Kumud Chandra Kar vs. Commissioner Of Kolkata South CGST And Cx Kolkata And Anr
No AI summary yet for this judgment.
WPA 11772 OF 2023
2023 Sri Kumud Chandra Kar Sl no. 31
Ct no. 2
- Vs – P.M. Commissioner of Kolkata South CGST & CX Kolkata & Anr.
Mr. K. K. Maiti, Ms. Aishwarya Rajyashree
… for the respondents
None appears for the petitioner and no accommodation has been sought. Learned advocates for the respondent is present. The writ petition being WPA 11772 of 2023 is dismissed for default.
(Md. Nizamuddin, J.)
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.