M/S.Arshad Trader vs. The State Tax Officer
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Before: and
This writ petition challenges the impugned order dated 15.12.2025 which is an assessment order passed under Section 73 of the GST Act 2017. 2.I have heard the learned counsel for the petitioner and the learned Government Standing Counsel appearing for the respondents. 3.Upon perusal of the impugned orders, it can be seen that the petitioner did not avail the opportunity, when the show cause notice is uploaded and the final order was passed. Accordingly, the impugned ex- parte orders came to be passed. 2 https://www.mhc.tn.gov.in/judis
Considering the plea made by the petitioner that the petitioner is dealing in Paddy which is exempted from tax, additional condition is not imposed. 5.In view thereof, the Writ Petition is allowed on the following terms: (i)Since the petitioner is dealing in Paddy which is exempted from tax, the impugned order dated 15.12.2025 is set aside and the matter is 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. (iv)Since the impugned order of assessment is set aside, any attachment of the bank account made pursuant to the impugned order shall raised. 3 https://www.mhc.tn.gov.in/judis (v)No costs. Consequently, connected miscellaneous petition is closed. 15.06.2026 NCC:Yes/No To The State Tax Officer, The State Tax Officer, Commercial Tax Building, Tirupathur. D.BHARATHA CHAKRAVARTHY, J. Ns and W.M.P(MD)No.12103 of 2026 https://www.mhc.tn.gov.in/judis
2026 https://www.mhc.tn.gov.in/judis
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