Tvl.Sri Arasan Stores vs. The Deputy State Tax Officer - 1
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Before: and
This writ petition challenges the impugned order dated 28.08.2024, which is an assessment order passed under Section 73 of the TNGST Act, 2017. 2. I have heard the learned counsel for the petitioner and the learned Government Standing Counsel representing the revenue.
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 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 Excess claim of ITC availed w.r.t GTR-2A The petitioner has claimed ITC on eligible inward supply. Even the above issue is covered under Circular No. 193/5/2023 dated 17-07-2023. As per the above circular, the petitioner is eligible for claim of ITC. The show cause notice and impugned
order
have uploaded in the GST portal. accountant
The never informed in the above. Hence, could not be able to take further steps within time. Claim
of ineligible ITC u/s.17(5) The petitioner has not claimed any ITC on inward supply which is used for unrelated business transactions. Hence, the question of ineligible ITC under section 17(5) of the Act does not arise. The entire claim of ITC is eligible in accordance with law and ready to file reply along with connected records for the eligible claim of ITC. - do -
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; 3 https://www.mhc.tn.gov.in/judis however, under appropriate conditions. Since it is stated that 100% of the disputed tax amount has already been recovered, no additional condition is imposed.
In view thereof, this Writ Petition is ordered on the following terms: i. The impugned order dated 06.12.2025 shall stand set aside and the matter shall stand remanded back to the file of the respondent for reconsideration. ii. 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. iii. Since the impugned order of assessment is set aside, any attachment of the bank account made pursuant to the impugned order shall stand raised. iv. No costs. Consequently the connected miscellaneous petition shall stand closed. 19.06.2026 Neutral Citation: No rgm 4 https://www.mhc.tn.gov.in/judis To The Deputy State Tax Officer – 1, Nagercoil (Rural) Assessment Circle, Commercial Tax Office Buildings, Kanniyakumari District. 5 https://www.mhc.tn.gov.in/judis D.BHARATHA CHAKRAVARTHY
, J.
rgm and W.M.P(MD)No.12614 of 2026 19.06.2026 6 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.