Rkm Steel Industries vs. Union Of INDIA And Another
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Court No. - 3 Case :- WRIT TAX No. - 1024 of 2021 Petitioner :- Rkm Steel Industries Respondent :- Union Of India And Another Counsel for Petitioner :- Tanmay Sadh Counsel for Respondent :- A.S.G.I.,Gopal Verma,Parv Agarwal Hon'ble Surya Prakash Kesarwani,J. Hon'ble Jayant Banerji,J. Heard Sri Tanmay Sadh, learned counsel for the petitioner, Sri Gopal Verma, learned counsel for the respondent No.1 and Sri Parv Agarwal, learned counsel for the respondent No.
This writ petition has been filed praying for the following relief: "(i) Issue Writ of Mandamus directing the Respondents to unblock Input Tax Credit of the Petitioner amounting to Rs.54,43,114/- as restriction blocking the ITC has ceased to operate in terms of Rule 86A(3) of CGST Rules, 2017 and further seeking directions to the Rspondent to permit the Petitioner to utilize the said amount of ITC." All the learned counsels for the parties jointly state that the controversy involved in the present writ petition is squarely covered by a judgment of this Court dated 10.11.2021 in Writ-Tax No.839 of 2021 (M/S Harilaxmi Alloys Pvt.Ltd. vs. Union of India and another) and, therefore, this writ petition may also be disposed off on the same terms and conditions. In view of the statement made by the learned counsels for the parties and with their consent, this writ petition is disposed off in terms of the judgment dated 10.11.2021 in Writ-Tax No.839 of 2021 (M/S Harilaxmi Alloys Pvt.Ltd. vs. Union of India and another). Order Date :- 2.2.2022 NLY
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.