M/S Kiran Overseas vs. Commissioner Of Customs And Ors
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
241
CWP No.10695 of 2020 Date of decision: 25.01.2023
M/S KIRAN OVERSEAS
…. Petitioner
Versus
COMMISSIONER OF CUSTOMS AND OTHERS …. Respondents
CORAM: HON’BLE MS. JUSTICE RITU BAHRI
HON’BLE MRS. JUSTICE MANISHA BATRA
Present : Mr. Deepak Gupta, Advocate for the petitioner.
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RITU BAHRI, J. (oral)
Learned counsel for the petitioner submits that during the pendency of this writ petition, the respondents had released the drawback amounting to Rs. 39,48, 102/- as well as IGST amounting to Rs.58,56,371. In view of the above,
(RITU BAHRI) JUDGE
(MANISHA BATRA) 25.01.2023
JUDGE Jyoti-IV Whether speaking/reasoned: Yes/No.
Whether reportable : Yes/No JYOTI 2023.01.31 12:41 I attest to the accuracy and integrity of this order/judgment
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.