M/S. Sudarshan Pradhan vs. Commissioner Of Commercial Taxes And GST,Odisha

WP(C)/30373/2023HC OrissaGSTCNR ODHC01073656202308 November 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages

AI SummaryAllowed

Held

The Court decided to dispose of the current writ petition in line with its earlier common order concerning similar matters. This implies the outcome of the current petition is dictated by the precedent set in the batch of cases.

Facts

The petitioner filed a writ petition before the High Court of Orissa. The Court is disposing of this petition based on a common order previously passed in a batch of similar writ petitions.

Key Issues

The primary issue was how to dispose of the current writ petition, which the court resolved by following a previous common order on similar matters.

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Cause title — parties, addresses and appearances

IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.30373 of 2023 M/s. Sudarshan Pradhan …. Petitioner Mr. K.K. Sahoo, Advocate -versus- The Commissioner of Commercial Taxes and Goods and Services Tax, 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 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.

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)

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.