M/S. Utkal Auto vs Sales Tax Officer
2022 Latest Caselaw 6813 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        STREV No. 529 of 2008

              M/s. Utkal Auto, Cuttack                    ....          Petitioner
                                       M/s. A.K. Panda, Advocate & Associates
                                           -versus-

              Sales Tax Officer, Cuttack-I and others .... Opposite Parties
                               Mr. Sunil Mishra, Additional Standing Counsel
                                                    For Sales Tax Department

                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE M.S. RAMAN
                                            ORDER

22.11.2022 Order No.

04. 1. It is stated that the question raised here is awaiting judgment of the Larger Bench of the Supreme Court of India in Tata Motors Ltd. v. The Deputy Commissioner of Commercial Taxes (SPL) and Batch (order dated 5th February, 2019 in Civil Appeal No.1822 of 2007).

2. List along with STREV No.54 of 2009 after the judgment of the Supreme Court.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S. Behera