Madras High Court
Tvl.Calydon Tech Solutions Private ... vs Assistant Commissioner (Circle) on 26 September, 2025
Author: C.Saravanan
Bench: C.Saravanan
W.P.No.37283 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.09.2025
CORAM :
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.No.37283 of 2025
and
W.M.P.Nos.41714 and 41716 of 2025
Tvl.Calydon Tech Solutions Private Limited,
Represented by its Director ... Petitioner
Vs.
1.Assistant Commissioner (Circle),
Sholinganallur Zone VIII,
Chennai East, Tamil Nadu.
2.Commercial Tax Officer,
Sholinganallur South-III,
Chennai South, Tamil Nadu.
3.Assistant Commissioner,
Perungudi Division,
8th Floor, Perungudi Division,
No.692, MHU Complex,
Nandanam, Chennai – 600 035. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India, for
issuance of a Writ of Certiorarified Mandamus, to call for the records of
Order of Assessment in DRC-07 bearing Reference No:ZD330824015824F
in GSTIN/ID: 33AADCC1143Q1ZP/APR 2019-MAR 2020 dated
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W.P.No.37283 of 2025
02.08.2024 passed by the 2nd Respondent and to quash the same and to direct
the 2nd Respondent to pass fresh Orders of Assessment after granting the
Petitioner with an opportunity of personal hearing and to further direct the
3rd Respondent to forthwith lift the Bank Attachment bearing
C.No.IV/16/12/21-Tech dated 20.12.2022 under Section 87 of the Finance
Act issued to the Petitioner's banker namely HDFC Bank, West Mambalam
Branch, Chennai.
For Petitioner : Mr.R.Ganesh Kanna
For Respondents : Mr.C.Harsharaj
Special Government Pleader
ORDER
Mr.C.Harsharaj, learned Special Government Pleader takes notice for the Respondents.
2. This Writ Petition is being disposed of at the time of admission with the consent of the learned counsel for the Petitioner and learned Special Government Pleader for the Respondents.
3. In this Writ Petition, the Petitioner has challenged the impugned Assessment Order dated 02.08.2024 which was preceded by a Show Cause Notice in GST DRC-01 dated 28.05.2024 for the Tax Period between April ____________ Page No. 2 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 03:48:02 pm ) W.P.No.37283 of 2025 2019 and March 2020. In the aforesaid Show Cause Notice, the Petitioner was called upon to give a reply by 30.06.2024 and to appear for a personal hearing fixed on 01.07.2024 at 11.00 a.m. However, the Petitioner had not taken advantage of the same.
4. The Petitioner was also issued with Reminder on 18.07.2024, which called upon the Petitioner to file a reply by 24.07.2024 and to appear for a personal hearing fixed on 25.07.2024 at 2.30 p.m. On receiving the same, the Petitioner neither filed any reply nor appeared for the personal hearing and therefore, suffered the impugned Assessment Order. The limitation for filing an appeal under Section 107 of the respective GST enactments, 2017 has also expired.
5. It is noticed that under similar circumstances, this Court has come to the rescue of persons like the Petitioner by quashing the impugned Assessment Order on terms subject to the Petitioner depositing 25% of the disputed tax. I do not find any reason to take a different view in this case.
6. Considering the same, the impugned Assessment Order dated ____________ Page No. 3 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 03:48:02 pm ) W.P.No.37283 of 2025 02.08.2024 is quashed and the case is remitted back to the 2 nd Respondent to pass a fresh order subject to the Petitioner depositing 25% of the disputed tax in cash from the Petitioner's Electronic Cash Register within a period of thirty (30) days from the date of receipt of a copy of this order.
7. The Petitioner shall file a reply simultaneously to the Show Cause Notice in GST DRC-01 dated 28.05.2024 together with requisite documents to substantiate the case by treating the impugned Assessment Order dated 02.08.2024 as an addendum to the Show Cause Notice dated 28.05.2024 within a period of thirty (30) days from the date of receipt of a copy of this order.
8. In case the Petitioner complies with the above stipulated conditions, the 2nd Respondent shall proceed to pass fresh orders on merits and in accordance with law as expeditiously as possible, preferably, within a period of three (3) months thereafter. Subject to the Petitioner complying with the above stipulated conditions, the attachment of the bank account of the Petitioner shall also stand raised.
