The Guwahati Tea Warehousing ... vs The Union Of India And 3 Ors
2025 Latest Caselaw 7850 Gua

Gauhati High Court

The Guwahati Tea Warehousing ... vs The Union Of India And 3 Ors on 16 October, 2025

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GAHC010104292018




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

                                 Case No. : WP(C)/3215/2018

            THE GUWAHATI TEA WAREHOUSING ASSOCIATION
            AN ASSOCIATION HAVING ITS REGD OFFICE AT SURANNA BHAWAN,
            TOKOBARI ROAD, GUWAHATI- 01, ASSAM, REP. BY MANOJ KUMAR
            SURANA, GENERAL SECRETARY OF PETITIONER



            VERSUS

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

            2:THE STATE OF ASSAM
             REP. BY THE PRINCIPAL SECRETARY TO THE GOVT OF ASSAM
             DEPTT OF AGRICULTURE
             HAVING THEIR OFFICE AT DISPUR
             GUWAHATI

            3:THE COMMISSIONER GST
             BHANGAGARH
             GUWAHATI- 05
            ASSAM

            4:GOODS AND SERVICES TAX
             JANPATH
             NEW DELHI- 0

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

Advocate for the Respondent : ASSTT.S.G.I., MS G. HAZARIKA, SC,GST,MR. S .C. KEYAL,
SC,GST,GA, ASSAM
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                                  BEFORE
                  HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                    ORDER

Date : --16.10.2025

The learned counsel for the petitioner has submitted that the issue in this

writ petition is covered by a precedent judgment. A copy of the judgment has

been supplied to the counsel for the respondents.

2. List the matter again after 2 (two) weeks on a date to be fixed by the

Registry, on which date the respondents should submit as to whether, the

matter is covered by the precedents as asserted by the petitioners.

JUDGE

Comparing Assistant