M/S Super Texfab PVT. LTD. vs. State Of Haryana And Another
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.12689 of 2022 (O&M)
Date of decision: 24.02.2023
M/s Super Texfeb Pvt. Ltd.
…Petitioner
Vs. State of Haryana and another
…Respondents
CORAM: HON’BLE MS. JUSTICE RITU BAHRI
HON’BLE MRS. JUSTICE MANISHA BATRA
Present: Mr. Ankit Grewal, Advocate,
for the petitioner.
Ms. Mamta Singla Talwar, DAG, Haryana.
**** Ritu Bahri, J. (oral)
Petitioner is seeking quashing of the order dated 27.07.2021 (Annexure P-4), whereby application for refund filed by the petitioner has been rejected.
Learned State counsel informs that as per instructions dated 05.07.2022, the Government has decided to extend the time limit for recovery of tax not paid or short paid or of input tax credit wrongly availed or utilized in respect of a tax period for the financial year 2017-18, up to 30.09.2023. In view of the said fact, the present petition is disposed of by giving direction to the respondents to pass a final order on the application dated 31.05.2021 (Annexure P-2) filed by the petitioner, expeditiously, in accordance with law.
(RITU BAHRI)
JUDGE
(MANISHA BATRA)
JUDGE 24.02.2023 ajp
Whether speaking/reasoned : Yes/No
Whether reportable
: Yes/No
AJAY PRASHER 2023.03.01 12:58 I attest to the accuracy and integrity of this document
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.