EXIDE INDUSTRIES LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred for the following reliefs :-

(3.) The brief facts of the case is that the petitioner was assessed under the Jharkhand Value Added Tax Act, 2005 (hereinafter referred as "JVAT Act") for the financial year 2012-13 vide Assessment Order dtd. 5/10/2015 passed by the respondent no.2. By the said assessment order inter alia the petitioner was disallowed the Input Tax Credit amounting to Rs.1,28,617.00 for the reason that the petitioner could not produce Form JVAT-404 in support of the said amount of Rs.1,28,617.00 as Input Tax Credit. Further, in the said Assessment Order, the Input Tax Credit amounting to Rs.15,98,657.48 was disallowed to the petitioner on the basis of Sec. 18(8) (ix) of the JVAT Act.