New Okhla Industrial Development Authority vs. Union Of INDIA And 2 Others
No AI summary yet for this judgment.
Court No. - 3 Case :- WRIT TAX No. - 648 of 2022 Petitioner :- New Okhla Industrial Development Authority Respondent :- Union Of India And 2 Others Counsel for Petitioner :- Abhinav Mehrotra Counsel for Respondent :- A.S.G.I.,Gaurav Mahajan Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Jayant Banerji,J.
Heard Sri Abhinav Mehrotra, learned counsel for the petitioner and Sri Gaurav Mahajan, learned standing counsel.
Against the impugned order dated 04.04.2022, the petitioner has a remedy under Section 107 of the Central Goods and Services Tax Act, 2017. In view of the aforesaid and without expressing any opinion on merits of the case of the petitioner, the writ petition is dismissed, leaving it open for the petitioner to avail remedy provided under Section 107 of the Act.
Order Date :- 20.5.2022/vkg GOSWAMI Date: 2022.05.20 16:54:20 IST Reason: Location: High Court of Judicature at Allahabad
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 Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.