Dinesh Gupta & Anr. vs. Union Of INDIA Through Its Chief Comissioner Central Goods And Services Tax & Anr.
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
O R D E R % 07.11.2024
The learned counsel appearing for the petitioner submits that the cost of ₹10,000/- as imposed by an order dated 09.07.2024 has since been deposited.
Thus, no further order is required to be passed in this matter. VIBHU BAKHRU, J SWARANA KANTA SHARMA, J NOVEMBER 07, 2024 M Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/07/2025 at 08:45:15
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 Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.