Madras High Court
Siti Networks Ltd vs State Of Tamil Nadu on 5 July, 2022
Author: Anita Sumanth
Bench: Anita Sumanth
W.P.No.17119 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 05.07.2022
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P.No.17119 of 2022
&
W.M.P.Nos.16427 & 16428 of 2022
Siti Networks Ltd.
(formerly Wire and Wireless India Ltd.)
Rep by its Authorized Representative,
Essel House B 10 Lawrence Road Industrial Area,
New Delhi – 110 035. ...Petitioner
Vs.
1.State of Tamil Nadu
Through its Secretary,
Department of Revenue,
Namakkal Kavignar Maaligai,
Fort St. George, Chennai – 600 009.
2.State Tax Officer,
Porur Assessment Circle,
No.4/109, I Floor, Banglore Highway Road,
Varadharajapuram, Nazaratpet,
Chennai – 600 123.
3.Assistant Commissioner (CT)
Porur Assessment Circle,
No.4/109, I Floor, Banglore Highway Road,
Varadharajapuram, Nazratpet,
Chennai – 600 123.
4.Appellate Deputy Commissioner of
Commercial Taxes (Legacy II),
https://www.mhc.tn.gov.in/judis
W.P.No.17119 of 2022
Chennai – 600 006
No.4/109, I Floor, Banglore Highway Road,
Varadharajapuram, Nazratpet,
Chennai – 600 123.
(4th respondent is deleted vide order dated 05.07.2022.)
Prayer: Writ Petitions filed under Article 226 of the Constitution of India
praying to issue a Writ of Certiorari, calling for the records of the Order
TIN:33721388493/2015-16 dated 21.03.2022 (received on 06.04.2022) passed
by the Respondent No.2 and quash the same and pass any such and further
orders which this Hon'ble Court may deem fit and necessary in the facts and
circumstances of the case and render justice.
For Petitioner : Mr.D.P.Singh
For Respondents : Mrs.C.Sangamighirai
Special Government Pleader for R1
: Mr.C.Harsha Raj
Additional Government Pleader
for R2 & R3.
ORDER
Mrs. C.Sangamithirai, learned Special Government Pleader for R1 and Mr.C.Harsha Raj, learned Additional Government Pleader accepts notice for R2 & R3 both and are armed with adequate instructions to proceed with the matter finally. Hence, by consent of all learned Counsels, this writ petition is taken up for final disposal even at the stage of admission. R4 is an unnecessary party to the proceedings and ought not to have been arrayed in the writ petition. Hence R4 stands deleted from the cause title.
2. The petitioner was a dealer under the provisions of the Tamil Nadu Value Added Tax Act, 2006 ('Act'). According to it, it had surrendered its certificate of registration, as early as on 06.07.2010. https://www.mhc.tn.gov.in/judis W.P.No.17119 of 2022
3. While this is so, the Commercial Taxes Department appears to have obtained information to the effect that the petitioner had engaged in the imports of set-top boxes during the period 2015-16 and on the aforesaid basis issued a notice to the petitioner on 20.03.2020, proposing to bring to tax, turnover of an amount of Rs.18,57,90,420/- along with penalty at 150%.
4. The notice is entirely cryptic and merely proposes to bring to tax the aforesaid turnover without assigning any particulars of how the details of such turnover were culled or came to be available in its possession. A reply has, admittedly, been filed by the petitioner on 29.12.2020, wherein, it refers to the fact that it has closed its business activity and surrendered certificate of registration in July 2010. The petitioner thus requests that the notice be withdrawn and the proposal for assessment, dropped.
5. Admittedly, there has been no personal hearing in the matter and after the elapse of one and a quarter years, impugned order dated 21.03.2022 has come as a bolt out of the blue, wherein the proposals for assessment of turnover and levy of penalty have been confirmed.
6. There is my considered view, violation of the principles of natural justice on several counts in the present matter. Firstly, there are no particulars made available to the petitioner as to the details on the basis of which, the turnover has been computed or the documents on the basis of which the https://www.mhc.tn.gov.in/judis proposal for assessment has been formulated. It is incumbent upon the W.P.No.17119 of 2022 petitioner to not just have referred to such details but also to have supplied the same to the petitioner, particularly in light of its categoric assertion that it has surrendered its registration as early as on 06.07.2010. If at all the Department was of the view that the petitioner had continued in business for the period 2015-16, such allegation and the basis upon which it arrived at the same, ought to have been made available to the petitioner as well. This has not been done.
7. That apart, there is inordinate delay between the exchanges of notice and reply, the former in the year 2020, and the passing of the impugned order, in March 2022. There is no justification whatsoever for the interim delay and an order of assessment ought to have been passed in a timely fashion, proximate to the show cause notice and receipt of reply.
8. Thirdly, there has been no personal hearing afforded to the petitioner. No doubt, there is no request by the petitioner, but it is still incumbent upon the respondents to have heard the petitioner prior to passing of the order of assessment.
9.Thus and for the aforesaid reasons, the impugned order is set aside. The Revenue is at liberty to issue a notice to the petitioner enclosing all particulars upon which it relies and formulates its proposal of assessment, and such notice shall be issued by R3 within a period of four (4) weeks from today, seeing as the period of assessment is 2015-16. The petitioner shall be called upon to file a https://www.mhc.tn.gov.in/judis reply within a time bound fashion, heard thereafter and an order of assessment W.P.No.17119 of 2022 passed either proceeding with the assessment or dropping the proposal. The exercise shall be completed within a period of sixteen (16) weeks from today. If the petitioner does not respond, the impugned assessment order will automatically stand revived.
10. This writ petition is allowed in the aforesaid terms. Connected writ miscellaneous petitions are closed. No costs.
05.07.2022 nst Index : Yes / No Speaking Order / Non Speaking Order Note:- Registry is directed to amend the cause title suitably.
Dr.ANITA SUMANTH,J.
nst To
1.State of Tamil Nadu Through its Secretary, Department of Revenue, Namakkal Kavignar Maaligai, Fort St. George, Chennai – 600 009.
2.State Tax Officer, Porur Assessment Circle, https://www.mhc.tn.gov.in/judis W.P.No.17119 of 2022 No.4/109, I Floor, Banglore Highway Road, Varadharajapuram, Nazaratpet, Chennai – 600 123.
3.Assistant Commissioner (CT) Porur Assessment Circle, No.4/109, I Floor, Banglore Highway Road, Varadharajapuram, Nazratpet, Chennai – 600 123.
W.P.No.17119 of 2022
& W.M.P.Nos.16427 & 16428 of 2022 05.07.2022 https://www.mhc.tn.gov.in/judis