GEOJIT FINANCIAL SERVICES LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, stated to be engaged in providing various financial services, has filed the captioned writ petition seeking to challenge Ext.P4 order issued by the Appellate Authority for Advance Ruling, Kerala, under the provisions of the CGST/SGST, Act, 2017.

(2.) The petitioner states that as on 30/6/2017, it had a stock of computers, laptops etc., purchased from within the State of Kerala, paying the tax due under the provisions of the Kerala Value Added Tax Act, 2003 (for short, "KVAT Act"). It states that during the pre-GST period, it was not having registration under the KVAT Act, since it was only a service provider not covered thereunder. However, when GST was introduced on 1/7/2017, it claimed that it was eligible for availing transitional credit under Chapter XX of the Kerala State Goods and Services Tax Act, 2017 (hereinafter referred to as "KSGST Act") as regards the tax paid on the purchase of computers/laptops. Therefore, the petitioner submitted Ext.P1 application seeking an advance ruling as seen from Ext.P1. The questions posed for consideration by the authority under the statute, which read as under:

(3.) Though the petitioner preferred a further appeal, the Appellate Authority under the Act dismissed the appeal filed as above by Ext.P4 dtd. 14/12/2018.