SHREE BALAJI ENGINEERING SERVICES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.Punit B.Juneja for the petitioner and learned AGP Mr.Raj Tanna for the respondent no.3.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) The brief facts of the case are that the petitioner during the course of its business with different entities regularly filed tax returns with the authority by taking input tax credit.