Innominds Software Private Limited vs The Commissioner of State Tax, NV Satyanarayana Assistant Commissioner State Tax

1

GSTAT

State Bench Hyderabad
Division Bench Court No. Court II
APL/51/HYD/2026
INNOMINDS SOFTWARE PRIVATE LIMITED .............Appellant
Versus
THE COMMISSIONER OF STATE TAX, COMMISSIONER ,
COMMISSIONER OF COMMERCIAL TAXES DEPARTMENT
C.T COMPLEX NAMPALLY HYDERABAD-500 001 & ORS. .............Respondent

Quorum
Hon’ble A P Ravi, Member(Judicial)
Hon’ble Duvvuri Krishna Srinivas, Member (Technical)
Counsel for Appellant
LAKSHMAN KUMAR KADALI
VENKAT PRASAD PASUPULETI
SUDHIR V.S.
Counsel for Respondent
SHRI SRINIVASULU AND SHRI
NARENDER REDDY
Form GST APL-04A
[See rules 113(1) & 115]
Summary of the order and demand after issue of order by the GST Appellate Tribunal
whether remand order : No
Order reference no. : ZA360361026000469H Date of order : 30/10/2026
1. GSTIN/Temporary ID/UIN - 36AAACI7214F2ZU
2. Appeal Case Reference no. - APL/51/HYD/2026 Date - 27/03/2026
Name of the appellant - Innominds Software Private Limited ,
3.
[email protected] , 7893266300

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Name of the respondant -
1. NV Satyanarayana Assistant Commissioner State Tax , [email protected] ,
9121629255
2. The Commissioner of State Tax
4.
5. Order appealed against - AD360324003013V
(5.1) Order Type - Demand Order
(5.2) Ref Number - ZD361124022639G Date - 22/11/2024
6. Personal Hearing - 30/10/2026 01/10/2026 17/09/2026 10/09/2026 13/07/2026
7. Status of Order under Appeal - Reject - Order under Appeal is annulled
Order in brief - It is alleged that the tax payer had availed ineligible credit. The IGST
credit has been availed as CGST and SGST equally. The Department contends that the
appellants ought to have taken as IGST credit only. Therefore, proposed to disallow the
credit. After hearing both the sides, the Bench was of the view that the credit can not be
denied on account of the availment under wrong Heads. Consequently, the appeal is
allowed with consequential relief and thereby setting aside the impugned order.
8.
Summary of Order
9. If demand order then whether demand quantified: Yes
Section-I
Particulars Central tax State/UT tax Integrated tax Cess Total
Disputed

Amount
Determined
Amount
Disputed
Amount
Determined
Amount
Disputed
Amount
Determined
Amount
Disputed
Amount
Determined
Amount
Disputed
Amount
Determined
Amount
1
2 3 4 5 6 7 8 9 10 11
(a) Tax 3426127 0 3426127 0 0 0 0 0 6852254 0

3

(b)
0 0 0 0 0 0 0 0 0 0
Interest
344207 0 344207 0 0 0 0 0 688414 0
(c) Penalty
(d) Fees 0 0 0 0 0 0 0 0 0 0
0 0 0 0 0
(e) Others

(f) Refund 0 0 0 0 0
Section-II
Place of Supply/Name of
Demand Tax Interest Penalty Other Total
State/UT
(1) (2) (3) (4) (5) (6) (7)
Amount in
0 0 0 0 0
dispute

Amount
0 0 0 0 0
Determined
10. For Other orders and Demand orders which are not quantified:
Issues as raised by
proper officer
Issues as determined by
Appellate/Revisional authority
Order by GST
Appellate Tribunal
Short or non-payment

68,52,254
of tax

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ORDER
FINAL ORDER No.26/COURT-II/HYD/2026

Per: A P Ravi, Judicial Member Date of hearing: 01/10/2026
Date of pronouncement: 30/10/2026

1.0 This appeal has been filed by M/s Innominds Software Private Ltd., a
registered taxpayer bearing Registration No. 36AAACI7214F2ZU (the
Appellant), under Section 112 of the Central Goods and Services Tax Act,
2017, against the Order-in-Appeal (OIA) No. ZD361124022639G dated
22.11.2024 passed by the First Appellate Authority (the FAA). By the said
order, the FAA dismissed the appeal preferred by the Appellant under Section
107 of the Act, to the extent of the Input Tax Credit (ITC) availed which was
not reconciled with the Appellant’s Form GSTR-9.
1.1 In this order, the expressions “Act” and “Rules” shall mean and include
the Central Goods and Services Tax Act, 2017 and the State Goods and
Services Tax Rules, 2017, respectively, since the provisions of both the Acts
and both the sets of Rules are common and the same shall apply equally and
concomitantly.
2.0 Shri Sudhir, the Ld. CA, appeared for the Appellant, and Shri Shri.
Srinivasulu and Shri. Narender Reddy, the Ld. DRs, appeared for the
Respondent.
3.0 The facts, as they emerge from the record, are as follows.

