AI Structured Summary
Not yet generated for this judgment
Judgment
From,To,,,,
GSTIN : 27AAE DA945 6D1ZM
SAVA HEATHCARE LIMITED
CFA MIRCOPARK LOGISTICS1ST
FLOOR GATE NO.1232
WADKI, MAHARASHTRA-412308","GSTIN :D9CFE PS825 3Q12F
M/S ANNAPURNA PHARMA
DAYA COMPLEX
OPP. SHRI TALKIES BYPASS ROAD
UTTAR PRADESH -282003",,,,
Mode,"Vehicle/Trans Doc
No. & Dt.",From,"Entered
Date",Entered By,"CEWB No.
(if any)
Road,MH14EM1313,Pune,"25/04/2018
07.49 PM","36AADCG2
096A12Y","141046748
1
Road,MH14EM1313,Bhursungi,"25/04/2018
07.43 PM","36AADCG2
096A12Y",
Road,MH04CG8538 &,Wadki,25/04/2018,27AAECA9,
,"229076818 &
25/04/2018",,03.26 PM,456D1ZM,
obligation to fill the Part-B of the e-way bill and the Division Bench of the Allahabad High Court has rightly quashed the order.,,,,,
In the present case, the distance was more than 1200-1300 kilometers and it is mandatory for the petitioner to file the Part-B of the e-way bill",,,,,
giving all the details including the vehicle number before the goods are loaded in the vehicle. Thus, he admittedly violated the provisions of the Rules",,,,,
and Act of 2017 and, learned Authority rightly imposed the penalty and directed the petitioner to pay the same. The order is not in violation of any",,,,,
of the provisions of the Rules and Act of 2017. The writ petition filed by the petitioner has no merit and is accordingly, dismissed.",,,,,