Akaruppiah vs. The State Tax Officer
Original PDF →No AI summary yet for this judgment.
Before: and
This writ petition is disposed of at the time of admission after perusing the impugned order, after hearing the learned counsel for the petitioner and the learned Government Advocate for the respondent as well and after dispensing with the requirement of filing of a counter. 2.In this writ petition, the petitioner has challenged the impugned order dated 29.12.2023 passed for the assessment year 2018-19. The petitioner has failed to respond to the notices that preceded the impugned order. 3.It is the further case of the petitioner that the petitioner was also not issued with any personal hearing notices. In this connection, a reference is made to the notice in DRC 01 dated 06.10.2023, wherein time for personal hearing has not been given. There is clear violation of principles of natural justice, although the petitioner is guilty of delay in approaching this Court. 2/5 https://www.mhc.tn.gov.in/judis
Be that as it may, the petitioner may have a case, as the dispute on merits appears to be on account of mismatch between the input tax credit availed by the petitioner in GSTR3A, GSTR 3B and GSTR2B. 5.Considering the same, the impugned order is quashed and the case is remitted back to the respondent to pass a fresh order on merits and in accordance with law. 6.The impugned order, which stands quashed, shall be treated as addendum to the notice in DRC 01 dated 06.10.2023. The petitioner shall file a consolidated reply to the show cause notice within a period of 30 days from the date of receipt of a copy of this order. The respondent shall thereafter pass a fresh order on merits and in accordance with law within a period of 3 months. It is needless to state that the petitioner shall also be heard, before a fresh order is passed. 3/5 https://www.mhc.tn.gov.in/judis
The Writ Petition stands allowed by way of remand. No costs. Consequently, connected Miscellaneous Petitions are closed. Index : Yes / No 10.07.2024 Internet : Yes / No mm To The State Tax Officer, Srirangam Assessment Circle, Trichy 620 006. 4/5 https://www.mhc.tn.gov.in/judis C.SARAVANAN, J.
mm
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.