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3.1 The Appellant is engaged in providing software services, files periodical
returns within the stipulated time frame, and avails ITC on eligible input
services.
3.2 It is the case of the department that, during the period July 2017 to
March 2018, the Appellant availed ITC on input services which was not
reconciled with the figures available in its Form GSTR-9, in other words, there
was an alleged mismatch of ₹ 68,52,253/-, between the ITC availed in Form
GSTR-3B and the figures in Form GSTR-9.
3.3 The department further alleged that the Appellant had under-declared
its outward supply to the extent of ₹ 4,03,520/-, on a comparison of Form
GSTR-1 and Form GSTR-9, and had under-declared inadmissible ITC to the
extent of ₹ 2,48,914/-.
3.4 A Show Cause Notice (SCN) No. ZD3611210193230 dated 13.11.2021
was accordingly issued under Section 73 of the Act, proposing to demand
₹ 75,04,688/- along with interest and penalty.
3.5 The Respondent states that the SCN was issued in Form GST DRC-01
dated 13.11.2021, and that the amount proposed comprised tax on under-
declared outward supplies ( ₹ 4,03,520/-), excess ITC on non-reconciliation of
Form GSTR-9 with Form GSTR-3B ( ₹ 68,52,254/-) and ineligible ITC
( ₹ 2,48,914/-).
3.6 By Order-in-Original (OIO) No. ZD361223014309P dated 08.12.2023,
the Adjudicating Authority (the AA) dropped the demands relating to the

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under-declaration of outward supply and the under-declaration of
inadmissible ITC, and confirmed the demand of ₹ 68,52,254/-.
3.7 According to the Respondent, the AA confirmed that demand for want
of reconciliation and verification certificates.
3.8 The Appellant preferred an appeal under Section 107(1) of the Act,
within the time prescribed, before the FAA, who, by OIA No.
ZD361124022639G dated 22.11.2024 dismissed the appeal.
3.9 The Appellant states that the FAA rested her decision solely on the non-
production of the certificates contemplated by Circular No. 183/15/2022-
GST (the Circular), and the Respondent likewise states that the FAA upheld
the demand for want of a supplier’s Chartered Accountant’s certificate under
the Circular.
3.10 The Appellant is before this Tribunal assailing the confirmation, under
Section 73 of the Act, of a demand of ₹ 68,52,254/- with interest and penalty,
for alleged excess availment of ITC in Form GSTR-3B vis-à-vis Form GSTR-
2A.
4.0 The Ld. CA, on behalf of the Appellant, makes the following
submissions.
4.1 Section 16(2) of the Act exhaustively enumerates the conditions for ITC,
and none of them requires reflection in Form GSTR-2A.
4.2 Under Section 41, credit was availed on a self-assessed, provisional
basis, and the matching mechanism under Sections 42 to 43 and Rules 69 to

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70 never became operative, Forms GSTR-2 and GSTR-3 having been omitted
with effect from 01.10.2022.
4.3 Rule 36(4) applies only from 09.10.2019 (Circular No. 123/42/2019-
GST), and clause (aa) of Section 16(2) only from 01.01.2022, and a
substantive condition cannot operate retrospectively, reliance being placed on
Union of India v. Martin Lottery Agencies Ltd. , 2009 (14) S.T.R. 593 (S.C.).
4.4 A bona fide recipient cannot ensure that the supplier remits the tax,
and the law does not compel the impossible ( lex non cogit ad impossibilia ), as
held in Commissioner of Customs v. Hico Enterprises , 2008 (228) E.L.T. 161
(S.C.).
4.5 The Appellant paid the full consideration, inclusive of tax, as evidenced
by its bank statements, and the remedy of the Revenue lies against the
defaulting supplier, reliance being placed on Quest Merchandising India Pvt.
Ltd. v. Government of NCT of Delhi , 2018 (10) G.S.T.L. 182 (Del.), and Suncraft
Energy Pvt. Ltd. v. Assistant Commissioner , 2023 (117) G.S.T.L. 78 (Cal.),
affirmed, 2024 (121) G.S.T.L. 230 (S.C.).

