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M/S Hotel Gateway Grandeur vs The Union Of India And 2 Ors
2025 Latest Caselaw 8875 Gua

Citation : 2025 Latest Caselaw 8875 Gua
Judgement Date : 25 November, 2025

Gauhati High Court

M/S Hotel Gateway Grandeur vs The Union Of India And 2 Ors on 25 November, 2025

                                                                 Page No.# 1/2

GAHC010244692022




                                                          undefined

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

                         Case No. : WP(C)/7805/2022

         M/S HOTEL GATEWAY GRANDEUR
         A UNIT OF PRERONA INFRASTRUCTURE PVT. LTD. G.S. ROAD CHRISTIAN
         BASTI GUWAHATI-781005



         VERSUS

         THE UNION OF INDIA AND 2 ORS
         REP. BY THE SECRETARY TO THE GOVT. OF INDIA MINISTRY OF FINANCE
         DEPTT. OF REVENUE NORTH BLOCK NEW DELHI-11001

         2:THE ADDITIONAL COMMISSIONER
          CENTRAL GOODS AND SERVICE TAX AND CENTRAL EXCISE
          GST BHAWAN
          KEDAR ROAD
          MACHKHOWA GUWAHATI
         ASSAM

         3:THE COMMISSIONER
          GST AND CENTRAL EXCISE AND SERVICE TAX GST BHAWAN
          KEDAR ROAD
          MACHKHOWA GUWAHATI
         ASSAM

         4:THE ASSISTANT COMMISSIONER (TAR)

          GST
          CENTRAL GST COMMISSIONERATE
          GUWAHATI
          GST BHAWAN
          5TH FLOOR
          KEDAR ROAD
          MACHKHOWA
                                                                                    Page No.# 2/2

             GUWAHATI
             ASSAM

Advocate for the Petitioner   : MS. M L GOPE, MS. N HAWELIA,MS. N GOGOI,MR S K SAHA

Advocate for the Respondent : ASSTT.S.G.I., SC, GST




                                     BEFORE
                         HONOURABLE MR. JUSTICE KARDAK ETE

                                            ORDER

Date : 25.11.2025

Heard Ms. N. Hawelia, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned Standing Counsel, GST appearing for the respondent.

Hearing concluded.

Judgment reserved.

JUDGE

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