Having Its Office At Town Bantow vs The Union Of India And Ors
2024 Latest Caselaw 8597 Gua

Gauhati High Court

Having Its Office At Town Bantow vs The Union Of India And Ors on 22 November, 2024

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                Page No.# 1/2

GAHC010242032024




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

                           Case No. : WP(C)/5992/2024

         DIHINGIA MOTORS PVT. LTD
         A PRIVATE LIMITED COMPANY INCORPORATED UNDER THE PROVISIONS
         OF COMPANIES ACT, 1956 READ WITH COMPANIES ACT, 2013 AND
         HAVING ITS OFFICE AT TOWN BANTOW, KHELMATI, NORTH LAKHIMPUR,
         LAKHIMPUR, ASSAM-787031, REP. BY ONE OF ITS DIRECTOR



         VERSUS

         THE UNION OF INDIA AND ORS
         MINISTRY OF FINANCE, REPRESENTED BY THE SECRETARY TO THE
         MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI.

         2:CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS

          1ST FLOOR
          TOWER
          NBCC PLAZA
          SECTOR- 5
          PUSHP VIHAR
          NEW DELHI- 110017.

         3:THE PRINCIPAL COMMISSIONER

          STATE GST
          KAR BHAWAN
          DISPUR
          GUWAHATI
          ASSAM.

         4:THE ASSISTANT COMMISSIONER OF STATE TAX

          LAKHIMPUR
                                                                             Page No.# 2/2

             TEZPUR
             ASSAM.

            5:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
            ASSAM

             FINANCE (TAXATION) DEPARTMENT
             DISPUR
             ASSAM

Advocate for the Petitioner   : MS. N HAWELIA, MS. M L GOPE

Advocate for the Respondent : DY.S.G.I., SC, FINANCE AND TAXATION,SC, GST




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

22.11.2024 Heard Ms. N. Hawelia, learned counsel for the petitioner. Also heard Dr.

B.N. Gogoi, learned Standing Counsel, CGST for the respondent nos. 1 & 2 and

Mr. B. Choudhury, learned Standing Counsel, Finance & Taxation Department

for the respondent nos. 3, 4 & 5.

Let the matter be listed on 29.11.2024 at the request of Mr. B.

Choudhury, learned Standing Counsel, Finance & Taxation Department, to

apprise this Court whether the matter is covered by the judgment rendered on

26.09.2024 in WP(C) No.3912/2024 and other connected writ petitions.

JUDGE

Comparing Assistant