M/S Hari Om Traders vs State Of U.P. And Others
2012 Latest Caselaw 2003 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 633 of 2012
 

 
Petitioner :- M/S Hari Om Traders
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Udai Chandani
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Supplementary affidavit filed today, be taken on record.

Learned standing counsel prays for and is allowed two weeks' time to file counter affidavit.

The petitioner's case is that by show cause notice dated 11.05.2012, the petitioner's goods have been detained and the petitioner has been asked to be present on 16.05.201 at 11:00 A.M. in the office of Assistant Commissioner/Commercial Tax Mobile Squad, Unit-IInd, Allahabad (Respondent No. 3) to show cause as to why the goods may not be seized. One of the grounds in the show cause notice is that the goods are undervalued more than 50%. The value of the goods as mentioned in invoice was Rs.71487/-.

Ends of justice be served in providing that subject to giving security of double of the amount of Rs.71,487/- other than cash or bank guarantee, the goods shall be provisionally released to the petitioner.

List thereafter.

Copy of the order may be given to the petitioner today on payment of usual charges.

(Prakash Krishna,J)          (Ashok Bhushan,J)

Order Date :- 21.5.2012

MK/