Velayudhan Gold LLP vs. Intelligence Officer, Intelligence Unit, Kottarakkara

WP(C)/34654/2023HC KeralaGSTCNR KLHC01077820202320 October 2023Bench: HONOURABLE MR. JUSTICE D. K. SINGH13 pages
AI SummaryDismissed

Held

The High Court held that authorization for search and seizure under Section 67(2) is general for the premises, not for specific items or persons. Since the search of M/s Sobhana Jewellery's premises was duly authorized, the seizure of goods found therein, even if belonging to the petitioner, was valid. The Court found no merit in the petitioner's argument regarding lack of specific authorization.

Facts

During a search at M/s Sobhana Jewellery's premises, gold ornaments belonging to Velayudhan Gold LLP were found with a delivery challan showing a discrepancy in weight. The ornaments were seized, and a show cause notice was issued for penalty in lieu of confiscation. Velayudhan Gold LLP challenged the seizure and subsequent confiscation order, arguing that there was no specific authorization under Section 67(2) for seizing their goods.

Key Issues

The key legal issue was whether a specific authorization under Section 67(2) of the SGST/CGST Act is required for seizing goods belonging to a third party found during a general search of another assessee's premises, or if a general authorization for the premises suffices.

Sections Cited

Section 67(2), Section 130, Section 70(1), Rule 56(17), Rule 55

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH FRIDAY, THE 20TH DAY OF OCTOBER 2023 / 28TH ASWINA, 1945 WP(C) NO. 34654 OF 2023 PETITIONER/S:

VELAYUDHAN GOLD LLP HAVING ITS OFFICE AT ROOM NO.27/22/3, JUBILEE ROAD, PERINTHALMANNA P.O, MALAPPURAM DISTRICT, KERALA 679322 (REPRESENTED BY ITS MANAGING DIRECTOR RISHIKESH K.K, AGED 27 YEARS, S/O MOHANDAS K.K, RESIDING AT KOLAVARKUNATH HOUSE, RAMAPURAM P.O MALAPPURAM DISTRICT, PIN - 679321

BY ADVS.M.P.SHAMEEM AHAMED NAEEM M.M; AKHIL PHILIP MANITHOTTIYIL DANIYA RASHEED PALLIYALIL MUHAMMED FIRDOUZ A.V.

RESPONDENT/S:

1 INTELLIGENCE OFFICER, INTELLIGENCE UNIT, KOTTARAKKARA O/O THE SENIOR INTELLIGENCE OFFICER/INTELLIGENCE OFFICER OF STATE TAX, INTELLIGENCE UNIT- KOTTARAKKARA, STATE GST COMPLEX, BAPUJI NAGAR, ASRAMAM, KOLLAM, PIN - 691002 2 INTELLIGENCE OFFICER, INTELLIGENCE UNIT 3, SGST DEPARTMENT, ERNAKULAM OFFICE OF THE INTELLIGENCE OFFICER, INTELLIGENCE UNIT NO.3, ERNAKULAM SGST DEPARTMENT, KERALA 2ND FLOOR KUREEKAL BUILDING, EDAPALLY, KOCHI, PIN - 682024 3 STATE OF KERALA REPRESENTED BY ITS SECRETARY, TAX DEPARTMENT, SECRETARIAT, TRIVANDRUM, PIN - 695

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