ANGALAMMAN AUTO SPARES Vs. STATE TAX GOBICHETTIPALAYAM

JUDGEMENT

(1.) Assessment orders in respect of five distinct assessment periods are challenged primarily on the ground of breach of principles of natural justice.

(2.) The petitioner is involved inter alia in trading of automobile parts. As a small trader, the petitioner had entrusted the task of filing returns and handling GST compliance to an accountant. The petitioner asserts that he became aware of the impugned assessment orders only in the second week of February 2024. The present writ petitions were filed thereafter.

(3.) Learned counsel for the petitioner submits that the common issue in respect of all five assessment orders is the mismatch between the GSTR 3B returns filed by the petitioner and the auto-populated GSTR 2A returns. After submitting that the petitioner was unaware of the notices preceding the assessment orders, learned counsel submits that Circular No.183/15/2022-GST dtd. 27/12/2022 (Circular No.183) was issued to prescribe the procedure for dealing with cases relating to mismatch between the above mentioned returns. Learned counsel contends that such Circular envisages the conduct of an enquiry by the assessing officer and that the tax payer is entitled to submit a certificate either from the supplier or from the Chartered Accountant depending on the quantum of discrepancy. Learned counsel further submits that even a detailed show cause notice was not issued in these matters and that only a summary was provided to the petitioner.