Brahmananda Panda vs. Union Of INDIA
Original PDF →WP(C)/27139/2023HC OrissaGSTCNR ODHC01065913202308 November 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 27139 of 2023
Brahmananda Panda
….
Petitioner
Mrs. Kananbala Roy Choudhury, Advocate
-versus-
Union of India and Others
….
Opposite Parties
Mr. P.K. Parhi, Deputy Solicitor General
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. T. K. Satapathy, Sr. Standing Counsel for CGST, CX & Customs,
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 08.11.2023 03. 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) JUDGE S.K. Jena/Secy.
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.