BharatTaxGST

M/S. Dash Constructions, Sambalpur vs. Commissioner Of CT And GST, Odisha

WP(C)/3468/2023HC OrissaGSTCNR ODHC01008855202308 November 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
AI SummaryAllowed

Held

The Court decided to dispose of the present writ petition in line with its earlier common order concerning similar matters. The specifics of the earlier order are not detailed in this judgment excerpt.

Facts

The petitioner filed a writ petition before the Orissa High Court. The Court disposed of the matter based on a common order previously passed in other related writ petitions.

Key Issues

The primary issue was the disposal of the writ petition, which was resolved by following a previous common order of the Court.

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.3468 of 2023 M/s. Dash Constructions …. Petitioner Mr. Anjan Kumar Biswal, 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 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.

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.