Patna High Court
Bhavani Automobiles vs The State Of Bihar on 1 May, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5838 of 2023
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Bhavani Automobiles having its registered office at Darbhanga - 846003,
Bihar through its Proprietor Shrawan Kumar Thakur, Male (aged about 41
years), S/o Shree Laxman Thakur, Resident of Majhoura, P.O. Bahera,
Benipur Nagar Parishad Dist. Darbhanga 847201, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary cum Commissioner,
Department of State Taxes, Government of Bihar, Patna.
2. The Assistant Commissioner of State Taxes, Darbhanga Circle, Darbhanga.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 5840 of 2023
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Bhavani Automobiles having its registered office at Darbhanga- 846003,
Bihar through its Proprietor Shrawan Kumar Thakur, Male (aged about 41
years), S/o Shree Laxman Thakur, Resident of Majhoura, P.O.- Bahera,
Benipur Nagar Parishad Dist.- Darbhanga 847201, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary cum Commissioner,
Department of State Taxes, Government of Bihar, Patna.
2. The Assistant Commissioner of State Taxes, Darbhanga Circle, Darbhanga.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6173 of 2023
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Bhavani Automobiles having its registered office at Darbhanga- 846003,
Bihar through its Proprietor Shrawan Kumar Thakur, Male (aged about 41
years), S/o Shree Laxman Thakur, Resident of Majhoura, P.O. Bahera,
Benipur Nagar Parishad Dist. Darbhanga 847201, Bihar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary cum Commissioner,
Department of State Taxes, Government of Bihar, Patna.
2. The Assistant Commissioner of State Taxes, Darbhanga Circle, Darbhanga.
... ... Respondent/s
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Patna High Court CWJC No.5838 of 2023 dt.01-05-2023
Appearance :
(In all the cases)
For the Petitioner/s : Mrs. Manju Jha, Advocate
For the Respondent/s : Mr. Vikash Kumar (SC11)
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 01-05-2023
The petitioner relies on an amendment made to the Bihar
Goods and Services Tax Act, 2017 by the Bihar Goods and
Services Tax (Amendment) Act, 2021 specifically to Section 50
which is available in Section 6 of the Amendment Act.
It is the specific case of the petitioner that if the proviso
in Section 50 was considered for the assessment years 2017-18,
2018-19 and 2019-20, definitely no interest could have been
charged on the petitioner, as is revealed from the impugned orders.
We see from the amendment that the proviso was incorporated by
way of a substitution with effect from 1 st of July, 2017 which takes
in the relevant assessment years of the petitioner also, i.e. 2017-18,
2018-19 and 2019-20.
In the above circumstance of a retrospective amendment
having coming into the Act, we are of the opinion that the
Assessing Officer should reconsider the issue. We set aside the
impugned orders claiming interest for the delayed filing of returns,
Patna High Court CWJC No.5838 of 2023 dt.01-05-2023
only for the purpose of reconsideration by the Assessing Officer,
based also on the proviso now substituted and the relevant
circulars, if any. The matters shall be restored to the file of the
Assessing Officer who shall consider the same after issuing notice
to the petitioner.
With the above observations and directions, all the three
writ petitions stand allowed.
(K. Vinod Chandran, CJ)
(Madhuresh Prasad, J)
Sunil/-
AFR/NAFR NAFR
CAV DATE
Uploading Date 04.05.2023
Transmission Date
