M/S Indus Integrated Information Management Limited vs. The Principal Commissioner Of CGST & Cx, Kokata North & Ors
No AI summary yet for this judgment.
25-11-2020 Subrata Item no.2 (DL) IN THE HIGH COURT AT CALCUTTA Civil Appellate Jurisdiction Appellate Side M.A.T.No.67 of 2018 M/s. Indus Integrated Information Management Limited -vs- The Principal Commissioner of CGST & CX, Kolkata & Ors. with CAN No.532 of 2018 Mr. Paritosh Sinha Mr. Amitava Mitra Mr. Parag Chaturvedi …for the appellant Mr. B.P. Banerjee Mr. Amitabrata Roy …for CGST Learned counsel for the appellant submits, on instructions, that in view of the appellant availing of the benefit of the relevant scheme, the appellant is not interested to prosecute the appeal. Accordingly, the appeal and the connected application are dismissed as not pressed. [I.P. Mukerji, J] [Md. Nizamuddin, 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.