9. In case the Petitioner fails to comply with any of the conditions ____________ Page No. 4 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 03:48:02 pm ) W.P.No.37283 of 2025 stipulated above, the 2nd Respondent is at liberty to proceed against the Petitioner to recover the tax in accordance with law as if this Writ Petition was dismissed in limine today.
10. Needless to state, before passing any such order, the 2nd Respondent shall give due notice to the Petitioner.
11. This Writ Petition stands disposed of with the above observations.
No costs. Connected Writ Miscellaneous Petitions are closed.
26.09.2025 Neutral Citation : Yes / No arb ____________ Page No. 5 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 03:48:02 pm ) W.P.No.37283 of 2025 To:
1.Assistant Commissioner (Circle), Sholinganallur Zone VIII, Chennai East, Tamil Nadu.
2.Commercial Tax Officer, Sholinganallur South-III, Chennai South, Tamil Nadu.
3.Assistant Commissioner, Perungudi Division, 8th Floor, Perungudi Division, No.692, MHU Complex, Nandanam, Chennai – 600 035.
C.SARAVANAN, J.
____________ Page No. 6 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 03:48:02 pm ) W.P.No.37283 of 2025 arb W.P.No.37283 of 2025 and W.M.P.Nos.41714 and 41716 of 2025 26.09.2025 IN THE HIGH COURT OF JUDICATURE AT MADRAS ____________ Page No. 7 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 03:48:02 pm ) W.P.No.37283 of 2025 DATED: 03-11-2025 CORAM THE HONOURABLE MR JUSTICE C. SARAVANAN WP No. 37283 of 2025 AND WMP NO. 41714 OF 2025,WMP NO. 41716 OF 2025
1. Tvl Calydon Tech Solutions Private Limited Rep by its Director, 364/365,5th link street, Nehru Nagar, Perungudi,Chennai-600 096 Petitioner(s) Vs
1. Assistant Commissioenr(circle) Sholinganallur Zone Viii, Chennai East, Tamilnadu
2.Commercial Tax Officer Sholinganallur South III Chennai south
3.Assistant Commissioner Perungudi division,8th Floor, N0 692,MHU Complex,Nandanam,Chennai Respondent(s) For Petitioner(s): R Ganesh Kanna S.Maharaja Shivani.P ____________ Page No. 8 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 03:48:02 pm ) W.P.No.37283 of 2025 For Respondent: Mr. C. Harsharaj Special Government Pleader for R1 and R2 Mr. M. Santhanaraman Senior Standing Counsel for R3 ORDER This case is listed under the caption "for being mentioned" at the instance of the learned counsel for the third respondent. It is informed that the order that was passed by the second respondent and the attachment of the bank account of the petitioner by the third respondent, were not connected with each other as it pertained to a demand under the provisions of the Finance Act, 1974. The learned counsel for the petitioner admits the mistake.
2. Recording the above statement of the learned counsel for the petitioner, the second sentence in para No.8 of the order dated 26.09.2025 passed in W.P. No.37283 of 2025 is directed to be deleted. Registry is directed to issue a fresh certified copy of the order on payment of necessary fees after deleting the same.
____________ Page No. 9 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 03:48:02 pm ) W.P.No.37283 of 2025 03-11-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No ab ____________ Page No. 10 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 03:48:02 pm ) W.P.No.37283 of 2025 WP No. 37283 of 2025 To
1.Assistant Commissioenr(circle) Sholinganallur Zone Viii, Chennai East, Tamilnadu
2.Commercial Tax Officer Sholinganallur South III Chennai south
3.Assistant Commissioner Perungudi division,8th Floor, N0 692,MHU Complex,Nandanam,Chennai ____________ Page No. 11 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 03:48:02 pm ) W.P.No.37283 of 2025 C.SARAVANAN J.
ab WP No. 37283 of 2025 AND WMP NO. 41714 OF 2025,WMP NO.
41716 OF 2025 03.11.2025 ____________ Page No. 12 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 03:48:02 pm )