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M/S. Lancer Logistics PVT. LTD.,Bangalore vs. The Commnr. Of CT And GST., Cuttack

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WP(C)/30395/2023HC OrissaGSTCNR ODHC01073707202306 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 the petition was identical to one previously decided by a Coordinate Bench of the same court.

Held

The Court decided to dispose of the present writ petition in terms of the observations and directions issued in a previous, similar case. This implies the previous judgment's reasoning and outcome are being applied.

Key Issues

Whether the current writ petition should be decided based on a prior 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. 30395 of 2023 M/s. Lancer Logistics Pvt. Ltd., Bangalore ….. Petitioner Ms. R. Kurmy, Advocate Vs. The Commissioner of CT and GST, Cuttack and others ….. Opposite Parties CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 06.03.2024

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).

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.