4.6 A circular issued under Section 168(1) cannot add to or supplant the
statute, and the requirement of a Chartered Accountant’s or a supplier’s
certificate finds no place in Section 16, reliance being placed on Commissioner
of Central Excise v. Ratan Melting and Wire Industries , 2008 (12) S.T.R. 416
(S.C.), and Shivaco Associates v. Joint Commissioner , 2022 (59) G.S.T.L. 389
(Cal.).

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4.7 The Appellant inadvertently availed CGST and SGST, instead of IGST,
on Invoice Nos. IMSEZ484MAR1718 and IMSEZ502MAR1718 dated
30.03.2018, issued by M/s. Innominds Software SEZ India Private Limited,
while IGST was actually discharged and stood reflected in Form GSTR-2A,
and ITC of ₹ 32,59,790/- each was consequently availed under CGST and
SGST.

4.8 IGST, CGST and SGST are fungible under Sections 2(62), 2(63) and
49(5) of the Act and Rule 88A of the Rules, and the error is purely technical
and revenue neutral, reliance being placed on Rejimon Padickapparambil Alex
v. Union of India , 2024 (25) Centax 108 (Ker.) ( Rejimon ), and Maruthengal
Moideen v. State Tax Officer , 2025 (27) Centax 102 (Ker.).
4.9 A forced reversal would result in double taxation, contrary to Article
265 of the Constitution, reliance being placed on Nirlon Ltd. v. Commissioner ,
2015 (320) E.L.T. 22 (S.C.).
4.10 The demand is founded on the auto-populated Tables 8A and 8B of
Form GSTR-9, which are merely informational as per the Press Release dated
03.07.2019.

4.11 The findings on ineligible ITC (Rs. 53,260/-) transcend the scope of the
appeal, the proposal having been dropped in the OIO, and are coram non
judice i.e., it was not before the FAA to decide as the same was already
concluded.

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4.12 The impugned order is non-speaking and unsigned, and ignores the
reconciliation and the precedents, reliance being placed on Dharampal
Satyapal Ltd. v. Deputy Commissioner , 2015 (320) E.L.T. 3 (S.C.).
4.13 The SCN was issued in Form GST DRC-01 without a prior Form GST
ASMT-10, contrary to Section 61 of the Act and Rule 99 of the Rules, which
vitiates the proceedings ab initio .
4.14 Interest and penalty cannot survive the failure of the principal demand,
Rule 88B came into force only on 05.07.2022, and penalty is unwarranted for
a bona fide, technical lapse, reliance being placed on Hindustan Steel Ltd. v.
State of Orissa , 1978 AIR 1970 (S.C.).
4.15 In reply to the submissions of the Respondent, the Appellant states that
the Respondent itself concedes that the supplier discharged the tax under
IGST, and that in Rejimon the Hon’ble High Court of Kerala found the lapse
to be technical.
4.16 The Appellant further states that Section 77 of the Act and Section 19
of the Integrated Goods and Services Tax Act, 2017 (the IGST Act) govern tax
paid under a wrong head by the person paying it, which was not the case
here, and that the Circular cannot prescribe conditions beyond Section 16.
4.17 The Appellant also states that the assertion that the suppliers “reported
the transaction differently” is unsupported by any record, and that the alleged
loss of revenue is neither quantified nor shown, the IGST of the SEZ supplier
having been duly paid to the Government.

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4.18 The Appellant prays that the impugned order be set aside, and that it
be held that no ITC was wrongly availed and that interest and penalty are not
leviable.
5.0 Per contra , the Ld. DRs, on behalf of the Respondent, makes the
following submissions.
5.1 Of the demand of ₹ 75,04,688/- proposed in the SCN in Form GST DRC-
01 dated 13.11.2021, only the head of Rs. 68,52,254/- was confirmed by the
OIO dated 08.12.2023, for want of reconciliation and verification certificates,
and the FAA, by order dated 22.11.2024, upheld that demand for want of a
supplier’s Chartered Accountant’s certificate under the Circular.
5.2 The requirement under Section 16(2)(c) of the Act, that the tax charged
be actually paid to the Government, is “absolute and non-negotiable”.
5.3 Form GSTR-2A, though system-generated, is the representation of
supplier-reported invoices under Section 37, and, upon a mismatch, the
burden under Section 155 lies on the Appellant to prove payment of tax by its
suppliers.
5.4 The Circular is a binding and beneficial administrative relaxation,
requiring a certificate from the supplier’s Chartered or Cost Accountant where
the mismatch exceeds ₹ 5,00,000/- per supplier per year, and a supplier’s
declaration where it is lesser.
5.5 In the absence of the certificate, the Proper Officer has no tool to verify
compliance with Section 16(2)(c), and the unmatched credit must be

