Madras High Court
… vs The Assistant Commissioner (St) on 21 June, 2021
Author: Anita Sumanth
Bench: Anita Sumanth
W.P. No.19318, 19322, 19326, 19328, 19330 & 19331 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.06.2021
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P. Nos.19318, 19322, 19326, 19328, 19330 & 19331 of 2020
and
WMP. Nos.23914, 23915, 23917, 23920, 23925 & 23926 of 2020
M/s.Beekay Fabricators,
represented by its Proprietrix,
No.2/5-6, V.K.Road,
Coimbatore -35
… Petitioner in the above WPs
Vs
The Assistant Commissioner (ST),
Peelamedu (North) Assessment Circle,
Coimbatore.
… Respondent in the above WPs
COMMON PRAYER : Petition filed under Article 226 of the Constitution of
India praying for the issuance of Writ of Certiorari, to call for the records of the
respondent in his proceedings in TIN No.33572123981/2014-15, 2015-16,
2013-14, 2012-13, 2010-11 & 2011-12 quash the order dated 12.10.2020.
For Petitioner : Mr.P.V.Sudakar in the above WPs
For Respondent : Mr.TNC.Kaushik,
Government Advocate in the above WPs
COMMON ORDER
Heard Mr.P.V.Sudakar, learned counsel for the petitioner and Mr.TNC.Kaushik, learned Government Advocate for the respondent. https://www.mhc.tn.gov.in/judis/ 1/4 W.P. No.19318, 19322, 19326, 19328, 19330 & 19331 of 2020
2. The challenge is to orders of assessment passed under the provisions of the Tamil Nadu Value Added Tax Act, 2006 (in short 'Act') for the assessment years 2010-11 to 2015-16.
3. Two issues arise, the first one being the rejection of refund for the reason that the Form W has not been filed in electronic form within the stipulated time frame of 180 days. To be noted that the eligibility of the petitioner to zero-rated sales is not disputed, since the officer mentions that the monthly return reflects the details of zero-rated sales.
4. In similar circumstances, I have taken a view in the case of M/s.Sri Laxmi Exports vs. The Assistant Commissioner (CT) in W.P. Nos.9674 to 9679 of 2014, drawing support from an earlier decision of this Court in the case of Sara Leathers vs. the Commercial Tax Officer, Tambaram I Assessment Circle, Chennai (30 VST 581) that the period of 180 days mentioned in Section 18 of the Act, is only suggestive and not mandatory. In light of the admitted position that the details of zero-rated sales are clearly on record, the mere fact that the petitioner has not filed Form W electronically within 180 days cannot stand in the way of grant of the relief sought for, the petitioner being entitled to the same, in substantive terms. Hence, this ground is allowed.
5. The second issue is as regards the adjustment of Input Tax Credit (ITC) of a sum of Rs.1,95,748/-. This issue does not emanate from a reading of https://www.mhc.tn.gov.in/judis/ 2/4 W.P. No.19318, 19322, 19326, 19328, 19330 & 19331 of 2020 the pre-assessment proposals and the adjustment has come to be made straightaway in the assessment orders without any notice having been issued to the petitioner in this regard. This is in violation of the principles of natural justice. Though a challenge to the adjustment has been raised in the writ petitions, there is no response to the same in the counters and hence, this ground is also accepted. The impugned orders assessment are thus set aside and these writ petitions allowed. Connected Miscellaneous Petitions are closed. No costs.
21.06.2021 rkp Index:Yes speaking order To The Assistant Commissioner (ST), Peelamedu (North) Assessment Circle, Coimbatore.
https://www.mhc.tn.gov.in/judis/ 3/4 W.P. No.19318, 19322, 19326, 19328, 19330 & 19331 of 2020 Dr.ANITA SUMANTH,J.
rkp W.P. Nos.19318, 19322, 19326, 19328, 19330 & 19331 of 2020 and WMP. Nos.23914, 23915, 23917, 23920, 23925 & 23926 of 2020 21.06.2021 https://www.mhc.tn.gov.in/judis/ 4/4