M/S. Paix Surveillance Private Limited vs. Joint Commissioner Of Central Tax (In-Situ)
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Cause title — parties, addresses and appearances
ORAL ORDER
In this petition, petitioner seeks for the following reliefs:-
“ (i) Issue a writ of certiorari or any other writ or direction or order to quash the impugned Order-in-Original dated: 27.03.2023 bearing Order-in-Original No.462/2022- 23/DC [DIN:2023035Y0000111AO4] passed by the Respondent No.1 herein passed by the Respondent No.1 (Annexure-A) in the interest of justice and equity.
(ii) Pass such other order as this Hon’ble Court deems fit under the circumstances of the case in the interest of justice and equity.”
Heard learned counsel for the petitioner and learned counsel for the respondents and perused the material on record.
Though several contentions have been urged by both sides in support of their respective claims, the issue in controversy between the parties is directly and squarely covered by the judgment of the Co-ordinate Bench of this Court in the case of M/s.Karnataka Chinmaya Seva Trust Vs. Joint Commissioner of Central Tax in WP No.11154/2023 & connected matters dated 03.07.2024, wherein it was held as under; "
Accordingly, the following: HC-KAR NC: 2025:KHC:46041 ORDER In light of observations made above, the writ petitions relating to challenge to show-cause notice, such matters will stand relegated to the officers to be designated in terms of the observations made in para 8 above, at the same stage. Accordingly, such of the petitions at Sl.No.1 to 5 in Column No.1 of the table relating to challenge to show-cause notice are disposed off. Insofar as such writ petitions as detailed in Column 2 of the table relating to challenge to Orders-in-Original, in light of the discussion made above, the Orders-in-Original stand set aside and the matters are relegated to the Officers to be designated to be reconsidered from the stage of show-cause notice. Accordingly, such of the petitions at Sl.No.1 to 35 in Column No.2 of the table relating to challenge to Orders-in-Original are disposed off. The petitioners who are now relegated before the authorities concerned are at liberty to file their pleadings within a reasonable time as may be fixed by the Officers concerned. Wherever the matters are pending in appeal in light of the arrangement that is made, petitioners to file a memo for withdrawal of appeal and accordingly, the orders-in-original in question would also receive the same treatment, i.e. be set aside as per the directions made above. Wherever demands have been made pursuant to the impugned orders, such proceedings are also set aside." HC-KAR NC: 2025:KHC:46041
Under these circumstances, the present petition is also disposed of in terms of the aforesaid judgment of the Co-ordinate Bench of this Court.
Accordingly, the impugned Order-in-original at Annexure - A dated 27.03.2023 is hereby quashed.
The matter is remitted back to the concerned respondents to the stage of post show cause notice and to proceed further in accordance with law.
The Respondents are also directed to de-freeze the bank accounts of the petitioner.
Ordered accordingly. (S.R.KRISHNA KUMAR) JUDGE
Srl.
Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.