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M/S Sri Shyam Motors, Sambalpur vs. The Sales Tax Officer, Sambalpur

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WP(C)/402/2024HC OrissaGSTCNR ODHC01000844202412 January 2024Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN2 pages

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Cause title — parties, addresses and appearances
Page 1 of 2 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.402 of 2024 M/s. Sri Shyam Motors ….. Petitioner Mr. S. S. Mohanty, Advocate Vs. The Sales Tax Officer, Sambalpur-1 Circle, Sambalpur & Others ….. Opposite Parties Mr. Sunil Mishra, Standing Counsel for CT & GST Department CORAM: ACTING CHIEF JUSTICE DR. B.R. SARANGI MR. JUSTICE MURAHARI SRI RAMAN

ORDER

12.01.

2024

Order No.

01.

This matter is taken up through hybrid mode.

2.

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

3.

Mr. S.S. Mohanty, 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. Laxmikant

(DR. B.R. SARANGI)

ACTING CHIEF JUSTICE

(M.S. RAMAN)

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.