Tvl. Althaf Golden Net Industries vs. The State Tax Officer - Madras High Court, 03 March 2026

Cause title — parties, addresses and appearances

W.P.(MD) No.5821 of 2026 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 03.03.2026 CORAM THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY W.P.(MD) No.5821 of 2026 and W.M.P.(MD) No.4853 of 2026 Tvl. Althaf Golden Net Industries, Represented by its Proprietor S.Althafrizwan, GSTIN 33AIRPA3112C1Z1, 4/141, Gurugulam Road, Nagercoil, Kanniyakumari - 629 004. ... Petitioner Vs. The State Tax Officer, Nagercoil - 2 Assessment Circle, Commercial Taxes Buildings, Nagercoil. ... Respondent Prayer : Writ Petition filed under Article 226 of the Constitution of India, for issuance of a Writ of Certiorarified Mandamus to call for the records on the file of the respondent in GSTIN: 33AIRPA3112C1Z1 /2021-22 dated 27.10.2025 for the assessment year 2021-22 passed by the respondent under Section 73 of TNGST Act 2017 and to quash the same as cryptic, non-speaking, illegal, arbitrary, wholly without jurisdiction and direct the respondent to pass assessment order afresh after affording opportunity of being heard. _____________ Page No. 1 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD) No.5821 of 2026 For Petitioner : Mr.N.Sudalai Muthu For Respondent : Mr.R.Suresh Kumar Additional Government Pleader

O R D E R This Writ Petition is filed challenging the impugned order dated 27.10.2025. 2. Upon hearing the learned counsel for the petitioner and the learned Additional Government Pleader appearing for the respondent and perusing the material records of the case, it could be seen that the petitioner has availed Input Tax Credit in respect of the motor vehicle purchased by the petitioner. Claiming that the motor vehicle is an ineligible item and that the Input Tax Credit should not have been claimed, the assessment order has been passed.

The contention of the learned counsel for the petitioner is that the petitioner himself voluntarily realised the same even before the assessment order and has reversed the same by way of making payment within a short time and that only because the petitioner did not appear _____________ Page No. 2 of 5 https://www.mhc.tn.gov.in/judis before the authorities and properly explain the same, the impugned assessment has been passed.

Upon considering the said arguments, when this Court queried the learned Additional Government Pleader appearing for the respondent, the fact that the amount was reversed could not be denied. In view of the specific facts and circumstances, I am of the view that one opportunity can be granted to the petitioner herein.

Therefore, this Writ Petition is allowed on the following terms: i. The impugned order dated 27.10.2025 shall stand set aside and the matter is remanded back to the file of the respondent for fresh consideration. ii. It will be open for the petitioner to appear before the respondent and place on record all the materials and participate in the assessment proceedings and cooperate for the expeditious completion of the assessment. iii. No costs. Consequently, the connected Miscellaneous Petition is closed.

03.03.

2026 JEN Neutral Citation : No _____________ Page No. 3 of 5 https://www.mhc.tn.gov.in/judis To The State Tax Officer, Nagercoil - 2 Assessment Circle, Commercial Taxes Buildings, Nagercoil. _____________ Page No. 4 of 5 https://www.mhc.tn.gov.in/judis D.BHARATHA CHAKRAVARTHY

, J.

JEN

03.03.

2026 _____________ Page No. 5 of 5 https://www.mhc.tn.gov.in/judis