BharatTaxGST

M/S S.B.Enterprises, Berhampur vs. Addl. Commissioner Of State Tax, Territorial Range, Berhampur

WP(C)/32777/2023HC OrissaGSTCNR ODHC01080251202308 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 in terms of a common order previously passed by the Court. This common order was issued on November 6, 2023, in a batch of related writ petitions.

Facts

The petitioner, M/s. S.B. Enterprises, filed a writ petition before the High Court of Orissa. The case was listed for hearing on November 8, 2023.

Key Issues

The specific legal issues are not detailed in this order as it refers to a previous common order. The primary issue was likely related to GST compliance or disputes addressed in the referenced common order.

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.32777 of 2023 M/s. S.B. Enterprises …. Petitioner Mr. Pranaya Kishore Harichandan, Advocate -versus- The Addl. Commissioner of State Tax Territorial Range, Ganjam, Berhampur 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. 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 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

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.

Create a free accountSign in

See plans and prices

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.