Surender Gupta Vs Appellate Authority State Gst / Additional Commissioner Grade Ii And 2 Others
.... one-time lease rent alongwith payment of applicable GST and the copy of the payment challan dated 21.09.2017 are collectively filed herewith as ANNEXURE No. SA1 (colly.). 4. That pertinently since the GST Act was recently enacted and due to non-clarity and on the advise of the tax consultan ...
Allahabad High Court
M/s Rajat Infra Developers Private Ltd Vs Union Of India And 4 Others
.... ect of various contraventions of the CGST Act, 2017 as discussed in the foregoing paras. (vii) I impose a penalty amounting to Rs.25,000/- (Rupees Twenty Five Thousand only) upon them Section 125 of the UPGST Act, 2017 upon them in respect of various contraventions of the UPGST Act, 2017 as ...
Allahabad High Court
Jai Prakash Chand And 2 Others Vs State Of U.P. Thru. Prin. Secy. State Tax Deptt. U.P. Lko. And Another
.... Rules, 2022 have been framed. Thus, no prejudice has been caused to the petitioners and both the writ petitions are liable to be dismissed. (32) We have considered the submissions made by the learned Counsel for the parties and perused the material available on record. (33) Initially, pe ...
Allahabad High Court (Lucknow Bench)
HCL Infotech Ltd Vs Commissioner, Commercial Tax And Another
.... section (1), on the person chargeable with tax. (4) The service of statement under sub-section (3) shall be deemed to be service of notice under sub-section (1) of section 73, subject to the condition that the grounds relied upon in the said statement, except the ground of fraud, or any wi ...
Allahabad High Court
M/S ECO Plus Steels Pvt. Ltd. Vs State Of U.P. And 3 Others
.... 381;रुटिपूर्ण है जिसमें सभी साइज के सरिया का एक बण् ...
Allahabad High Court
M/S Jhansi Enterprises, Nandanpura, Jhansi Vs State Of U.P. And Others
.... ng exceeding fifty thousand rupees (i) in relation to supply or (ii) for reasons other than supply or (iii) due to inward supply from an unregistered person, shall before commencement of such movement, furnish information relating to the said goods as specified in Part ‘A’ of the e-way bill elec ...
Allahabad High Court
M/S Hawkins Cookers Limited Vs State Of U.P. And 2 Others
.... of evasion of tax. He relied on the judgement in the cases of Pushpa Devi Jain Vs. Assistant Commissioner of Revenue reported in 2023-T.L.D.-89 and Carpenters Clasics India Pvt. Ltd. Vs. Assistant State Tax Officer & 2 Others reported in (2019 U.P.T.C. [Vol. 101] - 14) and in The Assistant S ...
Allahabad High Court
M/S Globe Panel Industries India Pvt. Ltd. Vs State Of U.P. And Others
.... ention. He further submitted that the petitioner could not explain the reason for not issuing a fresh E-Way Bill even though it was obvious that the petitoner was aware of the said expiry. He thus submitted that the penalty was in order. 4. This Court in M/s Hindustan Herbal Cosmetics v. St ...
Allahabad High Court
M/S Lari Almira House Vs State Of U.P. And 3 Others
.... 10. Standing counsel, on the other hand, justifies the order dated 24.01.2022 by arguing that the SIB had found certain discrepancies in the search and seizure carried out at the premises of the petitioner and a copy of the search, seizure and panchnama are available with the petitioner. H ...
Allahabad High Court
Anjali Chaurasiya Vs State Of U.P. Thru. Addl. Chief Secy. State Tax Deptt. , Govt. Of U.P. Civil Secrt. Lko. And Others
.... has placed reliance, noticing conflict in two Division Bench's judgment, following questions were referred for decision to the Full Bench : "(1) Where a learned Single Judge while hearing a writ petition calls for counter and rejoinder affidavits, but does not pass any order on the st ...
Allahabad High Court, Lucknow Bench
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