M/S Hiran Tobacco Factory Hiran ... vs Customs Excise And Service Tax ...
2022 Latest Caselaw 209 ALL

Citation : 2022 Latest Caselaw 209 ALL
Judgement Date : 21 March, 2022

Allahabad High Court

M/S Hiran Tobacco Factory Hiran ... vs Customs Excise And Service Tax ... on 21 March, 2022

Bench: Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- WRIT - C No. - 1002516 of 2011
 

 
Petitioner :- M/S Hiran Tobacco Factory Hiran Nagar Unnao
 
Respondent :- Customs Excise And Service Tax Appellate Tribunal New Delhi
 
Counsel for Petitioner :- Sudhir Pandey,Paavan Awasthi,Virendra Kumar Dubey
 
Counsel for Respondent :- K.D.Nag
 

 
Hon'ble Abdul Moin,J.

This case was listed today (21.03.2022) and was argued by learned counsel for the petitioner. Nobody had appeared on behalf of the respondent and as such the judgment was dictated in the open Court and the writ petition was partly allowed. However, before signing the judgment, it was noticed that no argument on Section 35FF of the Central Excise Act, 1944, which pertains to interest on delayed refund of amount deposited under Section 35F of the aforesaid Act, were raised which may have a direct bearing on the case.

As such, list this case on 25.03.2022 for further hearing.

Order Date :- 21.3.2022

A. Katiyar