Citation : 2022 Latest Caselaw 2816 Jhar
Judgement Date : 21 July, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P (T) No. 1435 of 2020
M/s Jagdamba Traders --- --- Petitioner
Versus
The Union of India and others --- --- Respondents
With
W.P (T) No. 1434 of 2020
M/s K.P. Automobiles Private Limited --- --- Petitioner
Versus
The Union of India and others --- --- Respondents
With
W.P (T) No. 1809 of 2020
Krishna Automobiles --- --- Petitioner
Versus
The State of Jharkhand and others --- --- Respondents
With
W.P (T) No. 2547 of 2022
M/s Neptune Traders Private Limited --- --- Petitioner
Versus
The Goods and Service Tax Network and others --- --- Respondents
With
W.P (T) No. 2560 of 2020
M/s Ambassador Vincom Private Limited --- --- Petitioner
Versus
The Goods and Service Tax Network and others --- --- Respondents
With
W.P (T) No. 2564 of 2020
M/s Durgapur Ceramics and Alloys Pvt. Ltd. --- --- Petitioner
Versus
The Goods and Service Tax Network and others --- --- Respondents
With
W.P (T) No. 2596 of 2020
M/s Nischay Impex Private Limited --- --- Petitioner
Versus
The Goods and Service Tax Network and others --- --- Respondents
With
W.P (T) No. 1632 of 2021
M/s Topsel Marketing Private Limited --- --- Petitioner
Versus
The Union of India and others --- --- Respondents
.......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioners: Mr. Sumeet Gadodia, Advocate in [WPT Nos. 1435/2020, 1434/2020 & 1809/2020] M/s Biren Poddar, Sr. Advocate, Deepak Kr. Singh, Rakhi Sharma, Advocates in [WPT 2547/2020, 2560/2020, 2564/2020 and 2596/2020] Ms. Amrita Sinha, Advocate in [WPT 1632/2021]
For the Resp.-CGST: Mr. Amit Kumar, Advocate in [WPT 1435/2020, 1434/2020 & 1632/2021] For the Resp.-State & GSTN: Mr. P.A.S. Pati, Advocate in [WPT 1809/2020, 2547/2020, 2560/2020, 2564/2020 & 2596/2020]
For the Resp.-State: Mr. Sachin Kumar A.A.G-II in [WPT 2547/2020 & 2596/2020] Mr. Salona Mittal, A.C to G.A-I in [WPT 2560/2020]
09/21.07.2022 Fresh compilation has been submitted by learned counsel for the petitioners with common submissions and relevant extract of the judgments relied upon by them. Learned counsel for the GSTN has submitted that he would also give the relevant extract of judgments relied upon by them by the next week.
Post these cases under the same heading on 10.08.2022.
(Aparesh Kumar Singh, J.)
(Deepak Roshan, J.) A.Mohanty
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!