Madras High Court
Tvl.Kovai Maruthi Papers And Boards ... vs The Assistant Commissioner (Ct) on 4 December, 2019
Author: C.Saravanan
Bench: C.Saravanan
W.P.Nos.11693 to 11697 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.12.2019
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.Nos.11693 to 11697 of 2017
and
W.M.P.Nos.12715 to 12719 of 2017
Tvl.Kovai Maruthi Papers and Boards Pvt. Ltd.,
Represented by its Director,
K.Soundararajan,
No.524/1, Irukkur, Kabilarmalai,
Paramathi Velur (TK). ... Petitioner in
all W.Ps.
vs
The Assistant Commissioner (CT)
Namakkal (Rural) Assessment Circle,
Namakkal. ... Respondent in
all W.Ps.
Common Prayer: Writ Petitions filed under Article 226 of
Constitution of India, to issue a Writ of Mandamus calling for the
records on the files of the respondent in TIN.3337310081/2011-12,
TIN.3337310081 /2012-13, TIN.3337310081 /2013-14,
TIN.3337310081 /2014-15, TIN.3337310081/2015-16 dated
31.03.2017 and quash the same and further direct the respondent
to inspect and examine the manufacturing process before
assessment as directed by this Honourable Court in the judgment
reported in (2015) 81 VST 389 (Madras).
http://www.judis.nic.in__________
Page 1 of 6
W.P.Nos.11693 to 11697 of 2017
For Petitioner : Mr.R.Senniappan in
all W.Ps.
For Respondent : Mr.M.Hariharan
Additional Government Pleader
in all W.Ps.
COMMON ORDER
By this common order, all the five Writ Petitions are being disposed.
2.In these writ petitions, the writ petitioner has challenged the impugned notices for the assessment years 2011-12 to 2015-2016. In the impugned notices, the petitioner has been called upon to reverse the proportionate input tax credits equivalent to the processing loss as detailed below:-
Year Claim amount Rate
2011-2012 7,22,140.00 13.56%
2012-2013 10,16,194.00 13.40%
2013-2014 12,89,112.00 13.40%
2014-2015 15,80,678.00 13.87%
2015-2016 14,07,192.00 13.87%
3.These notices also proposed levy of penalty under Section 27(3)(a) of the TNVAT Act, 2006. http://www.judis.nic.in__________ Page 2 of 6 W.P.Nos.11693 to 11697 of 2017
4.In these writ petitions, the respondent has now filed common counter affidavit in terms of the order of learned Single Judge of this Court in Interfit Techno Products Ltd. vs Principal Secretary/Commissioner of Commercial Taxes, (2015) 81 VST 389 (Mad). The paragraph No.5 of the common counter affidavit reads as under:-
With regard to the quantification of the invisible loss and visible loss in the specific case, it is submitted that as a result of survey / inspection conducted as per the directions of the Honourable High Court in this specific case, it is since quantified as 0.85% of loss of raw materials that were used in manufacturing in process and hence it is prayed that the above said percent may be permitted to be adopted for quantifying the reversal tax credit. In terms of Section 19(9)(iii) of the Act for all the five years involved in these writ petitions.
5.The learned counsel for the writ petitioner submits that he has no objection for the notice to be adjudicated in the light of the finding of facts arrived regarding processing loss by the respondent in their counter. Since the processing loss has been now quantified http://www.judis.nic.in__________ Page 3 of 6 W.P.Nos.11693 to 11697 of 2017 as 0.85% by the respondent himself.
6.The respondent is directed to pass appropriate orders in the impugned notices after hearing the writ petitioner and re-quantify the demand in terms of the finding of facts regarding processing loss given by the respondent in their counter.
7.Since the impugned notices have been issued during the year of 2017 for various assessment years, beginning from the 2011-12 to 2015-2016, the respondent may pass speaking orders in the respective impugned notices within a period of six months from the date of receipt of a copy of this order.
8.The present Writ Petitions are disposed with the above observations. No cost. Consequently, connected Writ Miscellaneous Petitions are closed.
04.12.2019 Index :Yes/No Internet:Yes/No jen To http://www.judis.nic.in__________ Page 4 of 6 W.P.Nos.11693 to 11697 of 2017 The Assistant Commissioner (CT) Namakkal (Rural) Assessment Circle, Namakkal.
C.SARAVANAN, J.
jen http://www.judis.nic.in__________ Page 5 of 6 W.P.Nos.11693 to 11697 of 2017 W.P.Nos.11693 to 11697 of 2017 and W.M.P.Nos.12715 to 12719 of 2017 04.12.2019 http://www.judis.nic.in__________ Page 6 of 6