Balakrishnan .G. vs. Union Of INDIA
Held
The High Court held that the issue was completely addressed by the Supreme Court's judgment in *Union of India & anr. v. Filco Trade Centre Pvt. Ltd. & anr.* It directed the GSTN to open the common portal for filing/revising TRAN-1 and TRAN-2 forms for two months (September 1 to October 31, 2022), followed by a 90-day period for officers to verify claims and reflect allowed credit in the Electronic Credit Ledger.
Facts
The petitioners, M/s. Valeth Hightech Composites (P) Ltd. and Balakrishnan.N.G., filed writ petitions concerning their inability to avail transitional credit while migrating to the Goods & Services Tax regime, specifically regarding issues with filing or revising TRAN-1 and TRAN-2 declarations.
Key Issues
The key legal issue was the ability of taxpayers to file or revise declarations (TRAN-1 and TRAN-2) to avail transitional credit during the migration to the Goods & Services Tax regime, overcoming technical glitches and procedural hurdles.
Sections Cited
None mentioned
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944 WP(C) NO. 17174 OF 2020 PETITIONER: M/S. VALETH HIGHTECH COMPSITES (P) LTD., 5/776, INDUSTRIAL DEVELOPMENT AREA, EDAYAR, MUPPATHADOM P.O.,ALUVA-683 110, REPRESENTED BY ITS GENERAL MANAGER, P.J. PAULOSE. BY ADVS. HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENTS: 1 THE STATE TAX OFFICER, SGST DEPARTMENT, N.PARAVUR, ERNAKULAM-683 513. 2 THE COMMISSIONER OF STATE GST, TAX TOWERS, KARAMANA, KILLIPPALAM, THIRUVANANTHAPURAM-695 002. 3 GOODS AND SERVICE TAX NETWORK PVT LTD., EAST WING, 4TH FLOOR, WORLD MARK-1, AEROCITY, NEW DELHI-110 037, REPRESENTED BY ITS MANAGING DIRECTOR. 4 GOODS AND SERVICE TAX COUNCIL, 5TH FLOOR, TOWER-II, JEEVAN BHARATI BUILDING, JANPATH ROAD, CONNAUGHT PLACE, NEW DELHI-110 001. REPRESENTED BY ITS CHAIRMAN BY ADV SHRI.P.R.SREEJITH, SC, GSTN ADV. THUSHARA JAMES (SR GP) THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 25.08.2022, ALONG WITH WP(C).34211/2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NOS. 17174 OF 2020 & 34211 OF 2019 2 IN
The judgment continues below.
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