Vinay Gupta vs. Central Goods & Services Tax Commissionertae Gurugram
No AI summary yet for this judgment.
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Criminal Misc. No. M-50857-2018 (O&M)
Date of Decision: 03.12.2018 CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH Present: Mr. Govind Goel, Advocate for the petitioner.
Mr. Sunish Bindlish, Advocate for the respondent. ...
Inderjit Singh, J. (Oral)
Learned counsel for the petitioner prays that he may be permitted to withdraw the instant petition.
Dismissed as withdraw. (INDERJIT SINGH) 03.12.2018 JUDGE Jasmine Kaur Whether speaking/reasoned No Whether reportable No Jasmine Kaur 2018.12.03 15:34 I attest to the accuracy and authenticity 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.