Dinesh Kumar Goyal vs. Union Of INDIA And Ors.
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08-04-2022 Item No.22 Subrata IN THE HIGH COURT AT CALCUTTA Constitutional Writ Juri iction Appellate Side WPA No.5811 of 2022 Shri Dinesh Kumar Goyal -vs- Union of India & Ors. Mr. Nilotpal Chowdhury Mr. Prabir Bera …for the petitioner Mr. Farnaz Nasim …for the Union of India Mr. Somnath Ganguli Ms. Sukalpa Seal …for DGGI Heard learned advocates appearing for the respective parties. Considering the submission on behalf of the petitioner that his grievance of blocking of input tax credit (ITC) has already been redressed by opening the same, this writ petition has become infructuous. Considering this fact, the writ petition being WPA No.5811 of 2022 is disposed of as infructuous without passing any further order. [Md. Nizamuddin, J]
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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.