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Arise Steels Private Limited vs. Assistant Commissioner (St)

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WP(MD)/18606/2025HC MadrasGSTCNR HCMD01079791202509 July 2025Bench: HONOURABLE MR JUSTICE C. SARAVANAN7 pages

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Heard together (2 matters)

W.P(MD)No.18606 of 2025
W.P(MD)No.18607 of 2025

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

Cause title — parties, addresses and appearances
W.P(MD)Nos.18606 and 18607 of 2025 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 09.07.2025 CORAM THE HONOURABLE MR.JUSTICE C.SARAVANAN W.P(MD)Nos.18606 and 18607 of 2025 W.P(MD)No.18606 of 2025 Arise Steels Private Limited, Represented by its Director, Mr.Mappillai Meeran, SF No.22/1A, Musiri Thuraiyur Main Road, Jambunathapuram, Musiri Taluk, Thulayantham, Tiruchirappalli – 621 205. ... Petitioner Vs. 1.The Assistant Commissioner (ST), (Review Appeal and Legacy), DC Office, Karur. 2.State Tax Officer (FAC) Kulithalai Assessment Circle, Kulithalai. ...Respondents Prayer: Writ Petition filed under Article 226 of the Constitution of India, praying this Court to issue a Writ of Mandamus, directing the First Respondent to unblock the petitioners Input Tax Credit (ITC) under the Tamil Nadu Goods and Service Tax Act, 2017 (TNGST Act)/Central Goods and 1/7 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.18606 and 18607 of 2025 Service Tax Act, 2017 (CGST Act) amounting to Rs.3,20,04,662/- (CGST - Rs.1,64,85,568/- and TNGST - Rs.1,55,19,094/-) (blocked vide reference No.BL3305250000694 on 22.05.2025) and consequently, permit the petitioner to debit the corresponding ITC from its electronic credit ledger. For Petitioner : M/s.NV.Lakshmi For Respondents : Mr.R.Suresh Kumar Additional Government Pleader W.P(MD)No.18607 of 2025 Arise Steels Private Limited, Represented by its Director, Mr.Mappillai Meeran, SF No.22/1A, Musiri Thuraiyur Main Road, Jambunathapuram, Musiri Taluk, Thulayantham, Tiruchirappalli – 621 205. ... Petitioner Vs. 1.The Assistant Commissioner (ST), (Review Appeal and Legacy), DC Office, Karur. 2.State Tax Officer (FAC) Kulithalai Assessment Circle, Kulithalai. ...Respondents Prayer: Writ Petition filed under Article 226 of the Constitution of India, praying this Court to issue a Writ of Mandamus, directing the First 2/7 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.18606 and 18607 of 2025 Respondent to unblock the petitioner's Input Tax Credit (ITC) under the Tamil Nadu Goods and Service Tax Act, 2017 (TNGST Act) amounting to Rs.9,66,474/- (blocked vide reference No.BL3311240001088 on 27.11.2024) (CGST - Nil and TNGST - Rs.9,66,474/-) and consequently, permit the petitioner to debit the corresponding ITC from its electronic credit ledger. For Petitioner : M/s.NV.Lakshmi For Respondents : Mr.R.Suresh Kumar Additional Government Pleader

COMMON ORDER W.P(MD)No.18606 of 2025 has been filed for a Mandamus to direct the first respondent to unblock the petitioner's Input Tax Credit (ITC) under the Tamil Nadu Goods and Service Tax Act, 2017 (TNGST Act)/Central Goods and Service Tax Act, 2017 (CGST Act) amounting to Rs.3,20,04,662/- (CGST - Rs.1,64,85,568/- and TNGST - Rs.1,55,19,094/-) (blocked vide reference No.BL3305250000694 on 22.05.2025) and consequently, permit the petitioner to debit the corresponding ITC from its electronic credit ledger.

2.

W.P(MD)No.18606 of 2025 has been filed for a Mandamus to direct the first respondent to unblock the petitioner's Input Tax Credit (ITC) under the Tamil Nadu Goods and Service Tax Act, 2017 (TNGST Act) amounting to 3/7 https://www.mhc.tn.gov.in/judis

W.P(MD)Nos.18606 and 18607 of 2025 Rs.9,66,474/- (blocked vide reference No.BL3311240001088 on 27.11.2024) (CGST - Nil and TNGST - Rs.9,66,474/-) and consequently, permit the petitioner to debit the corresponding ITC from its electronic credit ledger.

3.

By the impugned communications, dated 22.05.2025 and 27.11.2024, the electronic credit ledger of the petitioner have been blocked. It is noticed that the petitioner has now suffered an assessment order, dated 04.02.2025 for the period between 2022-2023 and 2023-2024. Against the said order, the 4/7 https://www.mhc.tn.gov.in/judis

W.P(MD)Nos.18606 and 18607 of 2025 Assessment Circle, Nandanam, Chennai. The relevant portion of the order is extracted below:

5.

As far as the writ petition at Sl.No.1 to the above table is concerned, the credit of Rs.37,71,590/- was blocked on 16.06.2023. The last date for due under 86A(3) of the CGST Rules will expire only on 15.06.2024. Meanwhile, the respondent has passed an Assessment Order on 08.08.2023. 6. The learned counsel for the petitioner submits that petitioner proposes to file an appeal against the aforesaid order dated 08.08.2023. It appears that the amount that was blocked is the amount which has been confirmed in the Assessment Order dated 08.08.2023. 7. Considering the fact that the petitioner proposes to file an appeal before the Appellate Authority, liberty is given to the petitioner to deposit 10% of the amount confirmed vide order dated 08.08.2023 through electronic cash register. The petitioner shall also file an appeal against the aforesaid order within a period time prescribed under Section 107 of the TNGST Act, 2017. 8. The credit amount of Rs.37,71,590/- that has been blocked shall be unblocked subject to the petitioner depositing 10% of the amount confirmed vide order dated 08.08.2023. It is made clear that if the petitioner fails to file an appeal within the statutory period prescribed under Section 107 of the TNGST Act, 2017, the respondent is at liberty to block the aforesaid credit amount that may be lying unutilized in the electronic credit ledger of the petitioner.

9.

The Writ Petition Stands closed with the above liberty. No cost. Consequently, connected miscellaneous petitions are closed.

6.

A reading of Paragraph Nos.5 to 9 of the aforesaid order indicates that if an appeal is filed by depositing 10% of the disputed tax, the restrictions 5/7 https://www.mhc.tn.gov.in/judis

W.P(MD)Nos.18606 and 18607 of 2025 under Rule 86A(3) of the CGST Act will come to an end. I find no other judgments that has a taken a contra view.

7.

Considering the same, there shall be a direction to the respondents to unblock the petitioner’s Input Tax Credit, which was blocked on 22.05.2025 and 27.11.2024. The writ petitions stand disposed of with the above observations. No costs.

09.07.

2025 NCC : Yes / No Index : Yes / No Internet : Yes / No sn To 1.The Assistant Commissioner (ST), (Review Appeal and Legacy), DC Office, Karur. 2.State Tax Officer (FAC) Kulithalai Assessment Circle, Kulithalai. 6/7 https://www.mhc.tn.gov.in/judis

W.P(MD)Nos.18606 and 18607 of 2025 C.SARAVANAN, J.

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W.P(MD).Nos.18606 and 18607 of 2025

09.07.

2025 7/7 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.