Mina Bazar vs. State Tax Officer-1
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH TUE AY, THE 19TH DAY OF SEPTEMBER 2023 / 28TH BHADRA, 1945 WP(C) NO. 30670 OF 2023 PETITIONER/S:
MINA BAZAR RAILWAY STATION ROAD, PAYYANUR, KANNUR, REPRESENTED BY PARTNER M.T.P. MOHAMMED SHIHAB, PIN - 670692
BY ADVS.RAJESH NAMBIAR; SINDHU K.NAMBIAR RESPONDENT/S: 1 STATE TAX OFFICER-1STATE GOODS AND SERVICE TAX DEPARTMENT, PERUMBA, PAYYANNUR, PIN - 670307 2 DEPUTY COMMISSIONER ( ARREAR RECOVERY)OFFICE OF THE JOINT COMMISSIONER, STATE GOODS AND SERVICE TAX DEPARTMENT, ADDITIONAL CIVIL STATION , KANNUR, PIN - 670002 3 UNION OF INDIAREPRESENTED BY ITS SECRETARY, MINISTRY OF FINANCE( DEPARTMENT OF REVENUE) GOVERNMENT OF INDIA, NORTH BLOCK, NEW DELHI, PIN - 110001 4 CENTRAL BOARD OF INDIRECT TAXES & CUSTOMGST POLICY WING, NORTH BLOCK, NEW DELHI, REPRESENTED BY PRINCIPAL COMMISSIONER ( GST, PIN - 110001 5 STATE OF KERALAREPRESENTED BY SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001 OTHER PRESENT:
RASMITA RAMACHANDRAN-GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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J U D G M E N T
The present writ petition has been filed, impugning Ext.P1 assessment order and Ext.P2 recovery notice dated 20.08.2022 and 24.07.2023, respectively.
From the perusal of the Assessment Order impugned in the present writ petition, it appears that the only ground on which the petitioner has been said to have availed the input tax credit is the difference between GSTR 2A and GSTR 3B. This Court, in Diya Agencies v. The State Tax Officer,1 after taking note of the judgment of the Supreme Court in the case of The State of Karnataka v. M/s Ecom Gill Coffee Trading Private Limited2 as well as Calcutta High Court judgment in Suncraft Energy Private Limited v. The Assistant Commissioner, State Tax, Ballygunge Charge3 has held that the input tax credit
1 Judgment dated 12.09.2023 in WPC 29769/2023 2 2023 (3) TMI 533 SC 3 Judgment dated 02.08.2023 in MAT No.1218/2023
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of the assessee under the GST regime cannot be denied merely on the difference of GSTR 2A and 3B.
Paragraph 8 of Diya Agencies (supra) of this Court would read as under:
“8. In view thereof, I find that the impugned Exhibit P-1 assessment order so far denial of the input tax credit to the petitioner is not sustainable, and the matter is remanded back to the Assessing Officer to give opportunity to the petitioner for his claim for input tax credit. If on examination of the evidence submitted by the petitioner, the assessing officer is satisfied that the claim is bonafide and genuine, the petitioner should be given input tax credit. Merely on the ground that in Form GSTR-2A the said tax is not reflected should not be a sufficient ground to deny the assessee the claim of the input tax credit. The assessing authority is therefore, directed to give an opportunity to the petitioner to give evidence in respect of his claim for input tax credit. The petitioner is directed to appear before the assessing authority within fifteen days with all evidence in his possession to prove his claim for higher claim of input tax credit. After examination of the evidence placed by the petitioner/assessee, the assessing authority will pass a fresh order in accordance with law.”
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In view thereof, the present writ petition is allowed. The matter is remitted back to the file of the Assessing Authority to examine the evidence of the petitioner irrespective of the Form GSTR 2A for petitioner's claim of the input tax credit. After examination of the evidence placed by the petitioner/assessee, the Assessing Authority shall pass fresh orders in accordance with the law. The petitioner is directed to appear before the Assessing Officer on 03.10.2023 at 11.00 a.m. with all the evidence in support of his claim for input tax credit. DINESH KUMAR SINGH JUDGE
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APPENDIX OF WP(C) 30670/2023 PETITIONER EXHIBITS Exhibit P1OF THE ASSESSMENT ORDER DATED 20.08.2022 UNDER THE STATE GOODS AND SERVICE TAX ACT FOR THE YEAR 2017-18 Exhibit 2OF THE RECOVERY NOTICE DATED 24.07.2023 WITH ENGLISH TRANSLATION Exhibit P3OF THE INTERIM ORDER IN W.P. ( C ) 27893/2023 DATED 22.08.2023
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.