M/S Suraksha Steel Co vs The State Of Assam And 6 Ors. A
2022 Latest Caselaw 4638 Gua

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GAHC010193612021




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                            Case No. : WA/20/2022

         M/S SURAKSHA STEEL CO.
         BILASIPARA, WARD NO. 12, DHUBRI, ASSAM, REPRESENTED BY ITS
         PROPRIETOR, SMT. PARBATI BALA SAHA, R/O BILASIPARA, DHUBRI,
         ASSAM



         VERSUS

         THE STATE OF ASSAM AND 6 ORS. A
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, FINANCE (TAXATION) DEPARTMENT, DISPUR,
         GUWAHATI-6

         2:THE COMMISSIONER OF TAXES
         ASSAM
          KAR BHAWAN
          DISPUR
          GUWAHATI-6

         3:THE ADDITIONAL COMMISSIONER OF TAXES
         ASSAM
          KAR BHAWAN
          DISPUR
          GUWAHATI-6

         4:THE JOINT COMMISSIONER OF TAXES
         ASSAM
          KAR BHAWAN
          DISPUR
          GUWAHATI-6

         5:THE DEPUTY COMMISSIONER OF TAXES
         ASSAM
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             KAR BHAWAN
             DISPUR
             GUWAHATI-6

            6:THE SUPERINTENDENT OF TAXES
             DHUBRI
            ASSAM

            7:THE SUPERINTENDENT OF TAXES
             O/O THE DEPUTY COMMISSIONER OF TAXES
             GUWAHATI ZONE-B
             KAR BHAWAN
             DISPUR
             GUWAHATI-

Advocate for the Petitioner   : DR B P TODI

Advocate for the Respondent : SC, TAXES




                                   BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

23.11.2022 (Suman Shyam, J)

Heard Mr. B. P. Todi, learned senior counsel assisted by Mr. A. Nath,

learned counsel appearing for the appellant. Also heard Mr. B.

Choudhury, learned Standing Counsel, Department of Finance &

Taxation, Assam appearing for the respondents.

This appeal is directed against the judgment and order dated

05.11.2019 passed by the learned Single Judge in WP(C) No.6363/2014

disposing of the writ petition.

Dr. Todi submits that this matter is connected with Writ Appeal

No.4/2022, which has already been admitted by this Court.

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Having heard the submissions of the learned counsel for both sides,

we are inclined to admit this appeal.

Ordered accordingly.

Registry to list this matter along with Writ Appeal No.4/2022.

                                        JUDGE                            JUDGE




Comparing Assistant