M/S.Bhuvaneswari Stores vs. The State Tax Officer
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Before: and
Heard Mr.S.Karunakar, learned counsel for the petitioner and Mr.R.Suresh Kumar, learned Additional Government Pleader for the respondent.
The Writ Petition has been filed challenging the order of the first respondent 27.08.2024 passed for the F.Y. 2019-2020 on the ground that the same is made in violation of principles of natural justice.
The issue involved in the writ petition is to availing of Input Tax Credit after the due date. The said issue is no longer res integra. This Court in a batch of writ petitions in W.P.(MD)Nos.25081 of 2024 etc., dated 17.10.2024, by taking note of the amendment to Section 16(4) of the CGST Act which came into force with retrospective effect from 01.07.2017 had quashed the similar impugned orders and thereafter this 2/4 https://www.mhc.tn.gov.in/judis Court in a similar issue in WP(MD)No.31980 of 2024 dated 06.07.2024 taking note of the amendment passed, had set aside the order of assessment and remitted the matter back to the assessing officer for passing order afresh.
The said order has not been disputed by the learned Additional Government Pleader appearing for the respondent.
In view of the same, the impugned order dated 27.08.2024 is set aside and the matter is remitted back to the respondents for fresh consideration in consonance with the amended provision of Section 16 of the GST Act.
In fine, the Writ Petition is allowed. There shall be no order as to costs. Consequently, connected miscellaneous petition is closed. 06.01.2025 NCC:yes/no Index:yes/no Internet:yes/no Nsr 3/4 https://www.mhc.tn.gov.in/judis K.KUMARESH BABU
, J.
Nsr To: The State Tax Officer, Theni 2 Assessment Circle, Commercial Tax Buildings, Theni.
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.