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M/S Shankar Kumar Bisoi, Koraput vs. The CT And GST Officer, Koraput Circle

WP(C)/3555/2023HC OrissaGSTCNR ODHC01009062202308 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 addressed a batch of similar writ petitions.

Facts

The petitioner filed a writ petition before the High Court of Orissa at Cuttack. The case was taken up for hearing through hybrid mode.

Key Issues

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

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.3555 of 2023 M/s. Shankar Kumar Bisoi, Koraput …. Petitioner Mr. Bhabani Prasad Mohanty, Advocate -versus- The CT and GST Officer, Koraput 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 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

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.