State Of Karnataka Through vs. M/S. 3M INDIA 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 previous judgments in similar cases.
Facts
The case concerns the eligibility of an assessee for Input Tax Credit (ITC) when it is claimed belatedly. The assessee had claimed ITC after the prescribed period.
Key Issues
The primary issue was whether a belated claim for Input Tax Credit is permissible and if the assessee is entitled to its benefit.
Sections Cited
None explicitly mentioned in the provided text, but the context relates to Input Tax Credit provisions under the Karnataka Value Added Tax Act, 2003.
AI-generated summary — verify with the full judgment below
STRP No.30/2019
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.30 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. 3M INDIA LIMITED CONCORDE BLOCK, U.B. CITY, 24 VITTAL MALLYA ROAD BANGALORE-560 001 ... 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 02.08.2018 PASSED IN STA NO. 455/2016 ON THE FILE OF THE KARNATAKA APPELLATE TRIBUNAL AT BANGALORE, ALLOWING THE APPEAL FILED AGAINST THE ORDER DATED 22.02.2016 PASSED IN VAT.AP.NOS.94/15-16 ON THE FILE OF THE JOINT COMMISSIONER OF COMMERCIAL TAXES (A
The judgment continues below.
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