Vinod Kumar Saraff And Anr. vs. The Assist. Commiss., State Tax, Wbgst, Jorasanko Kolkata North And Ors.
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1 14.07.2026 sb
Ct.
IN THE HIGH COURT AT CALCUTTA CONSTITUTIONAL WRIT JURI ICTION APPELLATE SIDE
WPA 28378 of 2023
Vinod Kumar Saraff & Anr. Versus The Assistant Commissioner, State Tax WBGST, Jorasanko Kolkata North & Ors.
Mr. Abhijat Das
Ms. Aratrika Roy
… For the petitioners.
It appears that in the order dated 30th June, 2026, a typographical error has crept in paragraph 2, line number 5th starting with the word “The petitioners are in fact aggrieved with the order of cancellation of registration which has been effected by order dated 28th October, 2022” should be substituted with the following:-
“The petitioners are, in fact, aggrieved with the reversal of Input Tax Credit effected by order dated 28th October, 2022”.
Department is directed to carry out the aforesaid correction in the order dated 30th June, 2026. 3. Other portions of the order dated 30th June, 2026 remain unaltered.
(Raja Basu Chowdhury, J.)
Reproduced from the public record of the Calcutta High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.