Kamaiah Engineering Services Private ... vs The Union Of India And 3 Ors
2025 Latest Caselaw 6930 Gua

Gauhati High Court

Kamaiah Engineering Services Private ... vs The Union Of India And 3 Ors on 2 September, 2025

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GAHC010102112024




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

                          Case No. : WP(C)/2764/2024

         KAMAIAH ENGINEERING SERVICES PRIVATE LIMITED
         2ND FLOOR, EPITOME BUILIDNG, G.N.B. ROAD, SILPUKHURI, KAMRUP
         (M), GUWAHATI, ASSAM- 781003, REPRESENTED BY ITS DIECTOR KODA
         SUDHKAR RAO.



         VERSUS

         THE UNION OF INDIA AND 3 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 OF STATE TAXES
         ASSAM
          KAR BHAWAN
          G.S. ROAD

         DISPUR
         GUWAHATI-06.

         4:THE DEPUTY COMMISSIONER STATE TAX

          ZONE-A
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             KAR BHAWAN
             GUWAATI-6
             ASSA

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

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




                                    BEFORE
                    HONOURABLE MR. JUSTICE RAJESH MAZUMDAR

                                         ORDER

Date : 02-09-2025

Heard Mr. S.K Saha, learned counsel for the petitioner. Also heard Mr. H. Baruah, learned Standing counsel for the Finance department.

The learned counsel for the petitioner submits that the subject matter of this writ petition is covered by the judgment & order dated 19.09.2024 passed in W.P.(C) No. 3585/2024. The learned counsel appearing for the respondent No. 3 & 4 submits that the said order has been carried in appeal and final adjudication in the matter is awaited.

In such view of the matter, list this matter after 6(six) weeks whereupon, the learned counsel shall inform the outcome of the writ appeal, if any.

JUDGE

Comparing Assistant