Madras High Court
M/S.Interfit Techno Products Limited vs The Principal Secretary/Commissioner ... on 31 January, 2020
Author: C.Saravanan
Bench: C.Saravanan
W.P.Nos.15830 to 15832 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 31.01.2020
CORAM:
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.Nos.15830 to 15832 of 2013
and
W.M.P.Nos.1 & 2, 1 & 2 and 1 & 2 of 2013
M/s.Interfit Techno Products Limited,
Rep.by its Managing Director – A.V.Palanisamy,
No.112, Madhapur Road,
Kaniyur Village, Karumathampatti Via,
Coimbatore – 641 659. ... Petitioner in all W.Ps.
Vs.
1.The Principal Secretary/Commissioner of
Commercial Taxes,
Ezhilagam, Chepauk,
Chennai – 600 005.
2.The Assistant Commissioner (CT) (FAC),
Trichy Road Assessment Circle,
Coimbatore. ... Respondents in all W.Ps.
Prayer in W.P.No.15830 of 2013: Writ Petition is filed under Article 226 of the
Constitution of India praying for the issuance of a Writ of Certiorari, to call for the
records on the files of the 2nd respondent in his proceeding in TIN
No.33681881275/2012-2013 dated 21.12.2012 for the month of August 2012 quash
the same.
1/5
http://www.judis.nic.in
W.P.Nos.15830 to 15832 of 2013
Prayer in W.P.No.15831 of 2013: Writ Petition is filed under Article 226 of the
Constitution of India praying for the issuance of a Writ of Certiorari, to call for the
records on the files of the 2nd respondent in his proceeding in TIN
No.33681881275/2012-2013 dated 21.12.2012 for the month of September 2012
quash the same.
Prayer in W.P.No.15832 of 2013: Writ Petition is filed under Article 226 of the
Constitution of India praying for the issuance of a Writ of Certiorari, to call for the
records on the files of the 2nd respondent in his proceeding in TIN
No.33681881275/2012-2013 dated 21.12.2012 for the month of October 2012 quash
the same.
For Petitioner : Mr.S.Rajasekar
(in all W.Ps)
For Respondent : Mr.A.N.R.Jayaprathap
(in all W.Ps) Government Advocate (T)
COMMONORDER
Both the counsels fairly submitted that the issue is now covered by a decision of this Court referred in the case of M/s.Ran India Steel (P) Ltd Vs.The Principal Secretary while disposing the above Writ Petition, though, the reference was made to the earlier decision of the Interfit Techno Products Ltd.
Vs Principal Secretary/Commissioner of Commercial Taxes, Ezhilagam, Chennai and Another reported in (2015) 81 VST 389 (Mad) the following 2/5 http://www.judis.nic.in W.P.Nos.15830 to 15832 of 2013 observations are under:-
5.In my view, the expression "inputs destroyed at some intermediary stage of manufacture" in sub Clause (iii) of Section 19(9)(iii) of TNVAT Act, 2006 will not take within its fold those inputs "consumed" in the manufacture of final product. Only when inputs are “destroyed at some intermediary stage of manufacture”, reversal of input tax credit is warranted. They would be instance of inputs which are withdrawn at an intermediary stage of manufacture and are incapable of being used further and are sold as scrap/waste or physically destroyed by an assessee having no residual value. Such inputs alone can be construed as "inputs destroyed at some intermediary stage of manufacture". There is no scope for reversal of input tax credit on inputs which get consumed during the course of manufacture as “invisible loss”. The authorities may therefore keep these observations while passing orders in the Show Cause Notice which have been issued.”
2.In the light of the above, these Writ Petitions stand disposed with a direction to the Respondent to pass appropriate orders in accordance with law within a period of three months from the date of receipt of a copy of this order.
Before passing such orders the petitioner shall also be heard. No cost.
Consequently, connected Miscellaneous Petitions are closed.
31.01.2020 Index : Yes / No 3/5 http://www.judis.nic.in W.P.Nos.15830 to 15832 of 2013 Internet : Yes/ No jas C.SARAVANAN.,J.
jas To
1.The Principal Secretary/Commissioner of Commercial Taxes, Ezhilagam, Chepauk, Chennai – 600 005.
2.The Assistant Commissioner (CT) (FAC), Trichy Road Assessment Circle, Coimbatore.
W.P.Nos.15830 to 15832 of 2013 and W.M.P.Nos.1 & 2, 1 & 2 and 1 & 2 of 2013 31.01.2020 4/5 http://www.judis.nic.in W.P.Nos.15830 to 15832 of 2013 5/5 http://www.judis.nic.in