T Paulkannu vs. The Assistant Commissioner
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Before: and
This writ petition has been filed challenging the impugned order dated 24.03.2026, whereby the petitioner’s electronic credit ledger has been blocked under the provisions of the Central Goods and Services Tax Act, 2017. 2. Heard Mr.T.Bashyam, learned counsel appearing for the petitioner, and Mr.R.Gowri Shankar, learned Senior Standing Counsel appearing for the respondents.
The contention of the learned counsel for the petitioner is that, upon noticing that one of the entries pertained to a bill issued without an actual underlying transaction, the respondents proceeded to block the entire input tax credit amounting to Rs.4,27,859/-. It is submitted that the petitioner is willing to submit a detailed representation to the authorities seeking unblocking of the credit ledger, and appropriate directions may be issued for consideration of the same. ____________ https://www.mhc.tn.gov.in/judis
Per contra, the learned Senior Standing Counsel appearing for the respondents submits that if the petitioner is permitted to submit a representation by raising all contentions, the same shall be considered by the authorities in accordance with law and appropriate orders shall be passed.
In view of the above submissions, this Court is of the view that the matter can be appropriately resolved by granting liberty to the petitioner to approach the competent authority.
Accordingly, this writ petition is disposed of on the following terms: (i) It is open to the petitioner to submit a representation to the respondents, within a period of two (2) weeks from the date of receipt of the web copy of this order, seeking unblocking of the electronic credit ledger. (ii) Upon receipt of such representation, the respondents shall consider the same on its own merits and in accordance with law and pass a speaking order thereon, after affording due opportunity to the petitioner, within a period of four (4) weeks thereafter. ____________ https://www.mhc.tn.gov.in/judis There shall be no order as to costs. Consequently, the connected Miscellaneous Petitions are closed. 08.06.2026 NCC : No smn2 To:- 1.The Assistant Commissioner, CGST and Central Excise, Madurai West Range, Madurai I Division, Commercial Taxes Department, Madurai - 625 002. 2.The Superintendent, CGST and Central Excise, Madurai West Range, Madurai I Division, Commercial Taxes Department, Madurai - 625 002. ____________ https://www.mhc.tn.gov.in/judis D.BHARATHA CHAKRAVARTHY
, J.
smn2
2026 ____________ https://www.mhc.tn.gov.in/judis
Reproduced from the public record of the Madras High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.