Deepak Mineral Ind. vs. Addl.Commercial Taxm
Original PDF →OJC/15743/1998HC OrissaGSTCNR ODHC01000895199828 March 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
O.J.C. No.15743 of 1998
M/s. Deepak Minerals
Industries Pvt. Ltd.
…..
Petitioner
Mr. B. Mohanti, Advocate
Vs.
Addl. Commercial Tax Officer,
Assessment Unit, Barbil,
Keonjhar & Others
…..
Opposite Parties
Mr. Sunil Mishra, ASC for CT & GST Organization
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S.RAMAN
ORDER 28.03.2023 Order No.
17.
This matter is taken up through hybrid mode.
2.
The Petitioner is permitted to pursue its remedy by availing alternative remedy in accordance with law.
3.
Accordingly, the writ petition stands disposed of.
Alok/Laxmikant
(DR. B.R. SARANGI)
JUDGE
(M.S. RAMAN)
JUDGE
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.