M/S Nagel Special Machines PVT LTD vs. The State Of Karnataka
Held
The Court held that the claim of input tax credit is indefeasible and cannot be denied based on the timing of the invoice or the tax period of the purchase. The machinery provisions for filing returns cannot defeat substantive claims under the Act.
Facts
The petitioners sought to claim input tax credit (ITC) on purchases, even if the invoices were not from the same tax period or immediately following the purchase month. The assessing authorities denied this claim, leading to the present writ petitions.
Key Issues
Whether input tax credit can be denied solely on the grounds that the purchase invoice does not pertain to the same tax period or was not claimed in the immediately following months.
Sections Cited
Section 10(3), Section 35, Section 36(1), Section 39(1)
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Heard together (11 matters)
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1/123 IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 10TH DAY OF JANUARY, 2018
BEFORE
THE HON'BLE Dr.JUSTICE VINEET KOTHARI
W.P.Nos.58917-58928/2016, W.P.Nos.26349-26360/2017, W.P.Nos.27983-27994/2016, W.P.Nos.27995-28006/2016, W.P.Nos.28796/2016 & 28997 – 29007/2016, W.P.Nos.31159-31170/2016, W.P.Nos.31430-31441/2016, W.P.Nos.33906-33917/2016, W.P.Nos.34001/2016 & 36313-36323/2016, W.P.Nos.35703-35708/2016, W.P.No.36404/2016, W.P.Nos.37148-37159/2016, W.P.Nos.39369-39380/2016, W.P.Nos.46927-46938/2016, W.P.Nos.46927-46938/2016, W.P.Nos.46939-46950/2016, W.P.Nos.53182-53193/2016, W.P.Nos.55050/2016 & 58511-58521/2016, W.P.Nos.59250-59261/2016, W.P.Nos.4199-4210/2017, W.P.Nos.8042/2017 & 19016- 19062/2017, W.P.No.8044/2017, W.P.Nos.8045/2017 & 25845-25855/2017, W.P.Nos.8046/2017 & 25856- 25866/2017, W.P.Nos.8183-8194/2017, W.P.Nos.8206/2017 & 10601-10611/2017, W.P.Nos.11384- 11395/2017, W.P.Nos.11674-11685/2017, W.P.Nos.12165/2017 & 16929-16940/2017, W.P.Nos.20454-20465/2017, W.P.Nos.26337-26348/2017, W.P.Nos.26361-26372/2017, W.P.Nos.26779-26790/2017, W.P.Nos.26899-26910/2017, W.P.Nos.27451/2017 & R
Date of Judgment 10-01-2018 W.P.No
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