Nahul Communication vs. The Commissioner Of CGST And Central Excise
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Before: and
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
This writ petition is filed challenging the impugned order dated 17.02.2025. The same is an order of assessment passed under Section 73 of the Tamil Nadu Goods and Services Tax Act, 2017. 2.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. 2/5 https://www.mhc.tn.gov.in/judis
Normally, this Court imposes a condition of 25% deposit for remitting the matter back. In this case, it is submitted by the learned counsel for the petitioner that since 100% of the tax amount has already been recovered, no need to impose additional condition. 4.This Court, takes into account the said submission, is of the view that one more opportunity can be granted to the petitioner. This writ petition is ordered on the following terms: (i)Since100% of the tax amount had already been recovered, the impugned order dated 17.02.2025 shall stand set aside and the matter stands remitted back to the file of the respondent. (ii)The petitioner shall appear before the respondent without fail and file such reply and produce such documentary evidence in support of his claim and the respondent authority shall pass orders fresh in accordance with law, as expeditiously as possible. (ii)It is also made clear that since the matter is remanded back for fresh disposal, freezing of the petitioner's bank account shall stand raised. 3/5 https://www.mhc.tn.gov.in/judis (iii)No costs. Consequently, connected miscellaneous petitions are closed. 10.06.2026 D.BHARATHA CHAKRAVARTHY.,J. Ns To 1.The Commissioner of CGST And Central Excise, O/o. the Commissioner of Cgst and Central Excise, No.1, Williams Road, Cantonment, Trichy - 620 001. 2.The Superintendent of CGST and Central Excise, Karur - V, Range, Karur Division, No.15, 3rd Floor, Gowripuram Extension, Karur – 639002. ORDER MADE IN W.P(MD)No.15660 of 2026 and W.M.P(MD)Nos.11744 and 11746 of 2026 4/5 https://www.mhc.tn.gov.in/judis
2026 5/5 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.