General Electro Components vs The State Tax Officer
2022 Latest Caselaw 8182 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
   THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                 WP(C) NO. 39085 OF 2018
PETITIONER:

          M/s.GENERAL ELECTRO COMPONENTS,
          MAIN ROAD, PAYYANNUR REP.BY ITS AUTHORIZED
          PERSON/PROPRIETOR SRI.NOUFAL, AGED 38 YEARS,
          S/O.MOHAMMED KUNHI.
          BY ADV C.K.SREEJITH

RESPONDENTS:

   1      THE STATE TAX OFFICER,
          STATE GOODS & SERVICE TAX DEPARTMENT,
          PAYYANNUR, KANNUR-670307.
   2      THE DEPUTY COMMISSIONER(APPEALS)
          STATE GOODS & SERVICE TAX DEPARTMENT,
          KOZHIKODE-673001.
   3      STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT,
          TAXES DEPARTMENT, GOVT. SECRETARIAT,
          THIRUVANANTHAPURAM-695001.
   4      UNION OF INDIA
          REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
          REVENUE, MINISTRY OF FINANCE, ROOM NO.46,
          NORTH BLOCK, NEW DELHI-110001.
OTHER PRESENT:

          SMT. RESMITHA R. CHANDRAN - GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.07.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.39085 OF 2018

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                               JUDGMENT

The writ petition is filed by the petitioner challenging

101st Constitutional Amendment of the Kerala State Goods and

Services Tax Act, 2017 stating that the provisions of the Kerala

Value Added Tax Act,2003 can be enforced only until the expiry of

one year from the date on which the nationwide goods and service

tax was implemented or until the amendment was repealed by a

competent Legislature and the petitioner further challenges Ext.P1

order under Sec.25(1) of the KVAT Act, 2003 for the assessment

year 2013-14, passed by the first respondent stating that it is

unconstitutional as it is ultra vires of the Constitution of India.

2. Heard the learned counsel for the petitioner and

the learned Government Pleader.

3. The aforesaid challenge of 101st Constitutional

Amendment of the Kerala State Goods and Services Tax Act, 2017

has been considered in Sheen Golden Jewels (India) Pvt.Ltd. v.

State Tax Officer (IB)-1, Investigation Branch,

Thiruvananthapuram and others [2019 KHC 205] and decided

against the petitioner. Hence, in view of the judgment in Sheen

Golden Jewels (Supra) the petitioner is not entitled to get any W.P.(C)No.39085 OF 2018

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relief against the said challenge.

4. As far as Ext.P1 order is concerned, the petitioner

has already filed Ext.P2 appeal along with Ext.P3 stay petition

before the appellate authority. Hence, I am of the opinion that the

writ petition can be disposed of with a direction to the appellate

authority to consider and pass orders on Ext.P3 stay petition.

5. The writ petition is disposed of as follows:

The second respondent is directed to pass

appropriate orders, if not already passed, on Ext.P3 stay petition

after affording an opportunity of hearing to the petitioner within a

period of one month from the date of receipt of a copy of this

judgment. No coercive steps shall be taken to recover the amount

covered by Ext.P1 order for a period of one month from the date of

receipt of a copy of this judgment. The petitioner shall produce a

copy of this judgment along with a copy of this writ petition, before

the competent authority.

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE MBS/ W.P.(C)No.39085 OF 2018

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APPENDIX OF WP(C) 39085/2018

PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE ORDER PASSED ON 29/10/2018.

EXHIBIT P2 THE TRUE COPY OF THE APPEAL FILED BEFORE THE 2ND RESPONDENT.

EXHIBIT P3       THE TRUE COPY OF THE STAY
                 APPLICATION.
EXHIBIT P4       THE TRUE COPY OF THE DEMAND NOTICE
                 DT.29/10/2018.