Kaler Agrotech vs. State Of Punjab
Original PDF →CWP/28921/2026HC Punjab and HaryanaGSTCNR PHHC01149934202608 September 2026Bench: JUSTICE (TO BE NOMINATED),MR. JUSTICE ROHIT KAPOOR2 pages
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Cause title — parties, addresses and appearances
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131
I
M/s Kaler Ag
State of Punja
CORAM: H
H
Present:
M
M
ASHWANI K
1.
to whether up
Additional N
amounts to pr
Section 146 o
2.
L
no longer res
CWP-27139-2
Others. The
15601-2026, T
Others, decid
3.
A
rendered by th
IN THE HIGH COURT OF PUN
AT CHANDIG
CWP-2
Date of
grotech
Vs.
ab and others
HON’BLE THE CHIEF JUSTI
HON’BLE MR. JUSTICE ROH
Mr. Naveen Rattan, Advocate for
Mr. Saurabh Kapoor, Addl. AG,
***
KUMAR MISHRA, CHIEF JU
Short question that requires con
ploading of a notice as well as th
otices and Orders’, on the com
roper service of it, on the petition
of the Goods and Services Tax A
Learned counsel for the parties
s integra and stands concluded
2025, Luxmi Traders v. Unio
said judgment has been furthe
The Amar Cooperative LC So
ded on 23.07.2026.
As the issue raised in this case is
his Court in Luxmi Traders (sup
NJAB AND HARYANA
GARH
28921-2026 (O&M)
f Decision: 08.09.2026
…Petitioner
…Responden
ICE
HIT KAPOOR
r the petitioner.
Punjab.
USTICE (Oral)
nsideration in this writ petition i
he order-in-original in the tab ‘V
mmon portal, being www.gst.go
ner in view of Section 169 read w
Act, 2017?
are ad idem that the present cas
d by the judgment of this Cour
on Territory of Chandigarh
er clarified by this Court in CW
ciety Ltd. v. State of Haryana
s squarely covered by the judgm
pra) as further clarified in The A
nts
is as
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ments
Amar
RAJESH KUMAR
2026.09.10 13:09
I attest the accuracy and
authenticity of this order/judgment.
CWP-28921-2026 (O&M) [2]
Cooperative LC Society Ltd (supra), the instant writ petition is disposed of in the same terms.
4.
All pending misc. application(s), if any, also stand disposed of.
(ASHWANI KUMAR MISHRA)
CHIEF JUSTICE
(ROHIT KAPOOR) JUDGE 08.09.2026 rajesh
1.
Whether speaking/reasoned?
: Yes/No
2.
Whether reportable?
: Yes/No RAJESH KUMAR 2026.09.10 13:09 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.