Sl. No.,Particulars,Amount (Rs.),
1.,Amount of Admitted Tax,"5,17,39,669.00",
2.,Amount of Assessed Tax,"12,89,71,279.00",
3.,Remaining balance to be paid,"7,72,31,610.00",
4.,Pre-Deposit,"76,00,000.00",
5.,"Remaining balance for
settlement","6,96,31,610.00",
6.,Final Settlement amount,"2,79,06,859.70",
No.,Type of Cases,Settlement amount,
1,2,3 (Tax),4 (Interest)
1,"Arrear of admitted tax,
interest and penalty",100% amount of admitted tax,"10%   Â
of    unpaid
amount of interest
and penalty (90%
waiver).
2,"Arrear amount of
assessed tax
uptoFinancial year
2017-18.","40%   of   the   difference
between        Â
the         tax component of
assessed tax and  the  amount Â
of  tax
already paid (60% waiver)","10% of the unpaid
amount of interest
and penalty in that
statutory      Â
order
(90% waiver)
3,"Arrear amount related
to statutory
declarations
/Forms/certificates
upto Financial Year
2017-18","50% of the unpaid amount of taxÂ
calculated after the deduction of (50%
waiver)
(a)  The  amount  of  tax
involved in the value of
acceptable              Â
Forms/ Certificates/Declarations submittedÂ
by the applicant before    Â
the     prescribed authority Â
under  this  Act, and
(b)  The  amount  already
paid   towards   the   total
arrear of tax.","10% of the unpaid
amount of interest
and penalty as per
statutory      Â
order (90% waiver)
4,"Any arrear in dispute
other than mentioned
in Sl. No. 1, 2 and 3","40%  of  tax  in  dispute
provided the same has not been  Â
declared/considered in  any order/
assessment/reassessment (60% waiver)","10% of the unpaid
amount of interest
and penalty as per
statutory      Â
order (90% waiver)
Sl. No.,Particulars,Amount (Rs.),
1.,Amount of Admitted Tax,"5,17,39,669.00",
2.,Amount of Assessed Tax,"12,89,71,279.00",
3.,Remaining balance to be paid,"7,72,31,610.00",
4.,Pre-Deposit,"76,00,000.00",
5.,Remaining balance for settlement,"6,96,31,610.00",
6.,Final Settlement amount,"2,79,06,859.70",
27. As a result, the instant writ application stands allowed. Pending, I.As., if any, stand disposed of. However, there shall be no order as to costs.",,,