M/S.Angel Agencies vs. The Commissioner
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Before: and
Heard Mr.I.Romeo Roy Alfred, learned counsel for the petitioner, Mr.R.Suresh Kumar, learned Additional Government Pleader appearing on behalf of respondents 1 to 3 and Mr.V.Balasubramanian, learned counsel for the fourth respondent. _________ https://www.mhc.tn.gov.in/judis
The challenge in the writ petition is to an order rejecting the application for rectification filed by the petitioner.
The reason for filing the rectification application is that the amendment to Section 16(4) of the Central Goods and Services Tax Act, 2017 (hereinafter referred to as “the Act”) had not been taken into consideration by the third respondent.
The issue involved in this writ petition is availing of Input Tax Credit after the due date. The said issue is no longer res integra, as this Court in a batch of writ petitions in W.P.(MD) No.25081 of 2024 etc., dated 17.10.2024, by taking note of the amendment to Section 16(4) of the Act, which came into force with retrospective effect from 01.07.2017, had quashed similar orders and thereafter, this Court in a similar issue in W.P.(MD) No.31980 of 2024, dated 06.07.2024 taking note of the amendment passed, had set aside the order of assessment and remitted the matter back to the Assessing Officer for passing orders afresh. _________ https://www.mhc.tn.gov.in/judis
The said orders have not been disputed by the learned Additional Government Pleader appearing for respondents 1 to 3. 6. It is also brought to the notice of this Court by the learned counsel appearing on behalf of the fourth respondent-Bank that pursuant to the order of the third respondent, the account of the petitioner has also been frozen.
Considering the fact that the issue has already been covered by orders of this Court, which have been failed to be taken note of by the third respondent, for which reason the impugned order is set aside and the matter is remitted back to the third respondent for fresh consideration in consonance with the amended provision of Section 16 of the Central Goods and Services Tax Act, 2017. The third respondent shall also recall the order of freezing, subject to the final orders to be passed by him on remittance. _________ https://www.mhc.tn.gov.in/judis
With the aforesaid observations and directions, this Writ Petition stands disposed of. There shall be no order as to costs. Consequently, connected miscellaneous petition is closed.
2025 NCC : Yes/No Index : Yes/No Internet : Yes abr To 1.The Commissioner, Office of the Principal and Special Commissioner of Commercial Taxes, Ezhilagam, Chepauk, Chennai-600 005. 2.The Deputy Commissioner (ST), Kanyakumari, Kanyakumari District. 3.The Assistant Commissioner (ST), Kuzhithurai Assessment Circle, Kaniyakumari District. _________ https://www.mhc.tn.gov.in/judis K.KUMARESH BABU, J. abr Dated: 21.01.2025 _________ https://www.mhc.tn.gov.in/judis
Reproduced from the public record of the Madras High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.