TURF ADVERTISING AND MARKETING COMPANY PVT LTD. vs. INCOME TAX OFFICER, WARD 1(1), KOLKATA AND ORS
No AI summary yet for this judgment.
1 IN THE HIGH COURT AT CALCUTTA Constitutional Writ Jurisdiction Original Side Present :- Hon’ble Mr. Justice Md. Nizamuddin W.P.O. No. 1621 of 2022 NIRAJ KUMAR AGARWAL Vs. INCOME TAX OFFICER, WARD 50(1), KOLKATA AND ORS. With W.P.O. No. 1622 of 2022, W.P.O. 1623 of 2022, W.P.O. No. 1624 of 2022 For the Petitioners :- Mr. Anil Kumar Dugar, Mr. Rajarshi Chatterjee, Advocates
For the Respondents :- Mr. Amit Sharma, Advocate Dated : 5th April, 2022
MD. NIZAMUDDIN, J. In compliance of my earlier orders, petitioners have already paid the costs to the Office of the High Court Legal Services Committee, Calcutta and filed receipts which may be kept with the records. These costs shall be utilised for the purpose of welfare of the street children. In view of the fact, no further order is needed to be passed. Accordingly, all these writ petitions stand disposed of. (Md. Nizamuddin, J.) TR/
Recent GST High Court judgments
Search GST case law →- M/S Kalra Traders vs. Union Of INDIAUttarakhand · 26 Oct 2026
- Ms Isoft vs. The Commissioner State TaxUttarakhand · 26 Oct 2026
- M/S Sita Enterprises vs. Office Of The CommissionerUttarakhand · 26 Oct 2026
- Capri Global Capital LTD Through Represented By Its Law Officer Mr. Varun Kaljoria vs. The State Of Madhya Pradesh Through Principal SecretaryMadhya Pradesh · 26 Oct 2026
- Sri Tatiparthy Venkata Swamy vs. The State Of Andhra PradeshAndhra Pradesh · 25 Oct 2026