East India Hotels Ltd. vs Shri Kishore Chand, Sales Tax ...
1982 Latest Caselaw 334 Del

JUDGMENT

1. For the reasons already given by us in (C.W. No. 3044 of 1982) East India Hotels Ltd. v. Sales Tax Officer [1983] 53 STC 85 and (C.W. No. 979 of 1982) Claridges Hotels (P.) Ltd. v. Sales Tax Officer [1983] 53 STC 83 which we need not repeat, we quash the impugned order imposing penalty and thereby preventing the refund to which the petitioner is legitimately entitled.

2. We are quashing the penalty imposed because we are of the view that the penalty has been imposed for no other reason than to somehow prevent refund to which the petitioner had become entitled by virtue of assessment orders. It is quite apparent that the motivating factor was what we have stated above as the amounts by and large go inside. Further we are of the view that it has not been shown that there is any means read which could be attributed to the petitioner and therefore the question of levy of penalty does not arise. We, therefore, make the rule absolute, quash the order the penalty and direct the refund as claimed forthwith. The petitioner will be entitled to interest on the refund in accordance with law. The petitioner would also be entitled to costs. Counsel's fee Rs. 550.