Niranjan Pradhan vs. Joint Commnr. Of State Tax, Balasore
Original PDF →WP(C)/3134/2024HC OrissaGSTCNR ODHC01008332202416 February 2024Bench: MR. JUSTICE CHAKRADHARI SHARAN SINGH,MR. JUSTICE D.DASH1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.3134 of 2024
Niranjan Pradhan
...
Petitioner
Mr. Pratik Dash, Advocate
-versus-
Joint Commissioner of State Tax
(Appeal), Balasore, CT and GST
Territorial Range, Balasore &
Others
….
Opposite Parties
Mr. Sunil Mishra,
Standing Counsel, C.T. & G.S.T.
Assisted by Mr. Seshadeba Das,
Addl. Standing Counsel,
C.G. & G.S.T.
CORAM:
THE CHIEF JUSTICE
MR. JUSTICE D. DASH
Order
No.
ORDER 16.02.2024
02.
This matter is taken up through hybrid mode.
2.
This writ application stands disposed of in terms of the common order passed today in W.P.(C) No.42015 of 2023. Issue urgent certified copy of this order as per rules.
(Chakradhari Sharan Singh) Chief Justice
(D.Dash)
Judge
Basu
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.