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disallowed, and the challenge of the Appellant to the Circular is termed
“paradoxical”.
5.6 The Respondent records the admission of the Appellant that
₹ 45,18,802/- each under CGST and SGST was availed on two invoices raised
by M/s. Innominds Software SEZ India Pvt. Ltd., an SEZ unit.
5.7 CGST, SGST and IGST are distinct levies under separate enactments,
and supplies to or by an SEZ unit are deemed inter-State supplies under
Section 7(5)(b) of the IGST Act, so that the availment of CGST and SGST
thereon is a substantive contravention.
5.8 The plea of revenue neutrality cannot override Sections 16(2) and 49 of
the Act, and the remedy lies under Section 77 of the Act and Section 19 of the
IGST Act, namely payment of the correct tax and refund of the wrong one.
5.9 Relying on Section 18 of the IGST Act and Rules 4 and 5 of the Goods
and Services Tax Settlement of Funds Rules, 2017 (Forms GST STL-01.01,
01.03, 02.01 and 02.02), the Respondent submits that cross-utilisation and
apportionment are effected on the basis of the recipient’s Form GSTR-3B.
5.10 Had IGST credit been utilised against SGST liability, the amount would
have been apportioned to the State of Telangana, and since SGST credit was
availed instead, the State has suffered a loss of revenue.
5.11 In Rejimon (W.A. No. 54 of 2024 dated 26.11.2024), the Hon’ble High
Court of Kerala treated the lapse as inadvertent and technical, but overlooked
the adverse impact on State revenue and the settlement rules.

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5.12 A decision of a High Court is only persuasive outside its territorial
jurisdiction, as stated in CIT v. Thana Electrical Supply Ltd. , (1994) 206 ITR
727 (Bom.).
5.13 Section 61 is directory and facilitative, and neither Section 73 nor
Section 74 makes Form GST ASMT-10 a condition precedent to an SCN, the
Proper Officer being entitled to issue Form GST DRC-01 directly upon
observing mismatches, reliance being placed on Nkas Services Pvt. Ltd. v.
State of Jharkhand (Jharkhand High Court).
5.14 The plea that the order in Form GST DRC-07 is unsigned is hyper-
technical, orders uploaded on the common portal being validly served under
Section 169, and the Appellant, having downloaded the order and appealed,
has suffered no prejudice.
5.15 As to the amount recoverable, the confirmed tax is ₹ 68,52,254/-, with
confirmed penalty of ₹ 3,44,207/- each under CGST and SGST ( ₹ 6,88,414/-
on the whole).
5.16 The Respondent acknowledges the pre-deposit of 10 per cent made by
the Appellant, ₹ 6,85,226/-, paid on 26.03.2026 (Debit Entry No.
2061473156), leaving ₹ 61,67,028/- recoverable with interest under Section
50 and penalty under Section 73.
5.17 The Respondent prays that the appeal be dismissed, the OIA upheld
and recovery of the demand confirmed.

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6.0 During the course of hearing, the Ld. CA and the Ld. DRs addressed
the Bench principally on the decision of the Hon’ble High Court of Kerala in
Rejimon .
6.1 The Ld. CA, apart from reiterating the grounds of appeal and placing
reliance on the decisions of various appellate fora, contended that the facts of
Rejimon are identical to the facts of the case on hand, and drew our attention
to paragraph 9 of that decision.
6.2 He pleaded that the ratio of the said decision squarely applies to the
case of the Appellant, so that the impugned order is liable to be set aside and
the appeal allowed.
6.3 The Ld. DRs drew our attention to the concluding paragraph of the
decision in Rejimon , and submitted that the Hon’ble High Court had
considered the apprehension of the Government, which, according to him,
shows an inherent problem for the State in getting its share of revenue.
6.4 He submitted that the apprehension raised in that case was genuine,
and that in the present case also the State Government would suffer a loss of
revenue if the appeal is allowed.
6.5 He further submitted that the decision of the Hon’ble High Court of
Kerala has only persuasive value and is not a binding precedent, relying on
CIT v. Thana Electrical Supply Ltd. , (1994) 206 ITR 727 (Bom.), and pleaded
that the appeal be dismissed and the impugned order upheld.

