BharatTaxGST

M/S. Subham Motors, Khurda vs. Commissioner Of CT And GST, Odisha

WP(C)/19913/2023HC OrissaGSTCNR ODHC01048233202308 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 by following a common order previously passed in a batch of similar writ petitions. This implies the outcome of the current petition is predetermined by the earlier ruling.

Facts

The petitioner, M/s. Subham Motors, filed a writ petition before the Orissa High Court. This petition 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 how to dispose of the current writ petition in light of a prior common order passed by the Court in related 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.19913 of 2023 M/s. Subham Motors, Khurda …. Petitioner Mr. Janmejaya Dash, Advocate -versus- Commissioner of CT & GST Odisha, Cuttack 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.