Tvl. Sri Balaji Metal Trading vs. The Deputy State Tax Officer-1
Original PDF →No AI summary yet for this judgment.
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
Cause title — parties, addresses and appearances
C O M M O N O R D E R By this common order, both these Writ Petitions are being disposed of.
The petitioner has suffered the assessment order dated 15.08.2024, wherein a part of the demand was relating to the issue arising out of Section 16(4) of the TNGST Act/CGST Act, 2017, as per which, a registered person shall not be entitled to claim input tax credit in respect of any invoice or debit note for the supply of goods or services after the _____________ Page No. 2 of 7 https://www.mhc.tn.gov.in/judis
W.P.(MD) Nos.16343 & 16344 of 2025 due date for furnishing the return for the month of September following the end of the financial year to which such invoice or debit note pertains, or the date of furnishing of the relevant annual return, whichever is earlier.
It is the specific case of the petitioner that, out of the total demand of Rs.7,23,584/-, the portion relating to the issue arising out of Section 16(4) of the Act amounted to Rs.2,98,748/- was paid by the petitioner on 12.09.2022 and 16.09.2022. It is submitted that the said amount paid by the petitioner is liable to be refunded in view of the insertion of Section 16(5) into the respective Acts by the Finance (No.2) Act, 2024 [Act No.15 of 2024], dated 16.08.2024, with effect from 01.07.2017. 4. It is submitted that, as per the aforesaid amendment, notwithstanding anything contained in sub-section (4) of Section 16 of the Act, in respect of any invoice or debit note for the supply of goods or services or both pertaining to the financial years 2017-18 to 2020-21, the registered person shall be entitled to avail input tax credit in any return under Section 39 of the Act filed up to 30th November 2021. It is the case _____________ Page No. 3 of 7 https://www.mhc.tn.gov.in/judis
W.P.(MD) Nos.16343 & 16344 of 2025 of the petitioner that the returns for February 2020 and March 2020 were filed on 18.12.2020 and 21.12.2020, respectively. Therefore, the amount of Rs.2,98,748/- ought not to have been confirmed by the impugned order dated 15.08.2024. 5. The petitioner has, therefore, filed an application under Section 161 of the TNGST Act, 2017, which came to be rejected vide order dated 11.03.2025, impugned in W.P.(MD) No.16344 of 2025, based solely on a Circular and without any discussion. It is, therefore, submitted that the impugned orders are liable to be quashed.
The learned counsel for the petitioner submits that, at this distant point of time, the appellate remedy under Section 107 of the TNGST Act / CGST Act, 2017, against the impugned order dated 15.08.2024, has become redundant in view of the limitation prescribed under Section 107 of the Act. Therefore, on this ground also, the impugned order is liable to be quashed.
Opposing the prayer, the learned Additional Government Pleader appearing for the respondent submits that the petitioner has forfeited the _____________ Page No. 4 of 7 https://www.mhc.tn.gov.in/judis
W.P.(MD) Nos.16343 & 16344 of 2025 right by not filing the statutory appeal under Section 107 of the Act within the prescribed time, and therefore, the petitioner is not entitled to seek any relief in this writ petition, in view of the decision of the Hon'ble Supreme application filed by the petitioner, under Section 107 of the TNGST Act / CGST Act, 2017, and hence, prays for dismissal of both writ petitions.
Having considered the submissions made by the learned counsel for the petitioner and the learned Additional Government Pleader for the respondent, and having perused the impugned orders and the amendments to Section 16 of the TNGST Act / CGST Act, 2017 in the year, I am of the view that the petitioner has made out a good case for interference, although the submission of the learned counsel for the petitioner that the petitioner has no right to work out the appellate remedy in view of Section _____________ Page No. 5 of 7 https://www.mhc.tn.gov.in/judis
W.P.(MD) Nos.16343 & 16344 of 2025 14 of the Limitation Act, 1963 will gain some rigor in favour of the petitioner.
However, it is noticed that the rectification application filed by the petitioner against the assessment order dated 15.08.2024 has been rejected summarily without any discussion. Therefore, I am left with no other option but to quash the order dated 11.03.2025, impugned in W.P. (MD) No.16344 of 2025, with a direction to the respondent to pass a fresh order after considering the submissions of the petitioner on merits.
Accordingly, W.P.(MD) No.16343 of 2025 is disposed of, and W.P.(MD) No.16344 of 2025 is allowed. No costs. Consequently, the connected Miscellaneous Petitions. 18.06.2025 JEN Index : Yes / No Internet : Yes / No Neutral Citation : Yes/No Speaking Order / Non-Speaking Order To The Deputy State Tax Officer-1, Thirupparankuntram Assessment Circle, Madurai - 20. _____________ Page No. 6 of 7 https://www.mhc.tn.gov.in/judis
W.P.(MD) Nos.16343 & 16344 of 2025 C.SARAVANAN
, J.
JEN W.P.(MD) Nos.16343 & 16344 of 2025 18.06.2025 _____________ Page No. 7 of 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.