M/S. Kuthari Cement Syndicate vs Joint Commissioner
2022 Latest Caselaw 7227 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.11455 of 2014

            M/s. Kuthari Cement Syndicate             ....            Petitioner
                                             Mr. P.K. Harichandan, Advocate
                                         -versus-
            Joint Commissioner, Sales Tax, ....            Opposite Parties
            Ganjam Range and another
                           Mr. S.K. Pradhan, Additional Standing Counsel
             CORAM:
             THE CHIEF JUSTICE
             JUSTICE M.S. RAMAN

                                        ORDER

Order No. 08.12.2022

03. 1. In this writ petition challenging an assessment order dated 25th April 2014 under Section 42 of the Odisha Value Added Tax Act, 2004 (OVAT Act), notice was issued way back on 5th January 2015 and the impugned demand was stayed. For the last nearly 8 years, no reply has been filed by the State.

2. Another ground on which the assessment order has been challenged is that it proceeds on the basis of suppression of sales figures on the basis of an eye estimation and not an actual enquiry. This issue is covered in favour of the Petitioner-Assesssee by the judgment of this Court dated 20th June 2022 in STREV No.109 of 2008 (M/s. Radhakeshav Rice Mill Pvt. Ltd. v. State of Orissa) and dated 22nd March 2022 in STREV No.2 of 2008 (M/s Gupta Distributors v. State of Orissa).

3. For the reasons stated in those judgments and applying the same principles, the impugned assessment order and the consequential demand are hereby quashed.

4. The writ petition is allowed with no order as to costs.

5. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S.K. Guin