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M/S Chemical And Petro Chemical ... vs The Union Of India And 3 Ors
2023 Latest Caselaw 330 Gua

Citation : 2023 Latest Caselaw 330 Gua
Judgement Date : 27 January, 2023

Gauhati High Court
M/S Chemical And Petro Chemical ... vs The Union Of India And 3 Ors on 27 January, 2023
                                                              Page No.# 1/2

GAHC010112912021




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

                         Case No. : WP(C)/3553/2021

         M/S CHEMICAL AND PETRO CHEMICAL INDUSTRIES
         H.B. ROAD MACHKHOWA, GUWAHATI, DIST. KAMRUP (M) ASSAM,
         HAVING ITS REGISTERED OFFICE H.B. ROAD, MACHKHOWA, GUWAHATI-
         09 DIST. KAMRUP (M) ASSAM, AND FACTORY AT IGC CHAYGAON, P.S.
         BOKO, DIST. KAMRUP, ASSAM, REP. BY MR. BIJU VARGHESE



         VERSUS

         THE UNION OF INDIA AND 3 ORS
         THROUGH THE FINANCE SECRETARY MINISTRY OF FINANCE, HAVING
         ITS OFFICE AT NORTH BLOCK, NEW DELHI-110001

         2:THE COMMISSIONER
          CENTRAL GOODS AND SERVICE TAX
          GUWAHATI
          O/O THE CENTRAL GOODS AND SERVICE TAX
          GUWAHATI
         ASSAM

         3:THE ASSISTANT COMMISSIONER
          CENTRAL GOODS AND SERVICE TAX
          CENTRAL GST DIVISION
          GST BHAWAN
          KEDAR ROAD
          GUWAHATI-78101
         ASSAM

         4:THE PRINCIPAL COMMISSIONER
          CENTRAL GOODS AND SERVICE TAX
          GST BHAWAN KEDAR ROAD
          GUWAHATI
         ASSA
                                                                              Page No.# 2/2


Advocate for the Petitioner    : MR I UDDIN

Advocate for the Respondent : SC, GST




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

Date : 27.01.2023

Mr. R. De, learned counsel appears for the petitioner.

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

It is submitted by Mr. Keyal, learned standing counsel that law in this respect is settled by the Apex Court, to which Mr. Dey submits that he be permitted a short date to appraise himself of the judgment. Accordingly as agreed to by both the counsels, list the matter again on 01.02.2023.

JUDGE

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