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7.0 Heard both sides. The short matter to be decided in the appeal
instituted by the taxpayer is whether the FAA was right in denying the IGST
credit to the tune of ₹ 68,52,254/- availed equally as CGST and SGST.
8.0 We confine our decision only to the extent of the issue contested before
us and we are not dwelling into the aspect of the FAA discussing the issues
that have already been settled or allowed by the adjudicating authority. In
fine, this order confines itself only to the alleged mis-match between the ITC
availed as per the GSTR-3B and GSTR-9 / GSTR-2A. We have considered the
record and the submissions of the Ld. CA and the Ld. DR, and we shall deal
with the matter in the following sequence.
8.1 We shall first examine the conditions on which ITC is allowed under
Section 16(2) of the Act, next the Circular on which the denial of credit rests,
and then the head under which the credit was availed, before dealing with the
consequential relief.
8.2 The Respondent contends that the requirement of Section 16(2)(c) is
“absolute and non-negotiable”, and the Hon’ble Supreme Court, by its order
dated 24.07.2026 in Special Leave Petition (C) No. 23931/2026 ( Bhandari
Scrap Traders v. Union of India ), dismissing the petitions against the judgment
dated 01.05.2026 of the Hon’ble High Court of Gujarat, observed as follows:
“In that view of the matter, the High Court was fully justified in holding that no
grounds were made out to declare Section 16(2)(c) of the CGST Act as
unconstitutional or read down the provisions thereof.”

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8.3 We respectfully follow that order, and we proceed on the footing that
the condition in Section 16(2)(c) is a condition of the Act which is required to
be satisfied.
8.4 In that view, the plea of the Appellant that the law does not compel the
impossible is not necessary for the disposal of the appeal, and we refrain from
examining it.
9.0 Section 16(2) of the Act, as set out in the judgment of the Hon’ble High
Court of Calcutta in the case of Suncraft Energy Private Limited v. Assistant
Commissioner, State Tax, Ballygunge Charge (MAT 1218 of 2023, judgment
dated 02.08.2023), provides that no registered person shall be entitled to the
credit of any input tax in respect of any supply of goods or services or both to
him unless:
“(a) he is in possession of tax invoice or debit note issued by a supplier
registered under this Act, or such other tax paying documents as may be
prescribed;
(b) he has received the goods or services or both;
(c) subject to the provisions of Section 41 or Section 43A, the tax charged in
respect of such supply has been actually paid to the Government, either in cash
or through utilization of input tax credit admissible in respect of such supply;
and
(d) he has furnished the return under Section 39.”
9.1 Clause (aa) of Section 16(2) was inserted only with effect from
01.01.2022, and Rule 36(4) of the Rules only from 09.10.2019, as noted by
the Bengaluru Bench of this Tribunal in
M/s Peekay Industries v.

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Commissioner of Commercial Taxes, Karnataka (APL/34/BUR/2026, order
dated 03.09.2026).
9.2 Neither of them governs the period July 2017 to March 2018 with which
we are concerned, and the conditions applicable to that period are accordingly
the following:
(a) possession of a tax invoice, debit note or other prescribed tax paying document;
(b) receipt of the goods or services or both;
(c) actual payment to the Government of the tax charged in respect of the supply;
and
(d) furnishing of the return under Section 39.
9.3
As regards conditions (a) and (b), the Respondent does not contend that
the Appellant was not in possession of the two invoices, which it records as
having been raised by M/s. Innominds Software SEZ India Pvt. Ltd., or that
the services were not received.
9.4 As regards condition (d), the demand itself arises from the returns in
Form GSTR-3B filed by the Appellant, and no default in furnishing returns is
alleged.
9.5 Condition (c) is the point of contest, and the Respondent relies on
Section 155 of the Act, which, as reproduced in the judgment dated
01.05.2026 of the Hon’ble High Court of Gujarat in Special Civil Application
No. 18080 of 2023 and connected matters, reads:

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“Section 155 – Burden of proof: Where any person claims that he is eligible for
input tax credit under this Act, the burden of proving such claim shall lie on
such person.”

