Kerala High Court
Noushad vs State Tax Officer on 1 October, 2024
Author: P Gopinath
Bench: P Gopinath
2024:KER:72915
WP(C) Nos.28018 & 19872 OF 2023 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
TUESDAY, THE 1ST DAY OF OCTOBER 2024 / 9TH ASWINA, 1946
WP(C) NO. 28018 OF 2023
PETITIONER/S:
DEEPU PRASAD KINI, AGED 35 YEARS
PROPRIETOR M/S DEEPU STEELS, NEAR KSEV, ERUVA PO,
KAYAMKULAM PIN - 690572
BY ADV A.KRISHNAN
RESPONDENT/S:
1 STATE TAX OFFICER,STATE GOODS & SERVICE TAX DEPARTMENT,
MINI CIVIL STATION, KAYAMKULAM PIN - 690502
2 THE JOINT COMMISSIONER (APPEALS) II
STATE GOODS & SERVICE TAX DEPARTMENT,1ST FLOOR,
COLLECTORATE, KOTTAYAM, PIN - 686001
SMT. JASMINE M.M, GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
01.10.2024, ALONG WITH WP(C).19872/2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) Nos.28018 & 19872 OF 2023 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
TUESDAY, THE 1ST DAY OF OCTOBER 2024 / 9TH ASWINA, 1946
WP(C) NO. 19872 OF 2023
PETITIONER/S:
NOUSHAD,AGED 54 YEARS
S/O.A. ALIYAR KUNJU, PROPRIETOR, M/S.AKS TRADERS,
MEDAMUKKU, KAYAMKULAM, PIN - 690502
BY ADV A.KRISHNAN
RESPONDENT/S:
1 STATE TAX OFFICER,
STATE GOODS & SERVICE TAX DEPARTMENT,
MINI CIVIL STATION, KAYAMKULAM, PIN - 690502
2 THE JOINT COMMISSIONER (APPEALS)II,
STATE GOODS & SERVICE TAX DEPARTMENT,
KOLLAM, PIN - 691002
BY ADV. JASMINE M.M, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.10.2024, ALONG WITH WP(C).28018/2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) Nos.28018 & 19872 OF 2023 3
JUDGMENT
[WP(C) Nos.28018/2023, 19872/2023]
The issues raised in these writ petitions are
intrinsically connected to each other and hence they are
disposed of by a common judgment. The short issue is
regarding the treatment of the amount of discount received by
the petitioners from their suppliers.
2. Learned counsel appearing for the petitioner submits
that there is no tax effect on account of the discount granted and
that the matter has not been considered properly by the
Appellate Authority or by the Assessing Authority and he will be
satisfied if the matter is remanded to the appellate Authority for
fresh consideration.
3. Though the learned Government Pleader attempted
to establish that the remedy of the petitioner against the
appellate order is to file a second appeal under Section 112 of
the CGST/SGST Acts, considering the limited nature of relief
now sought for by the petitioner, I am of the view that the
matter can be remanded to the Appellate Authority for fresh
consideration as it does not appear from the original order or
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from the appellate order (in both cases) that this issue has been
considered in a proper perspective. The fact that the grant of
discount has no tax effect has not been considered. The fact
that the supplier/or the petitioner have not sought for any
refund of tax has also not been considered.
Accordingly, Ext.P2 order in W.P.(C.) No. 19872 of
2023 and Ext.P2 order in WP(C) Nos.28018 of 2023 are quashed
and the respective appeals filed by the petitioners against Ext.P1
order of assessment (in both the cases) are restored to the file
of the First Appellate Authority, who shall pass fresh orders,
after affording an opportunity of hearing to the petitioners. It is
made clear that orders (Ext.P2 in both cases) are set aside only
to the extent that they consider the issue related to discount
received by the petitioners and on no other issues.
The writ petitions are disposed of as above.
Sd/-
GOPINATH P.
JUDGE
ajt
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APPENDIX OF WP(C) 19872/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ASSESSMENT ORDER
DT.17.12.2021PASSED BY THE 1ST RESPONDENT
Exhibit P2 TRUE COPY OF THE APPEAL ORDER DATED 19.4.2022
PASSED BY THE 2ND RESPONDENT IN APPEAL NO.
GSTA(ALPY )33/2022
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APPENDIX OF WP(C) 28018/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER DATED 24.11.2022,
NO.32AXMPP4202AIZ2/2017-18 ISSUED BY 1ST
RESPONDENT
Exhibit P2 TRUE COPY OF THE ORDER DATED 19.06.2023, IN
GSTA (ALPY)102/2023 (17-18) PASSED BY 2ND
RESPONDENT
