BharatTaxGST

M/S Vijaya Trading Company, Koraput vs. The Commnr. Of Commercial Taxes, Cuttack

WP(C)/38325/2023HC OrissaGSTCNR ODHC01093981202330 November 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
AI SummaryDismissed

Held

The High Court disposed of the writ petition. The decision was made in accordance with a common order previously passed by the Court in a batch of similar writ petitions.

Facts

The petitioner, M/s. Vijaya Trading Company, filed a writ petition before the Orissa High Court. The Court was to decide on the matter presented by the petitioner.

Key Issues

The specific legal issues are not detailed in this short order, as it refers to a previous common order for the decision.

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.38325 of 2023 M/s. Vijaya Trading Company ….. Petitioner Mr.S.A. Mohanty, Advocate Vs. The Commissioner of Commercial Taxes and Goods and Services Tax, Odisha, Commissionerate of CT & GST & Others ….. Opposite Parties Mr. Sunil Mishra, Standing Counsel for revenue CORAM: ACTING CHIEF JUSTICE DR. B.R. SARANGI MR. JUSTICE MURAHARI SRI RAMAN

ORDER 30.11.2023

Order No.

01.

This matter is taken up through hybrid mode.

2.

The 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 vs. Additional State Tax Officer, CT & GST, Cuttack and others).

(DR. B.R. SARANGI)

ACTING CHIEF JUSTICE

(M.S. RAMAN)

JUDGE

Aswini

The judgment continues below.

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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.