State Of Karnataka Through vs. M/S Nike INDIA PVT LTD
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 aligns with previous judgments on similar matters.
Facts
The case concerns the eligibility of an assessee for Input Tax Credit (ITC) when it is claimed belatedly. The assessee sought to claim ITC after the prescribed period.
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, but the context relates to input tax credit provisions.
AI-generated summary — verify with the full judgment below
STRP No.29/2019
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.29 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 NIKE INDIA PVT. LTD. NO.66/1, OLYMPIA BUILDING GROUND AND FIRST FLOOR BAGMANE TECH PARK C.V. RAMAN NAGAR BANGALORE-560 094 ... RESPONDENT
(BY SHRI. RAVI RAGHAVAN, ADVOCATE)
THIS STRP IS FILED UNDER SEC.65(1) OF THE KARNATAKA VALUE ADDED TAX ACT, 2003, AGAINST THE JUDGMENT DATED 09.08.2018 PASSED IN STA NO. 453/2017 ON THE FILE OF THE KARNATAKA APPELLATE TRIBUNAL AT BANGALORE, ALLOWING THE APPEAL FILED AGAINST THE ORDER DATED 30.06.2017 PASSED IN VAT.AP 133/16-17 ON THE FILE OF THE JOINT COMMIS
The judgment continues below.
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Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.