Satya Prakash Singh Alias S P Singh vs. The Union Of INDIA Through GST Council
Facts
The petitioner, Satya Prakash Singh, filed a writ petition before the Jharkhand High Court challenging an order dated 03.01.2019 passed by the Senior Intelligence Officer, Directorate General of GST Intelligence, Jamshedpur. The petition was filed against the Union of India and the said intelligence officer. The specific nature of the order under challenge and the tax period(s) involved are not detailed in the provided text. The procedural history indicates a correction of the date of the order from '03.01.2018' to '03.01.2019' due to inadvertence.
Held
The provided text does not contain any findings or decisions by the Court on any substantive issues. The only action recorded is a modification of the date of the order under challenge from '03.01.2018' to '03.01.2019' due to an inadvertent error in its mention. No reasoning or ratio decidendi is provided, and no operative directions beyond the date correction have been issued.
Key Issues
The provided text does not contain sufficient information to identify the specific questions of law or mixed law and fact that the Court had to decide. It also does not record the arguments made by either the petitioner or the respondents. Therefore, the issues and contentions of the parties cannot be determined from this excerpt.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (Cr.) No. 338 of 2018
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Satya Prakash Singh @ S. P. Singh @ Satya Prakash … Petitioner
Versus 1.The Union of India through GST Council, Ministry of Finance, Government of India, New Delhi 2.The Senior Intelligence Officer, Directorate General of GST Intelligence, Sakchi, Jamshedpur
… … Respondents
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. N. K. Pasari, Advocate
For the Respondents : Mr. Ratnesh Kumar, Advocate
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6/22.01.2019 It has been submitted that due to inadvertence the date of the order has been mentioned as ‘03.01.2018’ instead of’ 03.01.2019’.
Accordingly, the order is modified to the extent that the date of order which has been mentioned as ’03.01.2018’ shall now be read as ’03.01.2019’.
(Rongon Mukhopadhyay, J) R. Shekhar Cp 3
The judgment continues below.
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