Gujarat High Court
Karp Impex Ltd Through Director vs Commissioner Of Service Tax on 10 May, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
KARP IMPEX LTD THROUGH DIRECTOR....Petitioner(s)V/SCOMMISSIONER OF SERVICE TAX C/SCA/8066/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 8066 of 2013 ================================================================ KARP IMPEX LTD THROUGH DIRECTOR....Petitioner(s) Versus COMMISSIONER OF SERVICE TAX & 1....Respondent(s) ================================================================ Appearance: MR.S.N.SOPARKAR, SR. COUNSEL WITH MR. D K.PUJ, ADVOCATE for the Petitioner(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 10/05/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the petitioner submitted that without any assessment or adjudication, a sum of Rs. 53,23,668/- by way of service tax, was recovered from the petitioner under duress.
Notice returnable on 21.06.2013.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) jyoti Page 1 of 1