Ingram Micro - India Pvt. Ltd vs The State Of Bihar
2022 Latest Caselaw 1429 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.3115 of 2022
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Ingram Micro - India Pvt. Ltd. Registered company having its registered office at the 5th floor, Building 1, Empire Plaza, LBS Marg, LBS Vikhroli (West) Mumbai - 400083 through its authorized representative and branch manager namely, Sanjay Kumar male aged about 44 years son of Bodhnarayana resident of 46, Janta More, Mohanpur, Jamalpur, Munghyr, Bihar - 811214.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary Cum Commissioner Department of state Taxes, New Secretariat Bailey Road, Patna.

2. The Secretary Cum Commissioner, Department of State Taxes, New Secretariat Bailey Road, Patna.

3. The Joint Commissioner of State Taxes, Patliputra Circle, Patna.

4. The Assistant Commissioner of State Taxes, Patliputra Commercial taxes Circle, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Gautam Kumar Kejriwal, Advocate Mr. Atal Bihari Pandey, Advocate Mr. Alok Kumar Jha, Advocate For the Respondent/s : Mr. Vivek Prasad, G.P.-7 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 28-02-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.3115 of 2022 dt.28-02-2022

Petitioner has prayed for quashing of the ex-parte order of

assessment dated 31.03.2021 passed by Respondent No. 4, namely

the Assistant Commissioner of State Taxes, Patliputra Commercial

Taxes Circle, Patna (Annexure-2) as also the consequential notice

of demand dated 20.11.2021 passed by Respondent No. 4 namely

the Assistant Commissioner of State Taxes, Patliputra Commercial

Taxes Circle, Patna (Annexure-2/A) as also for a direction to the Patna High Court CWJC No.3115 of 2022 dt.28-02-2022

Commercial Taxes Tribunal, Bihar, Patna to decide the Second

Appeal Case No. PT-159 of 2019 expeditiously.

Shri Vivek Prasad, learned Government Advocate No. 7,

states that the assessment proceedings will continue. However, no

final order shall be passed till such time the appeal is decided by

the Tribunal. Also, during pendency of the appeal, no coercive

steps shall be taken against the petitioner.

Statement accepted and taken on record.

Having heard learned counsel for the parties as also

perused the record made available, we dispose of the present

petition in the following mutually agreeable terms:-

(a) We quash and set aside the impugned order dated

31.03.2021 passed by Respondent No. 4, namely the Assistant

Commissioner of State Taxes, Patliputra Commercial Taxes Circle,

Patna (Annexure-2) as also the consequential notice of demand

dated 20.11.2021 passed by Respondent No. 4 namely the

Assistant Commissioner of State Taxes, Patliputra Commercial

Taxes Circle, Patna (Annexure-2/A);

(c) We accept the statement of the petitioner that twenty per

cent, of the total amount in demand shall be deposited by the

petitioner before the appropriate authority within a period of two

weeks from today;

Patna High Court CWJC No.3115 of 2022 dt.28-02-2022

(d) This deposit shall be without prejudice to the

respective rights and contentions of the parties and subject to

the order passed by the Appropriate Authority. However, if it is

ultimately found that the petitioner's deposit is in excess, the

same shall be refunded within two months from the date of

passing of the order;

(f) Petitioner undertakes to appear before the Tribunal on

7th of March, 2022 at 10:30 A.M., if possible through digital

mode;

(g) The Tribunal shall decide the appeal [Second Appeal

Case No. PT-159 of 2019] on merits after complying with the

principles of natural justice;

(h) Opportunity of hearing shall be afforded to the

parties to place on record all essential documents and materials,

if so required and desired;

(i) During pendency of the appeal, no coercive steps

shall be taken against the petitioner.

(j) The Tribunal shall pass a fresh order only after

affording adequate opportunity to all concerned, including the

writ petitioner;

(k) Petitioner through learned counsel undertakes to

fully cooperate in such proceedings and not take unnecessary Patna High Court CWJC No.3115 of 2022 dt.28-02-2022

adjournment;

(l) The Tribunal shall decide the appeal on merits

expeditiously, preferably within a period of four weeks from

the date of appearance of the petitioner;

(m) The Tribunal shall pass a speaking order assigning

reasons, copy whereof shall be supplied to the parties;

(n) Liberty reserved to the petitioner to challenge the

order, if required and desired;

(o) Equally, liberty reserved to the parties to take

recourse to such other remedies as are otherwise available in

accordance with law;

(p) We are hopeful that as and when petitioner takes

recourse to such remedies, before the appropriate forum, the

same shall be dealt with, in accordance with law, with a

reasonable dispatch;

(q) We have not expressed any opinion on merits and all

issues are left open;

(r) If possible, proceedings during the time of current

Pandemic [Covid-19] be conducted through digital mode;

The instant petition sands disposed of in the aforesaid

terms.

Interlocutory Application(s), if any, also stands disposed Patna High Court CWJC No.3115 of 2022 dt.28-02-2022

of.

Shri Vivek Prasad, learned Government Advocate No. 7

undertakes to communicate the order both to the Assessing

Officer as also the Appellate Authority through electronic

mode.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 03.03.2022 Transmission Date