Atma Ram Singh vs State Of U.P. And 2 Others
2014 Latest Caselaw 6193 ALL

Citation : 2014 Latest Caselaw 6193 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Atma Ram Singh vs State Of U.P. And 2 Others on 8 September, 2014

Bench: Arun Tandon, Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT TAX No. - 536 of 2014
 

 
Petitioner :- Atma Ram Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Bajrang Bahadur Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

This writ petition which is directed against the consequential recovery without questioning the main order of demand of tax.

The Hon'ble Supreme Court of India in the Case of Government of Maharastra Vs. Deokar's Distillery; (2003) SCC 669 and Barkat Ali Vs. Badri Narain; AIR 2008 SC 1272 and P. Chithranja Menon Vs. A. Balakrishnan; AIR 1977 SC 1720, has held that if the basic order is not under challenge, consequential order cannot be subjected to challenge.

This writ petition is dismissed with liberty to file a fresh if permissible under law after challenging the order of demand of tax also.

Order Date :- 8.9.2014