Citation : 2024 Latest Caselaw 127 Patna
Judgement Date : 8 January, 2024
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18669 of 2023
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M/s SBI Life Insurance Company Ltd. a Company incorporated under the
Companies Act, 1956 having its Registered Office at Natraj, MV Road and
Western Express Highway Junction, Andheri (East), Mumbai-400 069 And
Regional Office at 177 (old) and 1392 (new), 6th Flor, Patna One Mall, Circle
No. 6, Plot No. 161 (part), Dak Bunglow, PS Kotwali, Patna-800001, Bihar
through its AVP-Finance and Accounts Saurabh Kumar, aged about 39 years,
Male, son of Devendra Narayan Sinha, Resident of Ram Rajee Road,
Maripur, P.S. Kaji Muhammadpur, District Muzaffarpur, Bihar.
... ... Petitioner/s
Versus
1. The Union of India through the Ministry of Finance, Government of India,
New Delhi.
2. The State of Bihar through the Principal Secretary cum Commissioner,
Department of State Taxes, Government of Bihar, Patna.
3. The Principal Secretary cum Commissioner, Department of State Taxes,
Government of Bihar, Patna.
4. The Additional Commissioner State Tax (Appeal), Central Division, Patna.
5. The Joint Commissioner, State Tax, Special Circle, Patna.
6. The Deputy Commissioner of State Taxes, Special Circle, Patna.
7. The Assistant Commissioner of State Taxes, Special Circle, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Mohit Agarwal, Advocate
For the Respondent/s : Dr. K. N. Singh, Additional Solicitor General
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE RAJIV ROY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 08-01-2024
1. The instant writ petition has been filed under
Article 226 of the Constitution of India seeking multifarious
reliefs.
2. The petitioner essentially is desirous of Patna High Court CWJC No.18669 of 2023 dt.08-01-2024
availing statutory remedy of appeal against the impugned order
before the Appellate Tribunal (hereinafter referred to as
"Tribunal") under Section 112 of the Bihar Goods and Services
Tax Act (hereinafter referred to as "B.G.S.T. Act").
3. However, due to non-constitution of the
Tribunal, the petitioner is deprived of his statutory remedy
under Sub-Section (8) and Sub-Section (9) of Section 112 of the
B.G.S.T. Act.
4. Under the circumstances, the petitioner is also
prevented from availing the benefit of stay of recovery of
balance amount of tax in terms of Section 112 (8) and (9) of the
B.G.S.T Act upon deposit of the amounts as contemplated under
Sub-section (8) of Section 112.
5. The respondent State authorities have
acknowledged the fact of non-constitution of the Tribunal and
come out with a notification bearing Order No. 09/2019-State
Tax, S. O. 399, dated 11.12.2019 for removal of difficulties, in
exercise of powers under Section 172 of the B.G.S.T Act, which
provides that period of limitation for the purpose of preferring
an appeal before the Tribunal under Section 112 shall start only
after the date on which the President, or the State President, as
the case may be, of the Tribunal after its constitution under Patna High Court CWJC No.18669 of 2023 dt.08-01-2024
Section 109 of the B.G.S.T Act, enters office.
6. This Court is, therefore, inclined to dispose of
the instant writ petition in the following terms:-
(i) Subject to deposit of a sum equal to 20 percent of the remaining amount of tax in dispute, if not already deposited, in addition to the amount deposited earlier under Sub-Section (6) of Section 107 of the B.G.S.T. Act, the petitioner must be extended the statutory benefit of stay under Sub-Section (9) of Section 112 of the B.G.S.T. Act. The petitioner cannot be deprived of the benefit, due to non- constitution of the Tribunal by the respondents themselves.
The recovery of balance amount, and any steps that may have been taken in this regard will thus be deemed to be stayed. It is not in dispute that similar relief has been granted by this Court in the case of SAJ Food Products Pvt. Ltd. vs. The State of Bihar & Others in C.W.J.C. No. 15465 of 2022.
(ii) The statutory relief of stay, on deposit of the statutory amount, however in the opinion of this Court, cannot be open ended. For balancing the equities, therefore, the Court is of the opinion that since order is being passed due to non- constitution of the Tribunal by the respondent- Authorities, the petitioner would be required to present/file his appeal under Section 112 of the B.G.S.T. Act, once the Tribunal is constituted and made functional and the President or the State President may enter office. The appeal would be required to be filed observing the statutory requirements after coming into existence of the Tribunal, for facilitating consideration of the appeal.
(iii) In case the petitioner chooses not to avail the remedy of appeal by filing any appeal under Patna High Court CWJC No.18669 of 2023 dt.08-01-2024
Section 112 of the B.G.S.T. Act before the Tribunal within the period which may be specified upon constitution of the Tribunal, the respondent- Authorities would be at liberty to proceed further in the matter, in accordance with law.
(iv) If the above order is complied with and a sum equivalent to 20 per cent of the remaining amount of the tax in dispute is paid then, if there is any attachment of the bank account of the petitioner pursuant to the demand, the same shall be released.
7. With the above liberty, observation and
directions, the writ petition stands disposed of.
(K. Vinod Chandran, CJ)
( Rajiv Roy, J) sharun/-
AFR/NAFR NAFR CAV DATE Uploading Date 09.01.2024 Transmission Date
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