Oudh Bar Asso. High Court, Lko. Thru General Secretary & Anr Vs U.O.I. Thru Secy. Ministry Of Finance & Ors

Allahabad High Court (Lucknow Bench) 31 May 2019 P.I.L. Civil No. 6800 Of 2019 (2019) 05 AHC CK 0070
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

P.I.L. Civil No. 6800 Of 2019

Hon'ble Bench

Dr. Devendra Kumar Arora, J; Alok Mathur, J

Advocates

Anand Mani Tripathi, Ashok Kumar Sahu, Rishabh Tripathi, Sudhanshu Singh Chauhan

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 226, 227, 228, 279A
  • Amalgamation Order, 1948 - Article 3, 14
  • Uttar Pradesh Goods And Services Tax Act, 2017 - Section 107, 109, 129(3)
  • Central Goods & Service Tax Act, 2017 - Section 109, 109(4)
  • National Tax Tribunal Act, 2005 - Section 5, 5(2)
  • Government Of India Act, 1935 - Section 219

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 05 AHC CK 0070
  • Coram: Dr. Devendra Kumar Arora, J; Alok Mathur, J
  • Bench: Division Bench
  • Advocates: Anand Mani Tripathi, Ashok Kumar Sahu, Rishabh Tripathi, Sudhanshu Singh Chauhan
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226, 227, 228, 279A
  • Amalgamation Order, 1948 - Article 3, 14
  • Uttar Pradesh Goods And Services Tax Act, 2017 - Section 107, 109, 129(3)
  • Central Goods & Service Tax Act, 2017 - Section 109, 109(4)
  • National Tax Tribunal Act, 2005 - Section 5, 5(2)
  • Government Of India Act, 1935 - Section 219
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