Aditya Anushka Enterprises vs The Union Of India
2023 Latest Caselaw 4686 Patna

Citation : 2023 Latest Caselaw 4686 Patna
Judgement Date : 18 September, 2023

Patna High Court

Aditya Anushka Enterprises vs The Union Of India on 18 September, 2023

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4277 of 2023
     ======================================================

Aditya Anushka Enterprises a Proprietorship firm having its Place of Business at Bhasurari Rajpur Maidan, Bettiah through its Proprietor Namely Jeetendra Prasad Suman Male aged About 39 Years Son of Ramanayan Sah Resident of Ward No.15, Bhasurari, Bettiah, West Champaran-845455.

... ... Petitioner/s Versus

1. The Union of India through the Secretary, Ministry of Finance, Government of India at New Delhi.

2. The Principal Chief Commissioner of Central GST and CX, Central Revenue Building, Birchand Patel Path, Patna.

3. The State of Bihar through the Commissioner, department of State Taxes, Government of Bihar, Patna.

4. The Assistant Commissioner of State Taxes, Bettiah Circle, Bettiah.

5. The Additional Commissioner of State Taxes (Appeals) Tirhut Division, Muzaffarpur.

... ... Respondent/s ====================================================== Appearance :

     For the Petitioner/s   :      Mr. Gautam Kumar Kejriwal, Advocate
     For the UOI            :      Dr. K.N.Singh, ASG

Mr. Anshuman Singh, Sr. S.C., CGST & CX Mr. Amarjeet, JC to ASG Mr. Prabhat Kumar Singh, JC to ASG Mr. Devansh Shankar Singh, Advocate For the State : Mr. Vikash Kumar, SC-11 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 18-09-2023

1. The question arising here is the constitutional

validity of Section 16 (4) of the Bihar Goods and Services Tax

Act, 2017.

2. The question has been answered in favour of the

revenue and against the assessee by a judgment dated Patna High Court CWJC No.4277 of 2023 dt.18-09-2023

08.09.2023 passed in CWJC No.9108 of 2021 and other

analogous cases by a Co-ordinate Bench of this Court.

3. Respectfully following the aforesaid judgment,

the writ petition is dismissed.

(K. Vinod Chandran, CJ)

( Partha Sarthy, J) Saurabh/Bibhash AFR/NAFR CAV DATE Uploading Date 20.09.2023 Transmission Date