Citation : 2022 Latest Caselaw 4926 Tel
Judgement Date : 26 September, 2022
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
WRIT PETITIONS Nos.36716, 36721, 36758, 36767,
36789, 36792, 36799 and 36802 of 2022
COMMON ORDER: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)
Heard Ms. Anushka Rastogi, learned counsel for the
petitioners; Mr. B.Narasimha Sarma, learned counsel
appearing for Income Tax Department and
Mr. B.Mukherjee, learned counsel representing
Ms. B.Kavitha Yadav, learned counsel appearing for Union
of India.
2. It is submitted that the present writ petitions are
covered by the common judgment delivered on 13.09.2022
in W.P.No.33191 of 2022 and batch (M/s. Neopride
Pharmaceuticals Limited v. The Adjudicating
Authority) which were allowed.
3. Accordingly, the present writ petitions are also
allowed in terms of the aforesaid judgment.
2
Miscellaneous applications pending, if any, shall
stand closed. However, there shall be no order as to costs.
______________________________________
UJJAL BHUYAN, CJ
______________________________________
C.V.BHASKAR REDDY, J
26.09.2022
vs
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