M/S Roadwings International PVT LTD. vs. Union Of INDIA And Ors
No AI summary yet for this judgment.
OD –14 ORDER SHEET WPO/1791/2023 IN THE HIGH COURT AT CALCUTTA CONSTITUTIONAL WRIT JURISDICTION ORIGINAL SIDE M/S ROADWINGS INTERNATIONAL PVT LTD. VS UNION OF INDIA AND ORS BEFORE: The Hon'ble JUSTICE MD. NIZAMUDDIN Date: 4th December, 2023. Appearance : Mr. Aditya Dutta, Adv. Mr. Akash Dutta, Adv. …for the petitioner Mr. K.K. Maiti, Adv. Mr. Tapan Bhanja, Adv. …for CGST Authority Mrs. Smita Das De, Adv. …for Union of India
The Court: This writ petition being WPO 1791 of 2023 is dismissed as withdrawn with liberty to file a fresh writ petition in the Appellate Side. (MD. NIZAMUDDIN, J.) TR/
3
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Calcutta High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.