Asha And Others vs. State Of Punjab And Another
Held
The Court granted regular bail to the petitioners, considering they are ladies and have already undergone a substantial period of custody. The maximum sentence for the alleged offense is 5 years.
Facts
The petitioners are accused of being involved in a network of bogus firms used to avail inadmissible input tax credit (ITC) and pass on fraudulent ITC. The total alleged fraudulent ITC is over 31 crore rupees.
Key Issues
The primary issue was whether the petitioners, who are ladies and have been in custody for 8 months, deserve regular bail given the maximum sentence and the allegations of large-scale tax evasion.
Sections Cited
Section 132, Section 20
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-43836-2021 (O&M) Date of Decision:- 7.4.2022 Asha and others ...Petitioners Versus State of Punjab and another
...Respondents CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL Present: Mr. Karan Pathak, Advocate for the petitioners No. 1 & 3. Mr. Gurinder Pal Singh, Advocate for petitioner No.
Mr. Luvinder Sofat, AAG, Punjab, Mr. Saurabh Goel, Advocate and Mr. Tej Bahadur, Advocate for respondent No. 2. ***** GURVINDER SINGH GILL, J
.
The petitioners seek grant of regular bail in proceedings initiated by Superintendent (Anti-Evasion) CGST, Commissionerate Ludhiana under Section 132 of the Central Goods and Services Tax Act, 2017 (hereinafter referred to as ‘the Act’) read with Section 20 of the Integrated Goods and Services Tax Act, 2017. 2. The allegations against the accused are to the effect that during the course of investigation, it was found that Shri Sunil Kumar son of Shri Sobha Ram is running a network of bogus firms and had created the below mentioned seven firms in his own name or in the name of his family members, employees and their f
The judgment continues below.
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Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.