Ms Friends Auto INDIA LTD vs. Union Of INDIA And Another

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CWP/17672/2026HC Punjab and HaryanaGSTCNR PHHC01092960202617 August 2026Bench: JUSTICE (TO BE NOMINATED),MR. JUSTICE ROHIT KAPOOR1 pages

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130

I

M/s Friends A Union of India

CORAM: H

H

Present: M

M

ASHWANI K

1.

A 2. F titled as ‘Ama

3.

A disposed of.

17.08.

2026 rajesh 1 2 CWP-17009-2026 (O&M) HON’BLE THE ACTING CHIE HON’BLE MR. JUSTICE ROH Mr. Saurabh Dalal, Advocate for t Mr. Sourabh Goel, Sr. Panel Coun

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1.

Whether speaking/reasoned?

2.

Whether reportable?

) [2] JAB AND HARYANA GARH CWP-17672-2026 (O&M) Date of Decision: 17.08.2026

…Petitioner

…Respondents EF JUSTICE HIT KAPOOR the petitioner. nsel for respondents – UOI. l) date passed in CWP-17009-20 ommissioner, CGST, Faridabad lication(s), if any, shall also s HWANI KUMAR MISHRA) ACTING CHIEF JUSTICE (ROHIT KAPOOR) JUDGE : Yes/No : Yes/No 026, d’. tand RAJESH KUMAR 2026.08.18 16:29 I attest the accuracy and authenticity of this order/judgment.

Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.