M.Reddiapatti Industries Sales Society vs. The Deputy State Tax Officer 1
Original PDF →No AI summary yet for this judgment.
Before: and
The petitioner has challenged the impugned assessment order on the file of respondent vide GSTIN.33BOOPS9469G1Z5/2020-21 dated 02.01.2024 as long after it was passed.
This writ petition is filed beyond the statutory period prescribed under Section 117 of the TNGST Act. In the impugned assessment order, the respondent referred to (i) notice issued to the petitioner in Form GST ASMT 10 dated 09.02.2022, (ii) notice in Form GSR DRC-01A dated 28.03.2022, and (iii) notice in Form DRC-01 dated 30.11.2022, to which the petitioner replied on 06.02.2023. The petitioner does not have the copy of the aforesaid reply dated 06.02.2023. However, in the impugned order, it has been stated as under: “But the tax payer replied through online and by the way of reply the tax payer has accepted the defect and declared that CGST Rs.1,25,659.57 + SGST Rs. 1,25,659.57 is to be paid. But as per the GSTR-3B return filed by you you have paid only CGST Rs.85,693 + CGST Rs.85,693. And the balance amount as already declared in the notice remains unpaid.”
A reading of the impugned order indicates that there is 2/4 https://www.mhc.tn.gov.in/judis mismatching between the reported turnover in GSTR 1 and GSTR 3B for a sum of Rs.16,44,168. 80. As a result of which, the petitioner has paid a lesser tax as detailed below: Taxable turnover IGST CGST SGST Reported in GSTR 1 (Excess) 50,26,373.80 0 1,25,659.57 1,25,659.57 Reported in GSTR -3B 33,82,205 0 85,693 85,693 DIFFERENCE 16,44,168.80 0.00 39,966.57 39,966.57
In view of the above, the petitioner has no case to challenge the impugned order even if the writ petition is filed at an earlier point of time. This writ petition, therefore, is dismissed not only on the ground of laches but also because the petitioner has admitted to the tax liability in a reply dated 06.02.2023. No costs. Consequently, connected miscellaneous petition is also dismissed. 16.06.2025 NCC : Yes/No Index : Yes/No Internet:Yes skn To The Deputy State Tax Officer – 1, Aruppukottai Assessment Circle, Aruppukottai, Virudhunagar District. 3/4 https://www.mhc.tn.gov.in/judis C.SARAVANAN, J.
skn
Writ Petition(MD)No.16051 of 2025 and W.M.P(MD)No.12144 of 2025
2025 4/4 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.