M/S.Tata Sponge Iron LTD. vs. State Of Orissa
Original PDF →STREV/47/2016HC OrissaGSTCNR ODHC01040452201605 May 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN1 pages
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
Page 1 of 1
IN THE HIGH COURT OF ORISSA AT CUTTACK
STREV No.47 of 2016
M/s. Tata Sponge Iron Ltd.
…..
Petitioner
Mr. B. Mohanty, Advocate
Vs.
State of Odisha
…..
Opposite Parties
Mr. Diganta Dash, ASC for
CT & GST Organization
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S.RAMAN
ORDER 12.05.2023 Order No.
06.
This matter is taken up through hybrid mode.
2.
Perused the office note. Typographical error that has crept in the order dated 05.05.2023 in paragraphs-2 & 3 indicating <review petition= be corrected as <revision petition=.
Laxmikant
(DR. B.R. SARANGI)
JUDGE
(M.S. RAMAN)
JUDGE
LAXMIKANT MOHAPATRA MOHAPATRA Date: 2023.05.12 17:17:52 +05'30'
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.