Rahul Saraf vs. Office Of The Commissioner Of CGST And Central Excise And Anr
No AI summary yet for this judgment.
spb/ 1-prba463-19.odt `IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION CRI. BAIL APPLICATION NO. 463 OF 2019 Rahul Saraf … Applicant.
V/s.
Office of the Commissioner of CGST & Central Excise & Anr. ... Respondents. AVS Legal for the Applicant. Mrs. G. P. Mulekar, APP for the State.
CORAM : PRAKASH D. NAIK, J.
DATE : FEBRUARY 28, 2019. PC : 1 Not on board. Mentioned on a praecipe. Taken on board. 2 Learned Advocate for the applicant, on instructions submits that the applicant has been granted bail in accordance with section 167(2) of the Cr.P.C. and hence, the present application may be allowed to be withdrawn. 3 In view of the submissions, the application is allowed to be withdrawn and stands disposed of.
(PRAKASH D. NAIK, J.) ..... Borey 1/1
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 Bombay High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.