The State Of Karnataka vs. Steer Engineering PVT LTD.
Held
The Court held that the assessee is entitled to the benefit of input tax credit even if it is claimed belatedly. This decision aligns with a previous ruling by the same Court.
Facts
The case concerns whether an assessee is entitled to Input Tax Credit (ITC) when claimed belatedly. The High Court had previously addressed a similar issue in another case.
Key Issues
The primary legal issue was whether a belated claim for Input Tax Credit is permissible and if the assessee can avail its benefit.
Sections Cited
STRP No.234/2016
AI-generated summary — verify with the full judgment below
W.A No.1426/2018
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 WRIT APEPAL No.1426 OF 2018 (T-RES)
BETWEEN:
1 . THE STATE OF KARNATAKA THROUGH ITS THE PRINCIPAL SECRETARY FINANCE DEPARTMENT VIDHANA SOUDHA DR AMBEDKAR ROAD BANGALORE-560 001. 2 . THE ASSISTANT COMMISSIONER OF COMMERCIAL TAXES (LVO - 75), DVO - 6, B BLOCK KIADB BUILDING, 14TH CROSS PEENYA INDUSTRIAL AREA BANGALORE-560 058. …APPELLANTS
(BY SHRI. JEEVAN J. NEERALGI, AGA)
AND STEER ENGINEERING PVT LTD. REPRESENTED BY ITS DIRECTOR SATISH PADMANABHAN NO.290, 4TH MAIN, 4TH PHASE PEENYA INDUSTRIAL ESTATE BANGALORE-560 058 …RESPONDENT
(BY SHRI. H.Y. RAJU, ADVOCATE)
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THIS
The judgment continues below.
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