M/S Emmanuvel Scrap Works Private Limited vs. Commercial Tax Officer (Enforcement)-2
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Cause title — parties, addresses and appearances
ORAL ORDER
The petitioners have sought for setting aside of the order at Annexure-C1, which is an order of demand of penalty and fine and the petitioners have also sought for setting aside of the order at Annexure-C2, which is also an order of demand of penalty and fine.
It is the case of the petitioners that the petitioner were not served with the summons and due to certain bona fide lapse, they were not able to participate in the proceedings. In light of the consequences that would flow by virtue of the order passed, the petitioners request that the orders may be set aside and an opportunity of hearing be afforded. It is further submitted that the orders passed do not indicate who has to pay the penalty and fine and in light of such ambiguity, the matter may be remitted for reconsideration. HC-KAR NC: 2026:KHC:15828
Sri. Hemakumar, learned Additional Government Advocate submits that there are serious allegations against the petitioners, as would be made out in the orders.
Heard both sides. The only request of the petitioners is that it will be appropriate to afford a fresh opportunity to make out their case before the authority, as they did not participate in the proceedings, being unaware of the notices that are stated to have been issued.
The observations made insofar as non-service of notice, it is clarified as regards the petitioner No.1. 6. It is further submitted that even otherwise, the orders does not specify as to who has to pay the penalty and fine, as it is addressed to five persons. Accordingly, it is submitted that, if an opportunity is afforded, the petitioners would place their case before the authority and also make out a case for specification as to on whom the liability to satisfy the penalty and fine would lie. HC-KAR NC: 2026:KHC:15828
Taking note of the contentions raised, while also keeping in mind the submission of the learned AGA that certain allegations are made and that the goods cannot be released till the final adjudication, it would be appropriate to keep the orders at Annexures-C1 and C2 in abeyance. The petitioners to appear before respondent No.1 and make out their case. Respondent No.1 may, after hearing the petitioners, reconsider the matter and pass a fresh order. Upon a fresh order being passed, the said order will supersede the earlier order.
The direction to keep the orders at Annexures- C1 and C2 in abeyance is passed in light of the assertion by the learned AGA that, if the orders are set aside and remitted, the petitioners may have a right to seek for release of the goods. Accordingly, while reconsidering the matter, the authority is free to take an independent decision. HC-KAR NC: 2026:KHC:15828
All contentions are kept open. The contention of the petitioners regarding bifurcation of liability towards penalty and fine may be looked into by the authority appropriately.
Accordingly, the petition is disposed of. (S SUNIL DUTT YADAV) JUDGE SHS List No.: 1 Sl No.: 8
Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.