As per case facts, an appeal was filed regarding a tax matter. The question arose whether the High Court should proceed with the appeal when the same issue had already ...
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COURT NO.1
HIGH COURT OF SIKKIM : GANGTOK
Record of Proceedings
Page-2 of 3
Tax App. No.05 of 2025
COMMISSIONER OF CENTRAL GOODS AND
SERVICES TAX AND CENTRAL EXCISE, APPELLANT (S)
SILIGURI COMMISSIONERATE
VERSUS
M/S INTAS PHARMA LTD. RESPONDENT (S)
For Appellant : Ms. Sangita Pradhan, Deputy Solicitor General of
India with Ms. Sittal Balmiki and Ms. Natasha
Pradhan, Advocates.
For Respondent : Mr. Deepro Sen(through V.C.),
Ms. Gita Bista and Mr. Dipendra Chettri, Advocates.
Date: 19/02/2026
CORAM:
HON’BLE MR. JUSTICE A. MUHAMED MUSTAQUE, CHIEF JUSTICE
HON’BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
…
O R D E R: (per the Hon’ble, the Chief Justice)
It is submitted by the learned Deputy Solicitor General of India that the
issue involved in the present Appeal has already been decided against the
Appellant herein in Civil Appeal Diary No(s).66744/2025 of the Hon’ble Supreme
Court of India.
In light of the binding decision of the Hon’ble Supreme Court, this Appeal
stands dismissed as covered against the Appellant.
Pending applications, if any, also stand disposed of.
(Meenakshi Madan Rai) (A. Muhamed Mustaque)
Judge Chief Justice
ami/sdl
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