Shastri Bahadur Pradhan vs The Chairman
2022 Latest Caselaw 7472 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          W.P.(C) No.14708 of 2022

                 Shastri Bahadur Pradhan                   ....            Petitioner
                                                  Mr. Jagmohan Pattanaik, Advocate

                                           -versus-
                 The Chairman, Central Board of ....               Opposite Parties
                 Direct Taxes & Others
                             Mr. Tushar Kanti Satapathy, Senior Standing Counsel

                             CORAM:
                             THE CHIEF JUSTICE
                             JUSTICE M. S. RAMAN

                                               ORDER

15.12.2022 Order No.

03. 1. Mr. T.K. Satapathy, learned Senior Counsel for the Department states that the decision of the Supreme Court of India in Checkmate Services (P) Ltd v. CIT (2022) 448 ITR 1 (SC) supports the case of the Department in the present case.

2. Learned counsel for the Petitioner needs time to examine the said judgment and also file a rejoinder.

3. List on 6th April, 2023.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge Aks/Laxmikant