Karthikeyan Electricals vs. The Superintendent Of CGST And Central Excise
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Cause title — parties, addresses and appearances
ORDER This Writ Petition is filed challenging the impugned Order-in- Original No.43/2024 GST (Madurai West Range) in DIN-20240359XO0000888C23 dated 18.03.2024 and Form GST DRC-07 Summary of the Order in Reference No.ZD330424241588B dated 29.04.2024 passed for the F.Y.2018-19 and consequential impugned Rectification Order in Reference No.ZD3301261386796 passed in GSTIN/Temp. ID 33AHTPK6117A1ZL dated 27.01.2026. 2. The impugned orders have been passed on the ground that the petitioner had availed Input Tax Credit (ITC) to the tune of Rs.17,35,012/- after the due date for furnishing the return in Form GSTR-3B under Section 39 of the CGST Act. _____________ Page No. 2 of 5 https://www.mhc.tn.gov.in/judis
Upon perusal of the affidavit filed in support of this Writ Petition and after hearing the learned counsel on either side, it is evident that, by introducing an amendment to Section 16 of the Act in the form of Section 16(5), the Government has permitted taxpayers to claim ITC for the financial years 2017–2018 to 2020–2021, provided that GSTR-3B returns were filed on or before 30.11.2021, thereby overriding the time limit prescribed under Section 16(4) of the CGST Act. In the present case, the petitioner had filed GSTR-3B returns for the relevant period on 30.09.2020 and therefore, the availment of ITC pertaining to the financial year 2018–2019 is to be treated as within time, since the return was filed on or before 30.11.2021. However, the impugned orders were passed without taking this into consideration.
In view thereof, this Writ Petition is allowed on the following terms:- i. The impugned orders shall stand set aside and the matter shall stand remanded back to the file of the respondent for fresh consideration. ii. The petitioner shall appear before the respondent without fail and file reply and file such documents before the respondent. _____________ Page No. 3 of 5 https://www.mhc.tn.gov.in/judis iii. The respondent, after taking into consideration the observations made supra, shall pass appropriate orders in accordance with law. iv. No costs. Consequently, the connected Miscellaneous Petitions are closed.
2026 Neutral Citation : No smn2 To The Superintendent of CGST and Central Excise, West Range - I, Madurai - I Division, No.5 V.P.Rathinasamy Nadar Road, Bibikulam, Madurai - 625 002. _____________ Page No. 4 of 5 https://www.mhc.tn.gov.in/judis D.BHARATHA CHAKRAVARTHY
, J.
smn2
2026 _____________ Page No. 5 of 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.