Inderpal Singh vs. Principal Commissioner, CGST Chandigarh And Others
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128 I
Inderpal Singh Principal Com
CORAM: H
H
Present: N
ASHWANI K
N being called o a remedy for under Section 2. I prosecution.
A
2026 rajesh 1 2 IN THE HIGH COURT OF PUN AT CHANDIGA CWP-1 Date of h & Anr.
Vs. mmissioner, CGST, Chandigarh a HON’BLE THE ACTING CHI HON’BLE MR. JUSTICE ROH None for the petitioners.
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KUMAR MISHRA, A.C.J. (Or None appears on behalf of the out repeatedly. Even otherwise, w assailing the order impugned b n 107 of the CGST Act, 2017. In that view of the matter, this p All pending misc. application(s),
(AS
A
Whether speaking/reasoned?
Whether reportable?
NJAB AND HARYANA ARH 12733-2026 (O&M) f Decision: 14.07.2026
…Petitioners and others …Respondents IEF JUSTICE HIT KAPOOR ral) e petitioners despite the matter we find that the petitioners have by preferring a statutory appeal petition is dismissed for want of if any, also stands disposed of. HWANI KUMAR MISHRA) ACTING CHIEF JUSTICE (ROHIT KAPOOR) JUDGE : Yes/No : Yes/No r e l f RAJESH KUMAR 2026.07.15 16:30 I attest the accuracy and authenticity of this order/judgment.
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