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CGST Nodal Officers For It Grievance Redressal vs. M/S.Jaganathan Engineering Works

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WA(MD)/469/2020HC MadrasGSTCNR HCMD01033574202018 February 2026Bench: HONOURABLE DR JUSTICE G. JAYACHANDRAN,HONOURABLE MR JUSTICE K.K. RAMAKRISHNAN4 pages

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Heard together (2 matters)

W.A.(MD) No.469 of 2020
W.P.(MD) No.4045 of 2020

Read from the judgment's own cause title. This page is filed under one of them.

Cause title — parties, addresses and appearances
W.A.(MD) No.469 of 2020 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 18.02.2026 CORAM: THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN and THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN W.A.(MD) No.469 of 2020 and C.M.P.(MD) No.3355 of 2020 1.CGST Nodal Officer for IT Grievance Redressal O/o.The Principal Commissioner of GST and Central Excise GST Bhawan No.26/1, Mahatma Gandhi Road Chennai-600 034 2.The Commissioner of GST and Central Excise No.1, Williams Road Cantonment, Trichy-600 001 3.Goods and Services Tax Council represented by Special Secretary Office of the GST Council Secretariat 5th Floor, Tower II, Jeevan Bharathi Building 124, Janapath Road, Connaught Place New Delhi-110 001 4.The Union of India rep.by its Secretary Ministry of Finance Department of Revenue North Block, New Delhi-110 001 ... Appellants ____________ Page 1 of 4 https://www.mhc.tn.gov.in/judis W.A.(MD) No.469 of 2020 -vs- 1.M/s.Jagannathan Engineering Works rep.by its Proprietor Subbaiah Pillai Narayanan SF No.22/2A, Aathikudi Village Vengoor Post, Tiruverambur Trichy-620 013 ... Respondent Writ Appeal filed under Clause 15 of Letters Patent to set aside the order, dated 10.03.2020, passed in W.P.(MD) No.4045 of 2020, on the file of this Court. For Appellants : Mr.N.Dilip Kumar for Appellants 1 to 3 Mr.C.Nandagopal for 4th Appellant For Respondent : Mr.J.Prasana Kumar

J U D G M E N T [Judgment of the Court was made by DR.G.JAYACHANDRAN, J.] The order dated 10.03.2020, passed by the learned Single Judge in W.P.(MD) No.4045 of 2020, allowing the writ petition filed by the respondent – writ petitioner / assessee seeking a writ of mandamus directing the appellant – Department to permit him to submit the returns manually after the cut-off date, is challenged by the Department in this writ appeal. ____________ https://www.mhc.tn.gov.in/judis

2.

It is brought to the notice of this Court by the learned counsel appearing for the appellants 1 to 3 that subsequent to the passing of the impugned order by the learned Single Judge, the Honourable Supreme Court, in an identical matter, has provided a window for the assessees to submit returns and to claim input tax credit and based on the said relaxation, it appears that the assessees have made applications to avail the input tax credit during the transitional period and the appellant – Department have also passed orders on their applications. Since the impugned order passed by the learned Single Judge has enured the benefit of input tax credit during the transitional period through the subsequent order passed by the appellant – Department, nothing survives for consideration in this writ appeal.

3.

Accordingly, this writ appeal is closed. No costs. Consequently, connected miscellaneous petition is closed.

[G.J., J.] [K.K.R.K., J.]

18.02.

2026 (1/2) NCC : Yes / No Index : Yes / No Internet : Yes / No krk ____________ https://www.mhc.tn.gov.in/judis DR.G.JAYACHANDRAN, J. AND K.K.RAMAKRISHNAN, J. krk and C.M.P.(MD) No.3355 of 2020 18.02.2026 (1/2) ____________ 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.