Madras High Court
M/S.Thirumala Steels vs The State Tax Officer on 19 March, 2024
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
W.P.Nos.7273 of 2024 batch
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.03.2024
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
W.P.Nos.7273, 7276, 7278, 7281 & 7285 of 2024
&
WMP Nos.8124, 8126, 8132, 8133, 8135, 8138, 8142, 8144, 8148 & 8149
of 2024
In all WPs
M/s.Thirumala Steels,
Rep. By its Proprietor Mrs. Panchavarnam,
No.27,28,29, NA, Saravana Nagar,
Kodungaiyur,
Chennai-600 118. ... Petitioner
vs
The State Tax Officer,
Washermenpet Assessment Circle,
Integrated Commercial Taxes Building,
No.32, Elephant Gate Bridge Road,
Wall Tax Road,
Vepery, Chennai-600 003. ... Respondents
PRAYER in W.P.No.7273 of 2023 : Writ Petition filed under Article
226 of the Constitution of India to issue a writ of Certiorari, calling
for the records of the impugned proceedings of the respondent in
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W.P.Nos.7273 of 2024 batch
GSTIN 33AHGPP0864N1Z0/2017-18 dated 30.12.2023 and Form
DRC-07 in Reference No.:ZD3312232761001 dated 30.12.2023 for the
year 2017-18 under TNGST Act 2017 and quash the same.
PRAYER in W.P.No.7276 of 2023 : Writ Petition filed under Article
226 of the Constitution of India to issue a writ of Certiorari, calling
for the records of the impugned proceedings of the respondent in
GSTIN 33AHGPP0864N1Z0/2018-19 dated 30.12.2023 and Form
DRC-07 in Reference No.:ZD331223276214Q dated 30.12.2023 for the
year 2018-19 under TNGST Act 2017 and quash the same.
PRAYER in W.P.No.7278 of 2023 : Writ Petition filed under Article
226 of the Constitution of India to issue a writ of Certiorari, calling
for the records of the impugned proceedings of the respondent in
GSTIN 33AHGPP0864N1Z0/2019-20 dated 30.12.2023 and Form
DRC-07 in Reference No.:ZD331223276287D dated 30.12.2023 for the
year 2019-20 under TNGST Act 2017 and quash the same.
PRAYER in W.P.No.7281 of 2023 : Writ Petition filed under Article
226 of the Constitution of India to issue a writ of Certiorari, calling
for the records of the impugned proceedings of the respondent in
GSTIN 33AHGPP0864N1Z0/2020-21 dated 30.12.2023 and Form
DRC-07 in Reference No.:ZD331223276414M dated 30.12.2023 for the
year 2020-21 under TNGST Act 2017 and quash the same.
PRAYER in W.P.No.7285 of 2023 : Writ Petition filed under Article
226 of the Constitution of India to issue a writ of Certiorari, calling
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W.P.Nos.7273 of 2024 batch
for the records of the impugned proceedings of the respondent in
GSTIN 33AHGPP0864N1Z0/2021-22 dated 30.12.2023 and Form
DRC-07 in Reference No.:ZD331223276546D dated 30.12.2023 for the
year 2021-22 under TNGST Act 2017 and quash the same.
In all WPs
For Petitioner : Mr.S.Raveekumar
for Mr.M.Hariharan
For Respondents : Mr.C.Harsha Raj
Addl. Govt. Pleader (Taxes)
COMMON ORDER
Separate orders dated 30.12.2023 are challenged on the common ground that a personal hearing was not offered and that the order was unreasoned.
2. The petitioner received an intimation and show cause notice in relation to three alleged defects. Objections were filed in response to the show cause notice on 29.10.2023. The impugned order was issued thereafter on 30.12.2023.
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3. Learned counsel for the petitioner referred to the impugned orders and pointed out that Defect No.2 relates to inward supply from related persons. He also pointed out that the petitioner had placed on record original invoices and supporting evidence for movement of goods. In spite of providing such documents, he points out that the proper officer merely recorded that the explanation of the petitioner is not acceptable. Likewise, as regards Defect no.3 which pertains to outward supply, he points out that the petitioner had placed on record the original invoices and the relevant returns. Once again, he submits that the proper officer rejected the contentions as not acceptable without providing reasons.
4. Mr.C.Harsha Raj, learned Additional Government Pleader, accepts notice for the respondents. He submits that the petitioner has an alternative statutory remedy and that these petitions should not be entertained in such circumstances.
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5. On examining the impugned orders, it is evident that the proper officer noticed the petitioner's objections. Both with regard to Defect No.2 and Defect No.3, the petitioner submitted the original invoices and adverted to the fact that relevant GSTR returns were filed and that requisite taxes were paid. In spite of such reply, the contentions were rejected by recording as under:
“Observation of the Proper officer, The Contention and supporting documents (Invoices, E-way bills, etc.) submitted by the taxpayer was duly verified and found the taxpayer contention was not acceptable. Hence I hereby propose the demand and direct the taxpayer to pay the tax along with interest and penalty.” A similar observation was made with regard to Defect No.3. These findings are totally unsupported by reasons and, consequently, unsustainable.5/9
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6. Therefore, the impugned orders are quashed and the matters are remanded to the respondent for reconsideration. After providing a reasonable opportunity, including a personal hearing, fresh orders shall be issued within two months from the date of receipt of a copy of this order.
7. These writ petitions are disposed of on the above terms.
Consequently, connected miscellaneous petitions are closed. No costs.
19.03.2024
Index : Yes/No
Internet : Yes/No
Neutral Citation : Yes/No
kal
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https://www.mhc.tn.gov.in/judis W.P.Nos.7273 of 2024 batch To The State Tax Officer, Washermenpet Assessment Circle, Integrated Commercial Taxes Building, No.32, Elephant Gate Bridge Road, Wall Tax Road, Vepery, Chennai-600 003.
7/9https://www.mhc.tn.gov.in/judis W.P.Nos.7273 of 2024 batch SENTHILKUMAR RAMAMOORTHY J.
kal W.P.Nos.7273, 7276, 7278, 7281 & 7285 of 2024 & WMP Nos.8124, 8126, 8132, 8133, 8135, 8138, 8142, 8144, 8148 & 8149 of 2024 8/9 https://www.mhc.tn.gov.in/judis W.P.Nos.7273 of 2024 batch 19.03.2024 9/9 https://www.mhc.tn.gov.in/judis