The Allahabad High Court has come to rescue of Paytm as it stayed a ₹1,081 Crores GST Demand Notice against it.
The Division Bench of Chief Justice Rajesh Bindal and Justice J.J. Munir has posted the matter to April 27th 2023 for further hearings.
One of the issue raised in the petition was that the whether supply of mobile recharge coupons and Direct To Home (DTH) recharge vouchers to recipients, who are located in other States, would be interstate supply or intra-state supply.
The contention raised by the learned Senior Counsel for the petitioner was that the amount of tax has been paid in the State of U.P. treating the same to be inter-state supply. However, demand is sought to be raised by the State claiming the same to be intra-state supply.
He thus submitted that in terms of Section 19 of the Integrated Goods and Services Tax Act, 2017, if any amount of tax is wrongly paid, it can be adjusted and in terms of Section 77 of The Central Goods and Services Tax Act, 2017, no interest is payable for such transaction.
The Bench was further apprised that for clarification of the issue, the petitioner has made representation to the Central Board of Indirect Taxes and Customs on September 7, 2017, however the same is still pending.
To this, Counsel for Respondent submitted that the said representation shall be considered and appropriate directions shall be issued thereon by the Board within three months.
The Court thus accordingly adjourned the matter and noted:
"In view of the fact that the amount of tax due on the transaction has already been paid and only dispute is whether it is to be treated as intra-state sale or inter-state sale, recovery of the demand raised vide order dated December 3, 2022 shall remain stayed till the next date of hearing."
Read Order @LatestLaws.com:
Share this Document :Picture Source :
