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M/S. Sree Jagannath Traders And Engineers, Ganjam vs. The Commnr. Of Commercial Taxes And Goods And Services Tax, Cuttack

WP(C)/30959/2023HC OrissaGSTCNR ODHC01075300202323 November 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
AI SummaryAllowed

Held

The High Court disposed of the writ petition by following its earlier common order. The specific details of the common order are not provided in this excerpt.

Facts

The petitioner filed a writ petition before the Orissa High Court. The court disposed of this petition in terms of a common order previously passed in a batch of related writ petitions.

Key Issues

The primary issue was the disposal of the writ petition based on a prior common order. The specific legal questions addressed in that common order are not detailed here.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.30959 of 2023 M/s. Sree Jagannath Traders & Engineers …. Petitioner Mr. S. Mohanty, Advocate -versus- The Commissioner of Commercial Taxes and Goods and Services Tax, Odisha and others …. Opposite Parties Mr. Sunil Mishra, Standing Counsel along with Mr. Diganta Das, Mr. Sheshadeba Das and Mr. Ananda Das, Additional Standing Counsel for CT & GST Department CORAM: ACTING CHIEF JUSTICE DR. B. R. SARANGI MR. JUSTICE MURAHARI SRI RAMAN Order No.

ORDER 23.11.2023 02. 1. This matter is taken up through hybrid mode.

2.

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).

(DR. B. R. SARANGI) ACTING CHIEF JUSTICE

(M. S. RAMAN)

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.