REGENT COMPUTRONICS PVT. LTD.

Malook Chand And Sons Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

CHANDRA SINGH VS. STATE OF RAJASTHAN AND ANR. [REFERRED TO]
K V RAJLAKSHMIAH SETTY VS. STATE OF MYSORE [REFERRED TO]
DURGA PRASHAD VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED TO]
JAGDISH NARAIN MALTIAR VS. STATE OF BIHAR [REFERRED TO]
RAJA JAGDAMBKA PRATAP NARAIN SINGH VS. CENTRAL BOARD OF DIRECT TAXES [REFERRED TO]
S A RASHEED VS. DIRECTOR OF MINES AND GEOLOGY [REFERRED TO]
STATE OF MAHARASHTRA VS. DIGAMBAR [REFERRED TO]
MUNICIPAL COUNCIL AHMEDNAGAR VS. SHAH HYDER BEIG [REFERRED TO]

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the record.

(2.) THIS writ petition had initially been filed praying for a writ of mandamus directing the respondent, IT Department to refund Rs. 27,423 with interest.

(3.) DURING the pendency of the writ petition, an additional affidavit was filed by the petitioner. In para 2 of the same it is which is Annex. P -1 to the writ petition. According to the said order, interest of Rs. 9,598 was worked out @ 15 per cent retention of the cash. The finding given in the order under s. 132(5) of the Act was repeated in the regular assessments writ petition.

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MALOOK CHAND & SONS Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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