9.6 The burden thus lay on the Appellant, and we proceed on that footing.
9.7 The Appellant has pointed to the reflection of the IGST on the two
invoices in Form GSTR-2A, to the payment of the full consideration inclusive
of tax as evidenced by its bank statements, and to its reconciliation.
9.8 The Respondent has not placed any material to show that the supplier
did not pay the tax, and its submission on loss of revenue proceeds, on its
own showing, on the premise that the tax on these invoices was IGST.
9.9 In these circumstances, we find that the burden cast by Section 155
has been discharged on the record before us.
9.10 The Hon’ble Supreme Court in Union of India v. Bharti Airtel Ltd. , (2022)
4 SCC 328, is recorded in to have held that:
Suncraft
“Form GSTR-2A is only a facilitator for taking a confirm decision while doing
such self-assessment.”
9.11 A difference between Form GSTR-3B and Form GSTR-2A may therefore
justify verification, but it cannot, without more, be treated as proof that the
condition in Section 16(2)(c) has not been satisfied.
10.0 The Circular dated 27.12.2022 was issued by the Board in exercise of
its powers under Section 168(1) of the Act, to clarify the manner of dealing
with the difference between the ITC availed in Form GSTR-3B and that
available in Form GSTR-2A for the Financial Years 2017-18 and 2018-19.

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10.1 Paragraphs 4 and 5 of the Circular, as extracted in the judgment of the
Hon’ble High Court of Kerala in Faizal Traders Pvt. Ltd. v. Deputy
Commissioner, Central Tax and Central Excise (WP(C) No. 24810 of 2023,
judgment dated 07.02.2024), read as follows:
“4. The proper officer shall first seek the details from the registered person
regarding all the invoices on which ITC has been availed by the registered
person in his FORM GSTR 3B but which are not reflecting in his FORM GSTR
2A. He shall then ascertain fulfilment of the following conditions of Section 16
of CGST Act in respect of the input tax credit availed on such invoices by the
said registered person:
i) that he is in possession of a tax invoice or debit note
issued by the supplier or such other tax paying documents;
ii) that he has received the goods or services or both;
iii) that he has made payment for the amount towards
the value of supply, along with tax payable thereon, to the
supplier.
Besides, the proper officer shall also check whether any reversal of input tax
credit is required to be made in accordance with section 17 or section 18 of
CGST Act and also whether the said input tax credit has been availed within the
time period specified under sub-section (4) of section 16 of CGST Act.
4.1.1 In case, where difference between the ITC claimed in FORM GSTR-3B
and that available in FORM GSTR 2A of the registered person in respect of a
supplier for the said financial year exceeds Rs 5 lakh, the proper officer shall
ask the registered person to produce a certificate for the concerned supplier
from the Chartered Accountant (CA) or the Cost Accountant (CMA), certifying
that supplies in respect of the said invoices of supplier have actually been made
by the supplier to the said registered person and the tax on such supplies has
been paid by the said supplier in his return in FORM GSTR 3B. […]
4.1.2 In cases, where the difference between the ITC claimed in FORM GSTR-
3B and that available in FORM GSTR 2A of the registered person in respect of

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a supplier for the said financial year is upto Rs 5 lakh, the proper officer shall
ask the claimant to produce a certificate from the concerned supplier to the
effect that said supplies have actually been made by him to the said registered
person and the tax on said supplies has been paid by the said supplier in his
return in FORM GSTR 3B.
5. It may also be noted that the clarifications given hereunder are case specific
and are applicable to the bonafide errors committed in reporting during FY
2017-18 and 2018-19. Further, these guidelines are clarificatory in nature and
may be applied as per the actual facts and circumstances of each case and shall
not be used in the interpretation of the provisions of law.”
10.2 Paragraph 4.1 of the Circular introduces the certificates in the following
words:
“4.1 In order to verify the condition of Section 16(2)(c) of CGST Act that tax on
the said supply has been paid by the supplier, the following action may be taken
by the proper officer:”
The underlined portion of paragraph 4.1.2 of the circular reproduced above, empowers the
proper officer to insist on a certificate either by a Chartered Accountant in case where the
disputed ITC exceeds ₹5 Lakhs or a self-certificate by the supplier in case where the disputed
ITC is less than ₹5 Lakhs.
10.3
Paragraph 3 of the Circular sets out four scenarios, namely, the failure
of the supplier to file Form GSTR-1 for a tax period, the failure to report a
particular supply in Form GSTR-1, the wrong reporting of a supply as a B2C
supply, and the declaration of the supply with a wrong GSTIN of the recipient,
and in each of them the difference is to be handled by following the procedure
in paragraph 4.
10.4 The scheme of the Circular, resolved into its elements, is as follows:

