Kalidoss P vs. The State Tax Officer
Original PDF →Facts
The petitioner inadvertently included Input Tax Credit under Reverse Charge Mechanism (RCM) in their GSTR-3B return. The entire tax has been remitted, and the petitioner seeks to quash an order and recover the tax deposit.
Held
The Court set aside the impugned order and treated it as a show cause notice. The petitioner is granted two weeks to submit objections, after which the respondent must pass orders after a hearing.
Key Issues
Whether the petitioner should be granted an opportunity to present objections to an order passed due to an inadvertent error in filing returns, especially when taxes are paid.
Sections Cited
None mentioned
AI-generated summary — verify with the full judgment below
Before: and
The Writ Petition is filed challenging the impugned order passed by the respondent dated 26.12.2023 relating to the assessment year 2017-2018. 2. It is submitted by the learned counsel for the petitioner that the petitioner is running a match factory business in the name and style of “M/s.Vignesh Match Works”. During filing of returns, the petitioner filed GSTR-3B inadvertently by including the Input Tax Credit under Reverse Charge Mechanism (RCM). It is further submitted that the entire taxes have been remitted and what remains due is only penalty.
The learned counsel for the petitioner placed reliance on the order of this Court in W.P.(MD).No.16098 of 2024 dated 18.07.2024, wherein, this Court, while considering an order of adjudication challenged beyond the statutory period of limitation, regarding a wrong entry made in Form GSTR-3B, inasmuch as RCM amount was shown as Input Tax Credit, was pleased to permit the petitioner to file a reply to the impugned order, subject to the condition that the petitioner deposits 25% of the disputed tax amount. In the present case, the entire taxes is admittedly paid. 2/5 https://www.mhc.tn.gov.in/judis
It was submitted by the learned counsel for the petitioner that with the introduction of GST, there were several technical glitches in the portal and the assessees were also taking time to adapt to the e-mechanism and it was only in view of the same that the petitioner was unable to respond to the above notices and the order of adjudication. It was further submitted that the petitioner is aggrieved by the impugned order as they were unable to put forth their objections in view of the fact that they were unaware of the notices being uploaded in the GSTIN portal. It was thus submitted that the petitioner may be granted an opportunity before the adjudicating authority to put forth their objections to the proposal, to which the learned Additional Government Pleader for the respondent does not have any serious objection.
In view thereof, the impugned order is set aside. The impugned order of assessment shall be treated as show cause notice and the petitioner shall submit its objections within a period of two (2) weeks from the date of receipt of a copy of this order along with supporting documents/material. If any such objections are filed, the same shall be considered by the respondent and orders shall be passed in accordance with law after affording a reasonable opportunity of hearing to the petitioner. If the objections are not filed within the stipulated period, i.e., two weeks from the date of receipt of a copy of this order, the 3/5 https://www.mhc.tn.gov.in/judis impugned order of assessment shall stand revived.
Accordingly, the Writ Petition stands disposed of. There shall be no order as to costs. Consequently, connected miscellaneous petitions are closed. 19.08.2024 Index : Yes / No Internet : Yes/ No Lm To The State Tax Officer, Ettayapuram, Thoothukudi District. 4/5 https://www.mhc.tn.gov.in/judis MOHAMMED SHAFFIQ
, J.
Lm
2024 5/5 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.