Supreme Court - Daily Orders
M/S Rubik Cube Technology India Pvt. Ltd vs Union Of India on 17 September, 2024
ITEM NO.10 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).568/2024
M/S RUBIK CUBE TECHNOLOGY INDIA PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.201864/2024-STAY APPLICATION)
Date : 17-09-2024 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Ms. Smiti Verma, Adv.
Ms. Beleena Biju, Adv.
Mr. Shaurya Sahay, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Since the vires of the provisions of the Central Goods and Services Tax Act 2017 Act is in question, issue notice.
2 Tag with SLP(C) No 19366-19369 of 2023 (Directorate General of Goods and Services Tax Intelligence v Gameskraft Technologies Private Limited) 3 However, it is clarified that this order shall not be treated as any stay on the order of the Joint Commissioner, Central Goods and Service Tax, dated 23 April 2024. The petitioner would be at liberty to pursue its remedies in accordance with law in respect of the order of the Joint Commissioner. Signature Not Verified Digitally signed by Sanjay Kumar Date: 2024.09.18 11:23:53 IST Reason:
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
ADDITIONAL REGISTRAR ASSISTANT REGISTRAR