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M/S Gattani Industries vs The Union Of India And 3 Ors
2023 Latest Caselaw 487 Gua

Citation : 2023 Latest Caselaw 487 Gua
Judgement Date : 9 February, 2023

Gauhati High Court
M/S Gattani Industries vs The Union Of India And 3 Ors on 9 February, 2023
                                                                    Page No.# 1/2

GAHC010026942021




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

                                 Case No. : WP(C)/2573/2021

            M/S GATTANI INDUSTRIES
            A FIRM HAVING ITS REGISTERED OFFICE ANA FACTORY AT CINNAMARA
            INDUSTRIAL ESTATE, MARIANI ROAD, JORHAT-785008 ASSAM



            VERSUS

            THE UNION OF INDIA AND 3 ORS
            REP. BY THE SECRETARY TO THE GOVT. OF INDIA MINISTRY OF FINANCE
            DEPTT. OF REVENUE NORTH BLOCK, NEW DELHI

            2:THE SECRETARY
            TO THE GOVT. OF INDIA MINISTRY OF COMMERCE AND INDUSTRY
             UDYOG BHAWAN
             NEW DELHI

            3:THE COMMISSIONER CGST AND CENTRAL EXCISE
             GST BHAWAN KEDAR ROAD
             GUWAHATI-781001
            ASSAM

            4:THE ASSISTANT COMMISSIONER GST AND CENTARL EXCISE
             O/O THE ASSISTANT COMMISSIONER PF CENTARL EXCISE JORHAT
            DIVISION STATION ROAD
             JORHAT-785001
            ASSA

Advocate for the Petitioner   : MS. M L GOPE

Advocate for the Respondent : SC, GST
                                                                            Page No.# 2/2

                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

Date : 09.02.2023

Ms. M. L. Gope, learned counsel appears for the petitioner.

Mr. S. C. Keyal, learned standing counsel appears for GST department.

It is submitted by the learned counsels for the parties that the issues raised in this matter have already been settled by this Court vide WP(C) No. 2918/2020 and which have further been upheld in W.A No. 162/2021.

Accordingly, in view of the Judgment rendered by this Court, writ petition stands disposed of in terms of the above.

JUDGE

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