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Commissioner,Central Excise,Customs And Service Tax vs. M/S.Bhusan LTD.

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OTAPL/9/2017HC OrissaGSTCNR ODHC01022205201730 April 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK OTAPL No. 9 of 2017 Commissioner, Central Excise, Customs & Service Tax, Bhubaneswar-II Commissionerate ….. Appellant Mr. P.Mohapatra, Sr. Standing Counsel, CGST Vs. M/s. Bhushan Ltd., Jharsuguda ….. Respondent None CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 30.04.2024

Order No.

05.

This matter is taken up by hybrid mode.

2.

Heard learned counsel for the appellant.

3.

It stated that the issue involved in this OTAPL is analogous to OTAPL No. 19 of 2018 (Commissioner, Central Excise, Customs and Service Tax v. M/s. Jindal Stainless Ltd. and another), which has been disposed of by this Court, vide order dated 21.08.2019. 4. Therefore, in view of the detailed reasons stated in the order dated 21.08.2019 passed by this Court in OTAPL No. 19 of 2018 (Commissioner, Central Excise, Customs and Service Tax v. M/s. Jindal Stainless Ltd. and another), this OTAPL stands disposed of in terms of the said order.

Priyajit

(DR. B.R. SARANGI) JUDGE

(G. SATAPATHY)

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.