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Bijan Kumar Parida vs. The Commnr., CT And GST, Odisha

WP(C)/25951/2023HC OrissaGSTCNR ODHC01062901202308 November 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
AI SummaryAllowed

Held

The Court disposed of the writ petition in line with a common order previously issued in a batch of similar writ petitions. This implies the decision in the batch of petitions governs this case.

Facts

The petitioner filed a writ petition before the High Court of Orissa at Cuttack. The case was to be disposed of in terms of a common order passed by the Court on a previous date.

Key Issues

The primary issue was the disposal of the writ petition based on a prior common order concerning similar matters.

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.25951 of 2023 Bijan Kumar Parida …. Petitioner Mrs. Kananbala Roy Choudhury, Advocate -versus- The Commissioner of CT and GST, 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, 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.

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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.