Tvl S Alagumani vs. The Superintendent Of GST And Central Excise

By the impugned order, the assessment was made ex-parte because the petitioner did not utilise the opportunities provided. The discrepancies and grounds on which the assessment order was issued, the dealer’s explanation on merits, and the reasons for not participating in the assessment proceedings are summarised briefly and presented in a table below: 2/5 https://www.mhc.tn.gov.in/judis Discrepancies found/Grounds on which the Order is passed Explanation offered by the Assessee on merits Explanation for not availing the opportunity Proper officer reverse the ITC. Mismatch of GSTR-3B & 2A. Supreme Court issue relating reversal of ITC made against the purchaser is attained finally. Section 169 of GST. Ex-parte order. All the notices and order were served in the web portal, petitioner was not noticed the show cause notice in the web portal.

Considering the nature of the discrepancies noted, the explanation provided by the assessee and the reason given before this Court for not availing the opportunity, I believe that an opportunity can be granted to the assessee to present their submissions and produce the relevant supporting documents before the respondent assessing officer. This Court has been extending such opportunities on equitable grounds; however, under appropriate conditions. Therefore, an opportunity is granted to the petitioner assessee on the condition of depositing 25% of the disputed tax amount.

In view thereof, this Writ Petition is allowed on the following terms: (i) Within four weeks from the date of receipt of a web copy of this order, the petitioner shall deposit 25% of the disputed tax amount with the respondent, without waiting for a certified copy of the order; 3/5 https://www.mhc.tn.gov.in/judis (ii) Upon such deposit, the impugned order dated 29.04.2024 shall stand set aside, and the matter shall stand remanded back to the file of the respondent; (iii) The assessee shall appear before the respondent without fail and submit their reply and documents in support of their claim, and it is for the respondent to consider the matter afresh and pass orders in accordance with law; (iv) Since the impugned order of assessment is set aside, any attachment of the bank account made pursuant to the impugned order shall stand raised; (v) No costs. Consequently the connected miscellaneous petitions are closed.

2026 sji NCC : Yes/No To The Superintendent of GST & Central Excise, O/o. The Superintendent of CGST & Central Excise, Karaikudi Range/Madurai-II Division, Karaikudi Assessment Circle, Sivagangai. 4/5 https://www.mhc.tn.gov.in/judis D.BHARATHA CHAKRAVARTHY, J. sji ORDER IN WP(MD) No.17030 of 2026 Date : 22/06/2026 5/5 https://www.mhc.tn.gov.in/judis