Bhushan Lal vs. Central Goods And Services Tax
No AI summary yet for this judgment.
215 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-19360-2024 (O&M) Date of Decision: 24.07.2025 BHUSHAN LAL ….Petitioner VERSUS CENTRAL GOODS AND SERVICES TAX ….Respondent(s) CORAM: HON'BLE MRS. JUSTICE SUKHVINDER KAUR Present: Ms. Manisha, Advocate for Mr. Gaurav Datta, Advocate for the petitioner. Mr. Rishabh Kapoor, Senior Standing Counsel for respondent. **** SUKHVINDER KAUR
, J. (Oral)
Learned counsel for the petitioner seeks permission to withdraw the present petition as well as application (CRM-25848-2024) seeking interim regular bail during the pendency of the present petition. Dismissed as withdrawn. Pending application(s), if any, shall also stand disposed of. (SUKHVINDER KAUR) July 24, 2025 JUDGE Sangeeta Whether reasoned/speaking: Yes/No Whether reportable: Yes/No SANGEETA 2025.07.28 11:42 I attest to the accuracy and integrity of this document
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 Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.