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M/S.U.Y.Look vs. The Assistant Commissioner

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WA(MD)/1259/2016HC MadrasGSTCNR HCMD01092592201622 January 2024Bench: HONOURABLE DR JUSTICE G. JAYACHANDRAN,HONOURABLE MR. JUSTICE C.KUMARAPPAN5 pages

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Cause title — parties, addresses and appearances
W.A(MD)Nos.1259 and 1260 of 2016 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 22.01.2024 CORAM THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN AND THE HON'BLE MR.JUSTICE C.KUMARAPPAN W.A.(MD).Nos.1259 and 1260 of 2016 and W.M.P(MD)Nos.8586, 8587 and 8588 of 2016 M/s.U Y Look, Rep. by its Proprietor – N.Senthilkumar .. Appellant/Petitioner in both W.As Vs. The Assistant Commissioner (CT), Srirangam Assessment Circle, Srirangam, Trichy – 620 006, Trichy District. .. Respondent/Respondent in both W.As COMMON PRAYER: Writ Appeals filed under Clause 15 of Letters Patent, against the order passed in W.P(MD)Nos.10412, 10411 of 2016, dated 14.06.2016 respectively. (In both W.Ps) For Appellant : Mr.S.Rajaselar For Respondent : Mr.Prakash, Special Government Pleader Page 1 of 5 https://www.mhc.tn.gov.in/judis W.A(MD)Nos.1259 and 1260 of 2016

COMMON JUDGMENT and The appellant herein on receipt of assessment order pointing out the mismatch between Annexure – I and Annexure- II, namely, the list of purchase and list of sale, without availing the statutory appeal remedy available under Section 31 of the Tamil Nadu Value Added Tax Act, 2006 and without responding to the notice of assessment, had approached the High Court invoking the extraordinary juri iction.

2.

The learned Single Judge has rightly pointed out the error in approaching the High Court and had dismissed the writ petitions.

3.

Being aggrieved, these two appeals, one for the assessment year 2013-2014, another for the assessment year 2014-2015, have been preferred.

4.

The learned counsel appearing for the appellant relying upon the judgment of this Court rendered in J.K.M Graphics Solutions Private https://www.mhc.tn.gov.in/judis responding to the show-cause notice issued by the Department before the assessment order.

6.

The learned counsel for the appellant after failing in his attempt to persuade this Court to entertain these appeals, made an alternate plea that his right to avail the appeal remedy may be preserved. https://www.mhc.tn.gov.in/judis

W.A(MD)Nos.1259 and 1260 of 2016 7.This Court is of the view that the statutory appeal remedy available to the appellant shall not be deprived provided he complies the mandatory conditions provided under the Statute to avail the statutory appeal remedy.

8.

With these observations, these writ appeals are disposed of. The appellant shall prefer appeal within a period of three weeks from the date of receipt of a copy of this judgment failing which the right of appeal will be forfeited. No Costs. Consequently, connected Miscellaneous Petitions are closed.

(G.J.,J.) (C.K.,J.)

22.01.

2024 NCC : Yes / No Index : Yes / No Internet : Yes / No PM https://www.mhc.tn.gov.in/judis

W.A(MD)Nos.1259 and 1260 of 2016 and PM

W.A(MD)Nos.1259 ad 1260 of 2016 22.01.2024 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.