M/S. Kohenoor Industries vs Unknown
2022 Latest Caselaw 7519 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.P.(C) No. 14293 of 2015



             M/s. Kohenoor Industries, Cuttack           ....             Petitioner
                                            Mr. Tushar Kanti Satapathy, Advocate
                                            -versus-
             Sales Tax Officer, Cuttack                  ...             Opp.Party
                                        Mr. Sunil Mishra, Addl. Standing Counsel
             CORAM:
             THE CHIEF JUSTICE
             JUSTICE M.S. RAMAN


                                           ORDER

Order No. 16.12.2022 I.A. No.17080 of 2022

05. 1. For the reasons stated therein, the application for amendment of the writ petition is allowed. The consolidated writ petition is already filed by the Petitioner.

2. The application is disposed of.

W.P.(C) No.14293 of 2015

3. It is now confirmed by Mr. Mishra, learned Additional Standing Counsel for the Department that although the self assessment order was accepted, such acceptance was not communicated to the Petitioner.

4. Following the larger Bench judgment of this Court in M/s. ECMAS Resins Pvt. Ltd. v. State of Odisha, AIR 2022 (Ori.) 169,

this Court quashes the impugned assessment and the demands raised on that basis.

5. The writ petition is disposed of in the above terms. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S.K. Jena/Secy.