Tvl Sri Ramakrishna Agencies vs. The Commissioner Of Commercial Taxes
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Before: and
The petitioner has challenged the impugned assessment order dated 20.08.2024 which was preceded by notice in DRC 01, dated 22.05.2024 for the tax period April 2019- March 2020. 2. The specific case of the petitioner is that the petitioner has already suffered an assessment order for the same period earlier by the State Tax Officer, Dindigul Fort Assessment Circle, Dindigul, vide order dated 16.12.2023. Aggrieved by the said order, the petitioner has filed an appeal before the appellate Commissioner under Section 107 of the respective Goods and Services Tax Enactments and has made a pre-deposit of Rs.2,60,922/- on 28.03.2024. 2/6 https://www.mhc.tn.gov.in/judis
It is noticed that that aforesaid order was passed under Section 74 of the respective Goods and Services Tax Act, 2017, whereas the impugned order has been passed under Section 73 of the respective Goods and Services Tax Act, 2017. It is also noticed that a demand was confirmed vide order dated 16.12.2023 for a sum of Rs.26,09,208/- with an equal amount of penalty and interest thereon as detailed below: Tax due levied u/s74 of TNGST Act 2017 for the year 2019-20 as follows: Particulars SGST CGST Total Tax due Defect: Difference in Turnover between GSTR 3B and GSTR 7 1304604.00 1304604.00 2609208.00 Tax paid ---- ---- ---- Balance to be paid 1304604.00 1304604.00 2609208.00 Interest due levied u/s50(1) of TNGST Act 2017 for the year 2019-20 as follows: Particulars SGST CGST Total Tax due Defect: Difference in Turnover between GSTR 3B and GSTR 7 858894.00 858894.00 1717788.00 Tax paid ---- ---- ---- Balance to be paid 858894.00 858894.00 1717788.00 3/6 https://www.mhc.tn.gov.in/judis Penalty is also levied u/s74 of TNGST Act 2017 for the year 2019-20 as follows: Particulars SGST CGST Total Penalty levied 1304604.00 1304604.00 2609208.00 Tax paid ---- ---- ---- Balance to be paid 1304604.00 1304604.00 2609208.00
In the impugned order, the demand is for sum of Rs.39,90,994/- as detailed below: Tax Period Act Tax/cess Interest Penalty Fees Others Total Total 2014872 1774634 201488 0 0 3990994
There is no scope for duplication of assessment proceedings under the Scheme of the enactment. The writ petition is deserves to be allowed and accordingly, the writ petition stands allowed. However, liberty is granted to the respondents to initiate appropriate proceedings to include the differential amount in the earlier proceedings if the provisions permit. No costs. Consequently, the connected miscellaneous petition is closed.
2025 NCC : Yes / No Index : Yes / No Internet : Yes / No sn 4/6 https://www.mhc.tn.gov.in/judis To 1.The Commissioner of Commercial Taxes, O/o.The Principal and Special Commissioner of Commercial Taxes, Ezhilagam, Chepauk, Chennai - 600 005. 2.The State Tax Officer, Dindigul Fort Assessment Circle, Commercial Taxes Building, Sub Collector Office Road, Dindigul - 624 001. 3.The Deputy Commercial Tax Officer, Dindigul Fort Assessment Circle, Commercial Taxes Building, Sub Collector Office Road, Dindigul - 624 001. 5/6 https://www.mhc.tn.gov.in/judis C.SARAVANAN, J.
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W.P(MD).No.19334 of 2025
2025 6/6 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.