Ashis Ghosh vs. The Asst. Com. Cen. Tax, Kalyani CGST & Cx Divn. Kol. & Ors.
No AI summary yet for this judgment.
S/L 133 31.08.2021 Kalyani, CGST & CX Division, Kolkata North Commissionerate & Ors. (Through Video Conference) Mr. Amitabrata Roy Mrs. Sanjukta Gupta
…. For the Custom Authority. None appeared on behalf of the petitioner when the matter was called on 26th August, 2021 and no accommodation was sought. Today also when the matter was called. None appeared on behalf of the petitioner. No accommodation is sought. Learned advocate for the respondents is present. WPA No 3614 of 2020 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.