Tvl.Shakthi Mother And Child Care vs. The Union Of INDIA
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Cause title — parties, addresses and appearances
O R D E R The petitioner has filed this Writ Petition against the impugned order dated 31.12.2023 passed by the respondents for the assessment year 2017-2018. Operative portion of the impugned order reads as under: “ The reply of the taxable person was carefully considered. Personal hearing was afforded to them. They attended the personal hearing and explained their view with regard to the discrepancies. Hence the adjudication order is passed under Section 73 of TN-GST Act as follows: TAX Description IGST (Rs.) CGST (Rs.) SGST (Rs.) Expenses Receivable 88846 88846 Sundry Creditors 13,25,992 13,25,992 Total 0 14,14,838 14,14,838 Abstract: Tax Interest Penalty IGST 0 0 0 CGST 1414838 1449879 141484 SGST 1414838 1449879 141484 _____________ Page No. 3 of 6 https://www.mhc.tn.gov.in/judis Note: The interest has been calculated as on the date of passing the adjudication order. While making payment, interest for the subsequent period also to be calculated u/s. 50(1) of CGST Act @ 18% per annum. A Notice in “DRC-07” be issued through Common portal.”
It is noticed that the petitioner has filed a detailed reply to the notice preceded the impugned order. Despite the same, the impugned order has been passed without adverting to the same. Hence, the impugned order is unsustainable and therefore liable to be set aside and the case is remitted back to the respondents to pass fresh order on merits and in accordance with law within a period of 8 weeks from the date of receipt of a copy of this order. The impugned order which stands quashed shall be treated as corrigendum to show cause notice in DRC-01 dated 30.09.2023. Petitioner shall file additional reply if any within a period of 30 days from the date of receipt of a copy of this order. Respondents thereafter shall proceed to pass final order considering the petitioner reply dated 03.01.2024 and additional reply to be filed by the petitioner within a period of 30 days. Needless to state that the petitioner shall be heard. _____________ Page No. 4 of 6 https://www.mhc.tn.gov.in/judis Writ Petition is disposed of with the above observation. No costs. Consequently, connected Writ Miscellaneous Petitions are closed. 15.04.2024. Index: Yes/ No Neutral Citation: Yes / No Speaking Order / Non-Speaking Order kpr Copy To: 1 The Union of India Rep by its Secretary, Department of Revenue, Ministry of Finance, No. 137, North Block, New Delhi - 110001. 2 The Goods and Service Tax Council, Rep by its Chairman, GST Council Secretariat, 5th Floor, Tower II, Jeevan Bharti Building, Janpath Road, Connaught Place, New Delhi-110001. 3 The State of Tamil Nadu Rep by Secretary to Government, Commercial Taxes and Registration Department, Secretariat, Fort St George, Chennai -600009. 4 Principal Secretary / Commissioner of Commercial Taxes, Commercial Taxes Department, Ezhiligam, Chepauk, Chennai- 600005. 5 The State Tax Officer Melur Assessment Circle, Madurai - 20. 6 The State Tax Officer Munichalai Road Circle, Madurai - 20. _____________ Page No. 5 of 6 https://www.mhc.tn.gov.in/judis C.SARAVANAN
, J.
kpr
2024 _____________ Page No. 6 of 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.