Cemindia Company Ltd vs State Of Orissa Represented By
2022 Latest Caselaw 2113 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      STREV No.83 of 2008

              Cemindia Company Ltd.                        ....          Petitioner
                                       M/s. P.K. Jena, Advocate and associates
                                          -versus-
              State of Orissa represented by            ....     Opposite Party
              Commissioner of Sales Tax, Orissa,
              Cuttack
                                Mr. Sunil Mishra, Additional Standing Counsel

                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE R. K. PATTANAIK

                                             ORDER

05.04.2022 Order No.

06. 1. There has been no stay order passed in the present revision petition. The impugned order of the Tribunal only remands the matter to the Sales Tax Officer to make an assessment afresh following the judgment of the Supreme Court of India in M/S Gannon Dunkerley and Co. v. State of Rajasthan (1993) 88 STC

204.

2. In that view of the matter no substantial question of law arises. The revision petition is disposed of.

(Dr. S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge

S.K. Guin