CASTROL INDIA LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ application has been preferred by the petitioner for following reliefs;

(2.) At the outset, it is pertinent mention that during pendency of the instant application, the respondents refunded the principal amount of tax on 29/3/2024 and now the only prayer for which the petitioner has contended is with regard to payment of interest.

(3.) The brief facts of the case as per the pleadings are that on 19/3/2015, the petitioner faced a tax liability of Rs.12,53,62,383.00 during the Assessment Year 2011-12, as determined by a regular Assessment Order under Sec. 35(6) of the JVAT Act.