Kamal Envirotech Pvt. Ltd Vs Commissioner Of Gst And Anr

Delhi High Court 17 Jan 2025 Writ Petition (C) No. 12142, 12402 Of 2022 (2025) 01 DEL CK 0567
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 12142, 12402 Of 2022

Hon'ble Bench

Yashwant Varma, J; Harish Vaidyanathan Shankar, J

Advocates

Abhas Mishra, Anuj Aggarwal, Yash Upadhyay, Ishita Panday

Final Decision

Disposed Of

Acts Referred
  • Constitution of India, 1950 - Article 14
  • Code of Criminal Procedure, 1973 - Section 320(9)
  • Central Goods & Services Tax Act, 2017 - Section 122, 122(1), 122(1A), 122(1)(xiv), 123, 124, 125, 126, 126(1), 126(2), 129, 129(1)
  • Central Goods & Services Tax Rules, 2017 - Rule 138(10)
  • Negotiable Instruments Act, 1881 - Section 138, 147

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2025) 01 DEL CK 0567
  • Coram: Yashwant Varma, J; Harish Vaidyanathan Shankar, J
  • Bench: Division Bench
  • Advocates: Abhas Mishra, Anuj Aggarwal, Yash Upadhyay, Ishita Panday
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 14
  • Code of Criminal Procedure, 1973 - Section 320(9)
  • Central Goods & Services Tax Act, 2017 - Section 122, 122(1), 122(1A), 122(1)(xiv), 123, 124, 125, 126, 126(1), 126(2), 129, 129(1)
  • Central Goods & Services Tax Rules, 2017 - Rule 138(10)
  • Negotiable Instruments Act, 1881 - Section 138, 147
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