M/S Sharmanjit Yarns PVT. LTD. vs. Union Of INDIA And Others
Held
The Court noted that the parties were in agreement that the input tax credit had since been unblocked. Consequently, the writ petition was rendered infructuous.
Facts
The petitioner sought unblocking of input tax credit (ITC) amounting to Rs. 1,03,67,049/- in their electronic credit ledger. Reliance was placed on a government circular dated 02.11.2021.
Key Issues
The primary issue was the unblocking of input tax credit. The vires of Rule 86A of the CGST Rules, 2017, were also noted as an issue that was kept open.
Sections Cited
Rule 86A
AI-generated summary — verify with the full judgment below
236 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP-7658-2021 (O&M) Date of decision: 23.11.2022 M/s Sharmanji Yarns Pvt. Ltd. ......Petitioner. vs. Union of India and ors
......Respondents. CORAM: - HON'BLE MR JUSTICE TEJINDER SINGH DHINDSA HON'BLE MR JUSTICE SANJIV BERRY Present: - Mr. Amar Pratap Singh, Advocate for the petitioner. Mr. Sourabh Goel, Sr. Standing Counsel CBIC and Ms. Samridhi Jain, Advocate, for the respondents. …... TEJINDER SINGH DHINDSA, J. (ORAL) The short grievance raised in the instant petition was as regards unblocking the input tax credit of Rs. 1,03,67,049/- in the electronic credit ledger of the petitioner. In support of such prayer reliance has been placed upon Circular dated 02.11.2021 issued by the Government of India, Ministry of Finance (Department of Revenue), Central Board of Indirect Taxes and Customs, New Delhi. During the course of hearing today, learned counsel for the parties are ad idem that input tax credit has since been unblocked. PREETI 2022.11.23 17:33 I attest to the accuracy and authenticity of this order/judgment
CWP-7658-2021 (O&M) -2- In view of such admitted factual premise, the instant writ petition has been r
The judgment continues below.
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