CORAM: DR.JUSTICE B.R. SARANGI MR. JUSTICE G.SATAPATHY

ORDER 07.03.2024 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).

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.