M Venugopal vs. The Commissioner Of Commercial Taxes
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Before: and
This writ petition has been filed challenging the impugned order dated 11.02.2025 passed by the second respondent for the financial year 2020-2021. 2. The learned counsel for the petitioner submits that almost 49% of the Central Goods and Services Tax and State Goods and Services Tax and 5% of the Integrated Goods and Services Tax, has already been recovered.
It is noticed that the impugned order was passed after due notice to the petitioner. However, the petitioner failed to participate in the proceedings and thus, suffered the impugned assessment order dated 11.02.2025 for the year 2020-2021. 4. Under similar circumstances, this Court has come to rescue the persons like petitioner by quashing the impugned order on terms.
Considering the fact that in the present case, 49% of the Central Goods and Services Tax and State Goods and Services Tax and 5% of the Integrated Goods and Services Tax has already been recovered, I am inclined 2/4 https://www.mhc.tn.gov.in/judis to quash the impugned order and remit the case of the respondents to pass fresh order on merits, subject to a condition that the petitioner shall file a detailed reply within a period of 30 days from the date of receipt of a copy of this order. On receipt of such reply, the second respondent shall pass orders on merits within a period of three months thereafter.
The writ petition stands disposed of with the above direction. No costs. Consequently, the connected miscellaneous petition is closed.
2025 NCC : Yes / No Index : Yes / No Internet : Yes / No sn To 1.The Commissioner of Commercial Taxes, O/o.The Principal and Special Commissioner, Commercial Taxes, Ezhilagam, Chepauk, Chennai- 600005 2.The Assistant Commissioner (ST) (FAC), Dindigul (Rural) Assessment Circle, Commercial Taxes Building, Sub-Collectors Office Road, Dindigul - 624 001. 3/4 https://www.mhc.tn.gov.in/judis C.SARAVANAN, J.
sn
W.P(MD).No.21639 of 2025
2025 4/4 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.