M/S Parmanand Adwani Bareilly Thru. Its Partner Mayank Rajpal vs. Union Thru. Secy. Ministry Of Ralways New Delhi And 3 Others
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HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT - C No. - 7929 of 2025 Court No. - 3 HON'BLE SHEKHAR B. SARAF, J. HON'BLE PRASHANT KUMAR, J.
Heard learned counsel appearing on behalf of the parties.
Petitioner's grievance is that at the time the work was carried out for Northern Railways, GST was paid by the petitioner @12 per cent which was reimbursed by the opposite parties. However, subsequently, the rate of tax was enhanced, therefore, the difference of GST amount based on the 6 per cent difference in the rate is liable to be reimbursed to the petitioner alongwith interest.
In view of the aforesaid, let the petitioner approach opposite party no.4 who may get the facts verified and take a decision as to the claim of the petitioner within two months.
Accordingly, the petition is disposed of.
If ultimately it is found that the amount claimed is payable to the petitioner then the same shall be paid within the said period otherwise a reasoned decision shall be communicated. October 29, 2025 cks/- Versus Counsel for Petitioner(s) : Nirmit Srivastava Counsel for Respondent(s) : A.S.G.I., Akansha Dubey (Prashant Kumar,J.) (Shekhar B. Saraf,J.) M/S Parmanand Adwani Bareilly Thru. Its Partner Mayank Rajpal .....Petitioner(s) Union Thru. Secy. Ministry Of Ralways New Delhi And 3 Others .....Respondent(s) CHANDRA KANT SINGH High Court of Judicature at Allahabad, Lucknow Bench
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.