BharatTaxGST

M/S Surya Telecom (P) LTD., Panchkula vs. State Of Haryana

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GSTR/1/2012HC Punjab and HaryanaGSTCNR PHHC01099147201208 May 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MRS. JUSTICE SUDEEPTI SHARMA1 pages

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212-1 IN THE

M/S. SURYA

STATE OF H CORAM: H

H

Present M

M

* SANJEEV PR

1.

L case.

2.

I prosecution.

3.

A of accordingly

May 8, 2024 Ess Kay

Whether Whether R E HIGH COURT OF PUNJAB CHANDIGARH G D A TELECOM (P) PTD., PANCH

V HARYANA

HON'BLE MR. JUSTICE SANJ HON'BLE MRS. JUSTICE SUD Mr. Sandeep Goyal, Advocate fo Ms. Mamta Singla Talwar, DAG *** RAKASH SHARMA, J. (Oral) Learned counsel for the petitione In view of the aforesaid, this GS All pending applications filed in y.

[SANJ

speaking / reasoned

: Reportable

:

B AND HARYANA AT H GSTR-1-2012 (O&M) Date of Decision:08.05.2024 HKULA ……… Petitioner V/s.

….....Respondent

NJEEV PRAKASH SHARMA DEEPTI SHARMA or the petitioner. G, Haryana. er pleads no instructions in this STR stands dismissed for non- n this case shall stand disposed JEEV PRAKASH SHARMA] JUDGE [SUDEEPTI SHARMA] JUDGE Yes / No Yes / No Suresh Kumar 2024.05.10 09:09 I attest to the accuracy and integrity of this document

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.