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(a) the proper officer is first to seek from the registered person the details of all
invoices on which ITC has been availed in Form GSTR-3B but which are not reflecting
in Form GSTR-2A;
(b) the proper officer is then to ascertain the fulfilment of the conditions of Section
16, namely, possession of the tax invoice, receipt of the goods or services, and payment
to the supplier of the value of the supply along with the tax, and to check the position
under Sections 17 and 18 and Section 16(4);
(c) for verifying the condition of Section 16(2)(c), the certificate of a Chartered
Accountant or Cost Accountant, or of the supplier, as the case may be, is to be sought;
and
(d) the clarifications are case specific, are applicable to bona fide errors in reporting
during the Financial Years 2017-18 and 2018-19, are clarificatory in nature, and are not
to be used in the interpretation of the provisions of law.
10.5 As regards element (a), the record placed before us does not disclose,
and the Respondent has not pointed out, that the proper officer first sought
the details of the invoices from the Appellant and ascertained the fulfilment
of the conditions of Section 16 as the Circular requires.
10.6 Both sides agreed that the FAA rested solely on the non-production of
the certificate. The Respondent, who contends that the Circular is binding,
was itself bound by the first step which the Circular prescribes, and we record
that the omission to take that step is attributable to the authorities below and
not to the Appellant.

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10.7 As regards elements (b) and (c), the certificate is a means of verification
of the condition in Section 16(2)(c), and it is not a further condition of
eligibility.
10.8 We are unable to subscribe to the submission of the Respondent that,
in the absence of the certificate, the unmatched credit must be disallowed, for
the Circular nowhere so provides.
10.9 The Bengaluru Bench of this Tribunal in Peekay Industries has
observed as follows, and we respectfully concur:
“16.5.1……….The fact that the Appellant did not furnish the certificates
contemplated by these Circulars may well be relevant to the verification process
the Circulars prescribe. It does not, however, dispense with the need to
determine the actual ITC liability by reference to the substantive statutory
provisions applicable to the relevant period — a distinction the impugned
orders do not draw.”
10.10 As regards element (d), the difference in the present case, according to
the Appellant, does not arise from any failure of the suppliers to report the
supplies, for the IGST on the two invoices stands reflected in Form GSTR-2A,
but from the head under which the credit was availed. When the ITC stands
reflected in the GSTR-2A the requirement to comply with the circular, in
discussion, would automatically be ousted. Hence drawing parallel to the
circular and insisting on the certificates by the proper officer as well as FAA
in the order impugned is beyond the requirement of law.
10.11 The Respondent has not urged that any of the four scenarios in
paragraph 3 of the Circular is attracted, and the mechanism of the certificates
is therefore not engaged on the facts of the case.

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10.12 Even if it were engaged, the non-production of the certificate would have
called for verification of the conditions of Section 16(2), and not for the denial
of the credit.
10.13 We do not find it necessary to decide whether the Circular is binding on
the Appellant, or whether, as contended by the Appellant, a circular under
Section 168(1) cannot add to Section 16, and we refrain from examining those
questions.
11.0 We now turn to the head under which the credit was availed, and
Section 7(5)(b) of the IGST Act provides:
“Supply of goods or services or both, to or by a Special Economic Zone
developer or a Special Economic Zone unit shall be treated to be a supply of
goods or services or both in the course of inter-State trade or commerce.”
11.1 It is not in dispute that the two invoices were raised by an SEZ unit,
M/s. Innominds Software SEZ India Pvt. Ltd., and that the Appellant availed
₹
credit of 68,52,254/- equally under CGST and SGST thereon.
11.2 The supply was, by virtue of Section 7(5)(b), an inter-State supply, and
the tax chargeable on it was integrated tax.
11.3 The objection of the Respondent, which itself relies on Section 7(5)(b),
is directed to the head, CGST and SGST in place of IGST, under which the
credit was availed, and not to the absence of a supply or of an invoice.
12.0 The demand has been confirmed under Section 73 of the Act, and the
corresponding provision of the State enactment, as reproduced in the order of
the Lucknow Bench of this Tribunal in Sakhsham Knowledge Services Private
Limited v. Nitin Bansal (APL/54/LCK/2026, order dated 14.09.2026), reads:

