M/s Addichem Speciality LLP Vs Special Commissioner I, Department Of Trade And Taxes And Anr

Delhi High Court 7 Feb 2025 Writ Petition (C) No. 14279 Of 2024 and Civil Miscellaneous Petition No. 59773 Of 2024 (2025) 02 DEL CK 0168
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 14279 Of 2024 and Civil Miscellaneous Petition No. 59773 Of 2024

Hon'ble Bench

Yashwant Varma, J. Dharmesh Sharma, J

Advocates

Rupak Srivastava, Deepak Kapoor, Udit Malik, Vishal Chanda, Rima Rao

Final Decision

Dismissed

Acts Referred
  • Constitution of India, 1950 - Article 142, 226
  • Code of Criminal Procedure, 1973 - Section 340
  • Central and Goods Services Tax Act, 2017 - Section 29(2), 107, 107(1), 107(4)
  • Limitation Act, 1963 - Section 5, 29
  • Central Excise Act, 1944 - Section 35

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
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Case Metadata
  • Ck Citation: (2025) 02 DEL CK 0168
  • Coram: Yashwant Varma, J. Dharmesh Sharma, J
  • Bench: Division Bench
  • Advocates: Rupak Srivastava, Deepak Kapoor, Udit Malik, Vishal Chanda, Rima Rao
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 142, 226
  • Code of Criminal Procedure, 1973 - Section 340
  • Central and Goods Services Tax Act, 2017 - Section 29(2), 107, 107(1), 107(4)
  • Limitation Act, 1963 - Section 5, 29
  • Central Excise Act, 1944 - Section 35
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