Tvl. V.N.S Construction vs. The State Tax Officer, (Review,)
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Before: and
This writ petition challenges the impugned order dated 29.01.2026, which is an assessment order passed under Section 74 of the TNGST Act 2017. 2. I have heard the learned counsel for the petitioner and the learned Government Advocate representing the revenue.
By the impugned orders, 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 The respondent alleged suppression of turnover based on differences between the turnover reflected in Form GSTR-7
(TDS deductions) and the turnover reported in Form GSTR-3B for AY 2021-22. The GSTR-7 figures were treated as additional
taxable turnover allegedly not disclosed by the petitioner. Based on such difference, a tax demand
of Rs.9,46,542/- together with interest and penalty was raised under Section 74 of the TNGST Act. The respondent presumed that the entire turnover reflected in TDS deductions represented taxable supplies. The petitioner explained that a substantial portion of the turnover related to operation and maintenance contracts executed for TWAD Board, which are exempt from GST under Notification No. 12/2017-Central Tax (Rate). The contract documents and bid conditions specifically provided that GST was not applicable to the relevant contracts. Form GSTR-7 merely reflects TDS deductions and cannot by itself determine taxability or establish suppressed turnover. The petitioner produced work orders, bid documents and exemption-related records in support of the claim. Further, the juri ictional assessing authority had already accepted the very same explanation and dropped proceedings on the identical issue for the same assessment year. The petitioner had actively participated
in the proceedings and submitted detailed replies along with supporting
documents. However, the respondent failed to properly appreciate and consider explanations, the exemption notifications and contract
records produced by the petitioner. The impugned order was passed mechanically without discussing the materials placed on record or assigning reasons for rejecting them. The earlier favourable order passed by the juri ictional authority was also ignored. Thus, the petitioner was denied a fair and meaningful consideration
of his objections, resulting in violation of principles of natural justice.
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 3 https://www.mhc.tn.gov.in/judis 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. But in this case, the service rendered is an exempted from GST and therefore, an opportunity is granted to the petitioner assessee without any condition.
In view of this, the writ petition is allowed on the following terms:- i. The impugned order dated 29.01.2026 shall stand set aside, and the matter shall stand remanded back to the file of the respondent. 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. 4 https://www.mhc.tn.gov.in/judis 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. 03.06.2026 NCC:Yes/No rgm To The State Tax Officer, (Review,), O/o The Joint Commissioner (ST) (Intelligence), Trichy Division, Commercial Taxes Buildings, Trichy. 5 https://www.mhc.tn.gov.in/judis D.BHARATHA CHAKRAVARTHY
, J.
rgm and W.M.P(MD)No.11075 of 2026 03.06.2026 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.