JUDGEMENT
SAUMITRA DAYAL SINGH,J. -
(1.)Heard Sri Navin Sinha, learned Senior Counsel assisted by Sri Madan Lal Srivastava, Sri Apoorv Hajela, learned Standing Counsel for the revenue and Sri Sumit Kumar Kakkar, learned counsel for the respondent- Bank.
(2.)Present writ petition has been filed, effectively to restrain the respondent-State authorities from adopting coercive measures against the property purchased by the petitioner company, under a registered sale-deed dtd. 16/7/2014. Thereby, Plot Nos.126/1, 10 and 126M situate at Village- Gathauna, Pargana Ujhani, District - Badaun (hereinafter referred to as 'the property-in-dispute') were purchased by the petitioner, from another company - M/s Kanha Vanaspati Ltd.- respondent no.7 (hereinafter referred to as 'assessee-in-default'). Relief has also been sought against the citation dtd. 26/5/2015, seeking those recoveries from the petitioner.
(3.)Undisputedly, the 'assessee-in-default' was assessed to tax for the A.Ys. 1992-93 (U.P. and Central), 1993-94 (Central), 2006-07 (Central) and 2006-07 (Entry Tax), under the provisions of U.P. Trade Tax Act, 1948, Central Sales Tax Act, 1956 and The U.P. Entry Tax Act. It was further faced with other demands of tax etc. raised against it for the A.Ys. 1994-95 to 2000-01. Those arrears of tax were stated to be Rs.17,64,83,574.00, in the impugned recovery citation dtd. 26/5/2015.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.