BharatTaxGST

M/S. Shanti Pharmaceuticals, Cuttack vs. Commissioner Of CT And GST, Cuttack

WP(C)/36104/2023HC OrissaGSTCNR ODHC01088507202314 November 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
AI SummaryDisposed

Held

The Court disposed of the writ petition in terms of a common order previously passed on November 6, 2023. This common order likely addressed similar GST-related issues raised in a batch of writ petitions.

Facts

The petitioner filed a writ petition before the Orissa High Court. The case was listed for hearing on November 14, 2023.

Key Issues

The specific legal issues are not detailed in this excerpt, but the disposal indicates they were resolved by reference to a prior judgment.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
S.K. Jena/Secy. IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.36104 of 2023 M/s. Shanti Pharmaceuticals, Cuttack …. Petitioner Mr. Aditya Narayan Ray, Advocate -versus- Commissioner of CT and GST, Cuttack 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 Mr. Avinash Kedia, Jr. Standing Counsel for CGST, CX & Customs CORAM: ACTING CHIEF JUSTICE DR. B. R. SARANGI MR. JUSTICE MURAHARI SRI RAMAN Order No.

ORDER 14.11.2023 01. 1. The 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.