Cause title — parties, addresses and appearances
`
131
I
M/s A.K. Ent
State of Punja
CORAM: H
H
Present:
M
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
IN THE HIGH COURT OF PUN
AT CHANDIG
CWP-2
Date of
erprises
Vs.
ab and others
HON’BLE THE CHIEF JUSTI
HON’BLE MR. JUSTICE ROH
Mr. Ishwinderpal Singh, Advoca
Mr. Saurabh Kapoor, Addl. AG,
Mr. Sourabh goel, Sr. Standing C
***
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.
NJAB AND HARYANA
GARH
28520-2026 (O&M)
f Decision: 07.09.2026
…Petitioner
…Responden
ICE
HIT KAPOOR
ate for the petitioner.
Punjab.
Counsel for respondents No.4 and
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
nts
d 5.
is as
View
ov.in
with
se is
rt in
and
WP-
and
RAJESH KUMAR
2026.09.09 11:32
I attest the accuracy and
authenticity of this order/judgment.
CWP-28520-2026 (O&M) [2]
3.As the issue raised in this case is squarely covered by the judgments rendered by this Court in Luxmi Traders (supra) as further clarified in The Amar 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 07.09.2026 rajesh
1.Whether speaking/reasoned?
: Yes/No
: Yes/No RAJESH KUMAR 2026.09.09 11:32 I attest the accuracy and authenticity of this order/judgment.
