Hosamane Precision Parts vs. The Union Of INDIA
Held
The Court held that the time limit prescribed under Rule 117 of the CGST Rules for claiming transitional credit is procedural and not mandatory. Denying credit due to non-filing of TRAN-1 on technical grounds is not permissible.
Facts
Several petitioners sought directions to reopen the GST common portal to rectify or file Form GST TRAN-1, enabling them to claim eligible transitional credit. They faced technical glitches or missed the original deadlines for filing.
Key Issues
Whether the time limit for filing Form GST TRAN-1 under Rule 117 is mandatory, and if not, whether petitioners can be allowed to file or revise it to claim transitional credit.
Sections Cited
Section 140, Rule 117
AI-generated summary — verify with the full judgment below
Heard together (11 matters)
Read from the judgment's own cause title. This page is filed under one of them.
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF NOVEMBER, 2019
BEFORE
THE HON’BLE MRS.JUSTICE S.SUJATHA
WRIT PETITION NO.33290/2019 C/w W.P.No.39692/2018, W.P.No.33564/2018, W.P.No.41874/2019, W.P.No.33289/2019, W.P.No.27590/2018 & W.P Nos.29138-29141/2018 W.P.No.26410/2019, W.P.No.24302/2019, W.P.No.15236/2018, W.P.No.49714/2019 AND W.P.No.50294/2019 (T-RES)
IN W.P No.33290/2019 BETWEEN:
M/S ASIAD PAINTS LIMITED BALAGRANAHALLI VILLAGE 28TH KM STONE HOSUR ROAD ATTIBELE INDUSTRIAL AREA BENGALURU
... PETITIONER
(BY SRI.ATUL KRISHNA RAO ALUR, ADVOCATE)
AND:
UNION OF INDIA
MINISTRY OF FINANCE
DEPARTMENT OF REVENUE
THROUGH ITS SECRETARY (REVENUE)
NORTH BLOCK
NEW DELHI-110 001
THE NODAL OFFICER
2
PRINCIPAL CHIEF COMMISSIONER-DIVISION 7, CENTRAL GOODS AND SERVICE TAXES BENGALURU WEST COMMISSIONERATE POST BOX NO: 5400 C.R.BUILDING BENGALURU – 560 001. 3. GOODS AND SERVICE TAX NETWORK THROUGH ITS CHAIRMAN EAST WING, 4TH FLOOR WORLD MARK-1 AEROCITY NEW DELHI-110 037. 4. THE OFFICE OF THE GOODS AND SERVICES TAX COUNCIL, TOWER 11, 5TH FLO
The judgment continues below.
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