M/S. G. D. Stone Company vs State Of Jharkhand
2025 Latest Caselaw 4308 Jhar

Jharkhand High Court

M/S. G. D. Stone Company vs State Of Jharkhand on 26 June, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                            2025:JHHC:17044-DB




  IN THE HIGH COURT OF JHARKHAND AT RANCHI
              W.P. (T) No. 5711 of 2024
M/s. G. D. Stone Company, (A Proprietorship Concern), having its works
at Mouza Telo, P.O. & P.S. Sahebganj, District Sahebganj, through its
Proprietor, namely, Ghanshyam Dokania, aged about 58 years, son of
Late Shiv Shankar Dokania, resident of Gram Sabji Mandi Road,
Barharwa, P.O. Barharwa, Ratanpur, P.S. Sahibganj. District Sahibganj,
Pin-816101 (Jharkhand)            ...      ...    ...      Petitioner
                       Versus
1.    State of Jharkhand, through the Secretary, Department of State
Tax, having its office at Jharkhand Mantralaya (Project Building), P.O.
Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834004.
2.    Joint Commissioner of State Tax, Sahibganj Circle, having its office
at Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj (Jharkhand),
PIN 816109.
3.    Assistant Commissioner of State Tax, Sahibganj Circle, having its
office at Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj
(Jharkhand), PIN 816109.
4.    State Tax Officer, Sahibganj Circle, having its office at Sahibganj,
P.O. and P.S. Sahibganj, District Sahibganj (Jharkhand), PIN 816109
                                 .... ...       ... Respondents
                         ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner: Mr. Ranjeet Kushwaha, Advocate Ms. Shruti Shekhar, Advocate For the Resp-State: Mr. Piyush Chitresh, A.C. to A.G.

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05/Dated: 26.06.2025

The issue raised in this Writ petition is covered by the judgment

dt. 09.05.2025 in W.P.(T) No. 5535 of 2024 titled "Sri. Ram Stone

works vs. State of Jharkhand & others" 2025 SCC OnLine Jhar

2169.

Counsel for the respondents also agrees with the counsel for the

petitioner in this regard.

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Therefore, this Writ petition is disposed of in terms of the said

order and for the reasons alike and it is allowed to the extent indicated

therein and the impugned notices issued under Section 61 of JGST Act

in this Writ petition is quashed and set aside.

Pending Interlocutory Application, if any, stands disposed of.

(M. S. Ramachandra Rao, C.J.)

(Rajesh Shankar, J.)

APK/VK

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