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High CourtsDivision Bench(2015) 07 P&H CK 0079

Tax Bar Association, Hisar vs State of Haryana and Others

Punjab And Haryana At Chandigarh · Decided on 30 July 2015 · Citation: (2015) 3 RCR(Civil) 961

HON’BLE JUDGES
S.J. Vazifdar, A.C.J · Gurmeet Singh Sandhawalia, J
CASE NUMBER
CWP No. 15499 of 2015

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Judgment

6 paragraphs · 206 words

S.J. Vazifdar, Actg. C.J.

1.

Issue notice of motion. Service is waived, as Ms. Mamta Singla Talwar, learned Deputy Advocate General, Haryana accepts notice on behalf of the respondents.

The petitioner''s grievance is that the respondents have introduced a system of e-filing of the tax returns under the Haryana Value Added Tax Act, 2003 and that the respondents are refusing to accept manual returns.

Ms. Talwar appearing on behalf of the respondents, on having instructions, states that the respondents are undoubtedly encouraging e-filing of the tax returns, but that the respondents are not at least for this quarter refusing to accept the manual returns. They intend issuing a notification.

2.

The petitioner''s grievance, therefore, stands redressed at this stage.

3.

Needless to add that it is always open to the petitioner to challenge the notification, if any. In view of the said statement, the petitioner is at liberty to file the manual returns for this quarter. The respondents state that they will accept the same, if filed. As there was some uncertainty regarding the matter which is at a transitional stage from manual filing to e-filing, the time to file the manual returns or e-returns is extended only upto 10.08.2015. The petition is accordingly disposed of.