M/S. Samikhya Industries vs Sales Tax Officer
2021 Latest Caselaw 12340 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.2687 of 2017



                 M/s. Samikhya Industries                    ....            Petitioner
                                                          Mr. B.P. Mohanty, Advocate
                                               -versus-
                 Sales Tax Officer, Balasore                 ....       Opposite Party
                                        Mr. Sunil Mishra, Addl. Standing Counsel

                 CORAM:
                 THE CHIEF JUSTICE
                 JUSTICE B.P. ROUTRAY


                                             ORDER

Order No. 01.12.2021

03. In view of the judgment passed today in STREV No.64 of 2016 (M/s. Keshab Automobiles v. State of Odisha), the present writ petition is allowed. Consequently, the impugned order of assessment/reassessment is hereby quashed.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge S.K. Jena/P.A.