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The Court was of the view there was no justification in approaching the Court to challenge the order of 2013 after a period of 5 years.
“A decision-maker is insisted on recording reason in support of his decision to ensure transparency in decision-making process. When any order is subject to appeal or amenable to judicial review, then such order must be reasoned and speaking order.”
Calcutta High Court held that the dismissal of the writ petition does not bar the appellant from pursuing these issues in the appellate process.
“If the Appellate Tribunal under Bihar Goods and Services Tax, 2017 is constituted and an appeal is filed there can be no further proceedings taken for recovery of the balance amounts till the appeal is disposed of.”
After perusing Rule 154(2) of the Rules of 2002, Madras High Court said that it is manifested that the Appellate Authority has to be one who is immediately superior to the District Authority. The Transport Commissioner is not superior to the District Authority.
Rajasthan High Court: The petitioner challenged the order passed by the Appellate Authority, Commercial Tax, Jodhpur wherein the GST registration of the
On 21-4-2023, the Government of Tamil Nadu notified the Tamil Nadu Online Gaming Authority and Regulation of Online Games Rules, 2023. The
The Central Government Standing Counsel apprised the Court of the order dated 02-03-2023 which had set aside the order dated 26-03-2021 and remanded back the matter to the Passport office for re-examination.
Madhya Pradesh High Court: G.S. Ahluwalia, J., dismissed the petition finding no ground for interference in the impugned order. The petitioner has
Himachal Pradesh High Court: Ajay Mohan Goel J., dismissed the petition being devoid of merits. The facts of the case are such
Supreme Court: Dealing with the questions relating to interpretation of Section 47-A of the Indian Stamp Act, 1899 and the Tamil Nadu
Supreme Court: In an appeal against the order where the Madras High Court had after giving detailed findings on merits, relegated to
Jammu & Kashmir High Court: A Single Judge Bench of Dhiraj Singh Thakur, J., dismissed a writ petition filed against the order
Delhi High Court: A Division Bench comprising of Rajendra Menon, CJ, and V. Kameswar Rao, J. dismissed an appeal preferred by the