M/S.Rungta Mines LTD. vs. Union Of INDIA

WP(C)/17653/2018HC OrissaGSTCNR ODHC01052015201809 January 2023Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages

AI SummaryAllowed

Facts

The petitioner filed a writ petition before the Orissa High Court. The matter was listed for hearing on 09.01.2023.

Held

The High Court disposed of the present petition in terms of the order passed by the Supreme Court of India in a related matter. The Supreme Court's order was dated 22nd July, 2022.

Key Issues

The primary issue was how to dispose of the writ petition in light of a Supreme Court order on a similar matter.

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.17653 of 2018 M/s. Rungta Mines Ltd. …. Petitioner Mr. Kartik Kurmy, Advocate -versus- Union of India & Others …. Opposite Parties Mr. Radheshyam Chimanka, Sr. Standing Counsel for CGST CORAM: THE CHIEF JUSTICE JUSTICE M. S. RAMAN Order No.

ORDER 09.01.2023

16.

In view of the order passed by the Supreme Court of India on 22nd July, 2022 in SLP(C) No.32709-32710 of 2018 (Union of India v. Filco Trade Centre Pvt. Ltd.), the present petition is disposed of in the same terms.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge MRS/Laxmikant

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.