Page No.# 1/4 vs The State Of Assam
2023 Latest Caselaw 4933 Gua

Gauhati High Court

Page No.# 1/4 vs The State Of Assam on 7 December, 2023

                                                                 Page No.# 1/4

GAHC010227952022




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

                          Case No. : Crl.Pet./1156/2022

         BALWAN BHAMA @ BALWAN SINGH BHAMA AND 3 ORS.
         S/O LATE MANUHAR LAL BHAMA
         R/O H. NO. 35, BANGAON, INCOME TAX COLONY, BELTOLA, GUWAHATI,
         ASSAM- 781029

         2: SMT. ROSHAN SONI @ KIRTI SONI
         W/O SHRI YOUDHISTRA BHAMA
         R/O H. NO. 35
          BANGAON
          INCOME TAX COLONY
          BELTOLA
          GUWAHATI
         ASSAM- 781029

         3: M/S JAIMAA COAL PVT. LTD.
          S. PRIVATE LIMITED COMPANY HAVING ITS B.O. UMSNING
          RIBHOI
          MEGHALAYA- 793101
          HO H. NO. 35A
          BELTOLA

         GUWAHATI
         ASSAM- 781028
         REP. BY ITS ONE OF THE DIRECTOR SHRI YOUDHISTRA BHAMA
         AGED ABOUT 35 YEARS
         SON OF SHRI BALWAN BHAMA.

         4: VAISHNO DEVI TRADERS PRIVATE LIMITED.
         A PRIVATE LIMITED COMPANY HAVING ITS REGISTERED OFFICE AT GALI
         NO. 8-B
          KOTHARI SUPER MARKET
          NH-37
          BELTTOLA GUWAHATI-781028
          REP. BY ITS ONE OF THE DIRECTOR SHRI BALWAN BHAMA @ BALWAN
                                                   Page No.# 2/4

            SINGH BHAMA
            AGED ABOUT 64 YEARS
            SON OF LATE MANUHAR LAL BHAMA

            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM



Advocate for the Petitioner   : MR R K MOUR

Advocate for the Respondent : PP, ASSAM




             Linked Case : Crl.Pet./112/2022

            YOUDHISTRA BHAMA
            SON OF SRI BALWAN BHAMA
            R/O HOUSE NO. 35-A

            BANGAOAN
            BELTOLA
            GUWAHATI-781028


             VERSUS

            STATE OF ASSAM
            REPRESENTED BY P.P. ASSAM

            2:MS. SUDESHNA BORA
            ASSISTANT COMMISSIONER OF STATE TAX
             GUWAHATI UNIT-D
             NEW KAR BHAWAN
             DISPUR
             GUWAHATI-781006
             3:SUPERINTENDENT (ANTI- EVASION)
            CENTRAL GOODS AND SERVICE TAX
             MACHKHOWA
             GHY- 781001
             ------------
            Advocate for : MR. D DAS SR. ADV
                                                  Page No.# 3/4

Advocate for : PP
ASSAM appearing for STATE OF ASSAM



Linked Case : Crl.Pet./316/2022

BALWAN BHAMA AND ANR
S/O- LATE MANUHARLAL BHAMA
R/O- HOUSE NO. 35A
BONGAON
NEAR INCOME TAX RESIDENTIAL COLONY
P.S. BASISTHA
DIST.- KAMRUP(M)
ASSAM

2: YOUDHISTRA BHAMA
S/O- SRI BALWAN BHAMA
 R/O- HOUSE NO. 35A
 BONGAON
 NEAR INCOME TAX RESIDENTIAL COLONY
 P.S. BASISTHA
 DIST.- KAMRUP(M)
ASSAM
VERSUS

THE STATE OF ASSAM AND ANR
REP. BY THE P.P.
ASSAM

2:NABA KUMAR DEKA
S/O- SRI BHUPENDRA NATH DEKA
ASSISTANT COMMISSIONER OF STATE TAX
 GUWAHATI UNIT
 KAR BHAWAN
 GANESHGURI
 P.S. BASISTHA
 DIST- KAMRUP(M)
ASSAM
 ------------
Advocate for : MR. M BISWAS
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR
                                                                           Page No.# 4/4


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

07.12.2023

Heard Mr. R.K. Mour, learned counsel for the petitioner and Mr. D. Das, learned Addl. P.P. for the State respondent in Criminal Petition No. 1156/2022.

Mr. Mour, learned counsel for the petitioner submits that he may be granted some time to produce some judgments of Hon'ble Apex Court.

The prayer is allowed.

List the matter on 13.12.2023.

Till then, the interim order passed earlier, in Criminal Petition No. 112/2022 and Criminal Petition No. 316/2022, shall continue.

JUDGE

Comparing Assistant