Satpal Bashani vs. Commissioner Of Central GST And Excise (Audit)

WP/24379/2023HC Madhya PradeshGST22 April 2026Bench: HON'BLE SHRI JUSTICE VIVEK RUSIA1 pages

For Petitioner: Rajeev Nema

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances

(VIVEK RUSIA) JUDGE (PRADEEP MITTAL) JUDGE IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR BEFORE HON'BLE SHRI JUSTICE VIVEK RUSIA & HON'BLE SHRI JUSTICE PRADEEP MITTAL ON THE 22nd OF APRIL, 2026 WRIT PETITION No. 24379 of 2023 SATPAL BASHANI Versus COMMISSIONER OF CENTRAL GST AND EXCISE (AUDIT) AND OTHERS Appearance: Shri Rajeev Nema - Advocate through V.C for the petitioner.

Per: Justice Vivek Rusia Learned counsel for the petitioner prays for withdrawal of the present petition. Prayer is allowed. Accordingly, the writ petition is dismissed as withdrawn. Prar

1 WP-24379-2023 NEUTRAL CITATION NO. 2026:MPHC-JBP:31244

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.

Create a free account Sign in

See plans and prices

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 Madhya Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.