Tvl.Reshee Super Stores vs. The Union Of INDIA
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Cause title — parties, addresses and appearances
O R D E R Writ Petition is filed for issuance of a Writ of Certiorari calling for the records on the file of the 1st respondent in Notification No. 09/2023 - Central Tax dated 31-03-2023 the records on the file of the 3rd respondent in G.O Ms.No. 41 and quash the Notification dated 05-04-2023 issued therein and the records on the files of the 6th respondent in GSTIN:33AAPFR9277H1ZK/2017-18 dated 31.12.2023 and quash the same as manifestly arbitrary, void, contrary to the provision of Section 168A of the Goods and Services Tax Act 2017 and violative of Articles 14 and 19(1)(g) of the Constitution of India.
Petitioner is aggrieved by the impugned order passed by the 6th respondent in GSTIN:33AAPFR9277H1ZK/2017-18 dated 31.12.2023 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. Based on the reply and available records, the adjudication order is passed under section 73 of TN-GST Act as follows: _____________ Page No. 3 of 6 https://www.mhc.tn.gov.in/judis Quantification: S.No Defect Tax IGST CGST SGST Deliberately left blank Abstract: Tax in Rs Interest Penalty Deliberately left blank Order in “DRC-07” is issued through common portal. 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.”
It is noticed that the impugned order has preceded the order and a show cause notice dated 27.09.2023 in DRC-01 and personal hearing held on 23.11.2023 and 25.12.2023. The petitioner appears to have given a detailed reply dated 26.12.2023 at the time of personal hearing. However, the content of the reply of the petitioner has not been considered while passing the impugned order by the 3rd respondent. As such the impugned order is arbitrary and is therefore liable to be quashed. Accordingly, the _____________ Page No. 4 of 6 https://www.mhc.tn.gov.in/judis impugned order is quashed and case is remitted back to the 3rd respondent to pass a fresh order on merits within a period of 90 days. Before passing the order petitioner's reply dated 26.12.2023 shall be considered. Petitioner may file additional reply if any within a period of 30 days from the date of receipt of a copy of this order. Impugned order which stands quashed shall be treated as corrigendum to show cause notice dated 27.09.2023 in DRC-01. 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 kpr Copy To: 1 The Secretary, The Union of India Department of Revenue, Ministry of Finance, No. 137, North Block, New Delhi - 110001. 2 The Chairman, Goods and Service Tax Council, Secretariat, 5th Floor, Tower II, Jeevan Bharti Building, Janpath Road, Connaught Place, New Delhi-110001. _____________ Page No. 5 of 6 https://www.mhc.tn.gov.in/judis C.SARAVANAN
, J.
kpr 3 The Secretary to Government, State of Tamil Nadu 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 Vengalakadai Street Circle, Madurai - 20. 6 The State Tax Officer Munichalai Road Circle, Madurai - 20. 15.04.2024 _____________ 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.