State Of Karnataka Through vs. M/S Centum Electronics Limited
Held
The High Court held that the assessee is entitled to the benefit of Input Tax Credit even if it is claimed belatedly. This decision was based on a previous judgment in a similar case.
Facts
The case concerns the eligibility of an assessee for Input Tax Credit (ITC) when claimed belatedly. The assessee, M/s Centum Electronics Limited, had claimed ITC for specific tax periods.
Key Issues
The primary issue was whether a belated claim for Input Tax Credit is permissible under the law.
Sections Cited
None explicitly mentioned in the provided text.
AI-generated summary — verify with the full judgment below
STRP No.105/2019
1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 22ND DAY OF DECEMBER, 2022 PRESENT THE HON’BLE MR. JUSTICE P.S. DINESH KUMAR AND THE HON’BLE MR. JUSTICE UMESH M. ADIGA S.T.R.P No.105 OF 2019 BETWEEN :
STATE OF KARNATAKA THROUGH THE COMMISSIONER OF COMMERCIAL TAXES VANIJYA THERIGE KARYALAYA P.KALINGARAO ROAD 1ST MAIN ROAD, GANDHINAGAR BENGALURU-560 009 ... PETITIONER
(BY SHRI. JEEVAN J. NEERALGI, AGA)
AND :
M/S CENTUM ELECTRONICS LIMITED NO.44, KHB INDUSTRIAL AREA YELAHANKA NEW TOWNSHIP BENGALURU-560 064 ... RESPONDENT
(BY SHRI. T. SURYANARAYANA, SENIOR ADVOCATE FOR SMT. TANMAYEE RAJKUMAR, ADVOCATE)
THIS STRP IS FILED UNDER SEC.65(1) OF THE KARNATAKA VALUE ADDED TAX ACT, 2003, AGAINST THE JUDGMENT DATED 28.02.2019 PASSED IN STA NOS.425 AND 426/2017 (CH-3) ON THE FILE OF THE KARNATAKA APPELLATE TRIBUNAL AT BANGALORE, ALLOWING THE APPEAL AND FILED AGAINST THE ORDER DATED 26.06.2015 AND 17.06.2017 PASSED IN
The judgment continues below.
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