M/S Ajay Prakash Associates vs State Of U.P. And Others
2012 Latest Caselaw 2026 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 634 of 2012
 

 
Petitioner :- M/S Ajay Prakash Associates
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- J.P. Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Connect with Writ Petition No.1223 of 2011 and 1187 of 2011.

For the reasons given for the interim orders passed in the above writ petitions on 17.8.2011 and 24.8.2011, taking into account that the petitioners had applied for compounding of tax liability (para 27 of the writ petition) under sub-section (1) of Section 6 of the U.P. Value Added Tax Act, 2008 under the Scheme dated 9.6.2009 as Civil Contractor at the rate of 2% and the orders passed in Writ Petition No.581 of 2011, M/s R.K. Associates Vs.State of U.P. & Ors. dated 2.5.2011 in which the writ petition was disposed of on the statement given by learned Standing Counsel that the Government Order dated 30th December, 2010 increasing rate of compounding from 2% to 4% will apply prospectively, we direct, as an interim measure, that until hearing of the writ petition increased rate of compounding from 2% to 4% by Government Order dated 30th December, 2010 shall not be made applicable to the petitioner.

Learned Standing Counsel appearing for the respondents is allowed three weeks' time to file counter affidavit.

List in the month of July, 2012, along with all connected matters.

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

Order Date :- 21.5.2012

MK/