M/S M. Khanna Road Lines vs. Union Of INDIA And 4 Others
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Court No. - 3 Case :- WRIT TAX No. - 637 of 2022 Petitioner :- M/S M. Khanna Road Lines Respondent :- Union Of India And 4 Others Counsel for Petitioner :- Suyash Agarwal Counsel for Respondent :- A.S.G.I.,C.S.C.,Gaurav Mahajan Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Jayant Banerji,J.
Heard Sri Suyash Agarwal, learned counsel for the petitioner and Sri Gaurav Mahajan, learned Senior Standing Counsel for the respondents.
This writ petition has been filed praying for the following relief :- (i) issue a writ or direction or pass an order in the nature of Mandamus directing the respondents authorities to allow the petitioner to rectify its inadvertent and human mistake/error in GSTR-1 returns.
Considering the facts and circumstances of the case, the relief, as sought by the petitioner, can not be granted in view of law laid down by Hon'ble Supreme Order Date :- 27.4.2022/vkg GOSWAMI Date: 2022.04.27 17:18:28 IST Reason: Location: High Court of Judicature at Allahabad
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.