M/S Tyre Centre vs. Assistant Commissioner And Ors
No AI summary yet for this judgment.
2023 Sl. No.2 PG/ KS Ct.1 M.A.T. 974 of 2023 M/s. T. S. Tyre Centre Versus Assistant Commissioner, Central Tax (Audit), Circle – VI & Ors. Mr. Aniket Mitra …..For the Appellant Mr. K. K. Maiti Mr. Uday Sankar Bhattacharya Mr. Tapan Bhanja …..For the CGST Authority
We have heard learned advocates for the parties.
It is submitted by learned advocate for the appellant that the appeal has become infructuous.
Recording the said submission, the appeal stands dismissed as infructuous.
No costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties expeditiously upon compliance of all legal formalities.
(T. S. SIVAGNANAM) CHIEF JUSTICE
(UDAY KUMAR, J.)
2
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.