Tvl Annai Enterprises vs. The Deputy State Tax Officer- Ii / The Deputy Commercial Tax Officer
Original PDF →No AI summary yet for this judgment.
Before: and Honble Court may deem fit & proper to the circumstances of the case & thus
The present Writ Petition has been filed challenging the impugned order dated 13.08.2025, whereby the application submitted by the petitioner in Form GST SPL-02, dated 15.03.2025, has been rejected. The relevant observations contained in the impugned order read as follows:
The impugned order has also been passed taking note of the fact that, despite sufficient opportunity having been afforded, the petitioner failed to appear before the respondent and prosecute the application.
It is brought to the notice of this Court that the Principal Seat of this Court is presently seized of a batch of matters involving the question as to whether the benefit of the Amnesty Scheme under Section 128A of the Central https://www.mhc.tn.gov.in/judis __________ Page3 of 5 Goods and Services Tax Act, 2017, is liable to be extended in similar circumstances. The decision of the Principal Seat in the said batch of cases is awaited.
There is no dispute that the petitioner had disclosed the tax liability in GSTR-1, but failed to discharge the corresponding tax liability while filing the monthly GSTR-3B returns. The Assessment Order dated 09.06.2023 appears to have been passed under Section 73 of the respective GST enactments. Prima facie, there appears to be no statutory embargo in entertaining the petitioner's application seeking the benefit of the Amnesty Scheme under Section 128A of the GST Act, subject to the petitioner satisfying the conditions prescribed thereunder.
There are also indications that the GST Council had itself recommended the insertion of Section 128A into the GST Act after taking note of the practical difficulties encountered by taxpayers following the rollout of the GST regime with effect from 01.07.2017. These aspects are also likely to form part of the consideration before the Principal Seat in the pending batch of cases.
Therefore, without expressing any opinion on the merits of the controversy, this Court is inclined to remit the matter to the respondent for fresh consideration after the decision of the Principal Seat in the batch of cases is https://www.mhc.tn.gov.in/judis __________ Page4 of 5 rendered. Upon the pronouncement of the said decision, the respondent shall reconsider the petitioner's application and pass fresh orders in accordance with the law declared therein. It is made clear that the respondent shall abide by and give effect to the decision to be rendered by the Principal Seat in the batch of cases relating to Section 128A of the GST Act, which is presently being heard by the Hon'ble Mr.Justice Senthilkumar Ramamoorthy.
The Writ Petition stands disposed of accordingly. There shall be no order as to costs. Consequently, the connected Miscellaneous Petition is closed. 27-07-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No smn2 To The Deputy State Tax Officer- II / The Deputy Commercial Tax Officer Tuticorin Assessment Circle, Tuticorin. https://www.mhc.tn.gov.in/judis __________ Page5 of 5 C.SARAVANAN, J. smn2 27-07-2026 https://www.mhc.tn.gov.in/judis
Reproduced from the public record of the Madras High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.