The Principal Commissioner Of Gst And ... vs M/S. State Bank Of India
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Telangana High Court

The Principal Commissioner Of Gst And ... vs M/S. State Bank Of India on 2 July, 2024

              THE HONOURABLE SRI JUSTICE SUJOY PAUL
                               AND
     THE HONOURABLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO


                       C.E.A. No.14 OF 2024

JUDGMENT:

(per Hon'ble Justice Sujoy Paul)

Heard Sri A.Rama Krishna Reddy, learned Standing Counsel

for CBEC, for the appellant.

2. Learned counsel for the appellant submits that this matter

is identical to C.E.A.No.8 of 2024.

3. This Court, by following the judgment of Kerela High Court

in C.E.A.No.1 of 2021, decided on 05.12.2022, has declined

admission. We find no reason to deviate from the view taken by us

in C.E.A.No.8 of 2024.

4. Resultantly, the appeal is dismissed. No costs.

Interlocutory applications, if any pending, shall also stand

closed.

___________________ JUSTICE SUJOY PAUL

_______________________________________ JUSTICE NAMAVARAPU RAJESHWAR RAO

Date: 02.07.2024 myk/tsr