Biswashree Agam Prasad Behera vs. The Commissioner, CT And GST, Odisha
Held
The Court disposed of the writ petition in terms of a common order previously passed in a batch of similar writ petitions. This indicates the current petition followed the precedent set by the earlier judgment.
Facts
The petitioner filed a writ petition before the Orissa High Court challenging a GST-related matter. The court was to decide on the merits of the petition.
Key Issues
The primary issue was the petitioner's challenge to a GST-related matter, which was resolved by applying a prior court order.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 22.12.2023
Order No.
This matter is taken up through hybrid mode.
This writ petition is disposed of in terms of the common order passed by this Court on 6th November, 2023 in W.P.(C) No.6684 of 2023 and Batch of Writ Petitions (M/s. Pravat Kumar Choudhury and others v. Additional State Tax Officer, CT & GST, Cuttack and others).
MRS
(DR. B.R. SARANGI)
ACTING CHIEF JUSTICE
(M.S. RAMAN)
JUDGE
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.