M/S Keller Grounds Engineering ... vs The State Of Bihar
2023 Latest Caselaw 2121 Patna

Citation : 2023 Latest Caselaw 2121 Patna
Judgement Date : 4 May, 2023

Patna High Court

M/S Keller Grounds Engineering ... vs The State Of Bihar on 4 May, 2023

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6681 of 2023
     ======================================================

M/s Keller Grounds Engineering India Pvt. Ltd. having its registered office at 7th Floor Eastern Wing, Centennial Squire, 6A, Doctor Ambedkar Road, Kodambakkam, Chennai and Its regional office at Opposite IGIMS, Bailey Road, Sheikpura, patna through its Finance Controller and authorised Signatory Mr. Meenakshi Sundaram . S.

... ... Petitioner/s Versus

1. The State of Bihar through Chief Secretary, Government of Bihar, Old Secretariat, Patna.

2. Commissioner, Commercial Tax Department, Govt. of Bihar, New Secretariat, Patna.

3. Joint Commissioner of State Tax, Special Circle, Patna.

4. Asistant Commissioner, Commercial Taxes, Circle, Patna.

5. Additional Commissioner (Admin), Commercial Tax department, Pant Bhawan, Bailey Road, Patna.

6. Treasury officer, Bihar Treasury Department, Raghuram Market, Sandalpur, Kumhrar, Patna.

7. Treasury Officer, Bihar Treasury Department, Sichai Bhawan, Baily Road, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Anurag Saurav, Advocate For the Respondent/s : Mr. Vikash Kumar, SC-11 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE MADHURESH PRASAD ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 04-05-2023 The petitioner is aggrieved with the non-

consideration of his refund application filed under the Bihar

Value Added Tax Act, 2005, which is produced as Annexure-3 at

page-45 of the memorandum.

The Government Advocate seeks time for Patna High Court CWJC No.6681 of 2023 dt.04-05-2023

instructions. However, since the prayer is only for a

consideration, we direct the Assessing Officer to expeditiously

take up the matter, issue notice to the petitioner and consider the

same expeditiously and in accordance with the statute to effect

refund, within the time prescribed, if the application and the

claim is found to be in order.

The writ petition stands disposed of without any

observation on the merits.




                                             (K. Vinod Chandran, CJ)


                                               ( Madhuresh Prasad, J)
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Uploading Date          08.05.2023.
Transmission Date