M/S Ramjilal Jagannath vs State Of Orissa Represented By The
2022 Latest Caselaw 2680 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     STREV No.34 of 2007

               M/s Ramjilal Jagannath                      ....           Petitioner
                                                       Mr. B. Panda, Advocate
                                            -versus-
               State of Orissa represented by the        ....     Opposite Party
               Commissioner of Sales Tax, Orissa,
               Cuttack
                                   Mr. S.S. Padhy, Additional Standing Counsel

                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE R.K. PATTANAIK

                                             ORDER

18.05.2022 Order No.

07. 1. In view of the judgment dated 20th February 2015 passed in OJC No.13383 of 1999 (Manisha Enterprises v. The State of Orissa) and batch, the questions urged in the present petition are decided in favour of the Department and against the Assessee.

2. The revision petition is disposed of in the above terms.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge

S.K. Guin