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“Where it appears to the proper officer that any tax has not been paid or short
paid or erroneously refunded, or where input tax credit has been wrongly
availed or utilised for any reason, other than the reason of fraud or any willful-
misstatement or suppression of facts to evade tax, he shall serve notice on the
person chargeable with tax which has not been so paid or which has been so
short paid or to whom the refund has erroneously been made, or who has
wrongly availed or utilised input tax credit, requiring him to show cause […]”
12.1 The provision, resolved into its elements, requires that:
(a) tax has not been paid, short paid or erroneously refunded; or
(b) input tax credit has been wrongly availed or utilised; and
(c) the reason is other than fraud, wilful misstatement or suppression of facts to
evade tax.
12.2 Element (a) is not alleged against the Appellant, and element (c) is not
in issue, the proceedings having been initiated under Section 73.
12.3 The question is therefore confined to element (b), namely, whether
credit of the integrated tax charged on an inter-State supply, availed under
the heads of CGST and SGST, is input tax credit “wrongly availed”.
13.0 That question arose before the Hon’ble High Court of Kerala in Rejimon
Padickapparambil Alex v. Union of India (W.A. No. 54 of 2024, judgment dated
26.11.2024, Neutral Citation 2024/KER:88762).
13.1 The assessee there had received inter-State inward supplies on which
the supplier had paid IGST, and, instead of showing the IGST in Form GSTR-
3B, had shown it as nil and added the split CGST and SGST components to
the existing CGST and SGST credit.

24

13.2 It was undisputed that the amount shown as IGST in Form GSTR-2A
was what had been so split.
13.3 The Hon’ble High Court held as follows:
“The case before us clearly reveals that there has been no wrong availment of
credit, and that the only mistake committed by the appellant was an inadvertent
and technical one, where he had omitted to mention the IGST figures separately
in Form GSTR 3A.”


13.4 The Hon’ble High Court accordingly quashed the order confirming the
demand, and declared that the assessee “shall not be seen as having availed
excess credit for the purposes of initiating proceedings under Section 73 of
the GST Act”.
13.5 We find that the facts before us are materially the same, in that the
inward supplies were inter-State supplies, the IGST on them stands reflected
in Form GSTR-2A, the credit was availed under CGST and SGST in place of
IGST, and the resulting difference was treated as excess credit.
13.6 The status of the supplier as an SEZ unit does not distinguish the case
from Rejimon , for Section 7(5)(b) of the IGST Act only fixes the inter-State
character of the supply, and leaves unaffected the fact that the tax charged
was IGST.
13.7 We are of the considered opinion that the credit of ₹ 68,52,254/- equally
availed under CGST and SGST on the two invoices is not input tax credit
wrongly availed within the meaning of Section 73, the inadvertent error in the

25

head of credit being an error of reporting and not an availment of credit to
which the Appellant was not entitled.
14.0 We now deal with the objections of the Respondent to the application of
Rejimon , beginning with the plea that the decision has only persuasive value.
14.1 We are of the view that Rejimon does bind this Tribunal, the Hon’ble
High Court of Kerala being a higher judicial forum, especially when no
decision of the Hon’ble High Court for the State of Telangana or of the Hon’ble
Supreme Court taking a different view has been cited before us.
14.2 Rejimon was rendered in a writ appeal arising from a petition under
Article 226 of the Constitution, whereas the jurisdiction of this Tribunal is
statutory.
14.3 The holding of the Hon’ble High Court that no wrong availment of credit
was disclosed for the purposes of Section 73 is, however, a reasoned
construction of the very provision which we are called upon to apply, and we
have independently found it to be correct on the text of Sections 49(5)(a) and
73 of the Act.
14.4 The reliance placed by both sides on must be confined to what
Rejimon
it actually held, and the Appellant contends that the error is revenue neutral,
which the Hon’ble High Court did not hold.
14.5 The Hon’ble High Court recorded the anxiety and apprehension of the
learned Government Pleader that the State might be deprived of its legitimate
share of the IGST paid by the suppliers outside the State, and directed that,
on the State producing a copy of the judgment along with a representation

26

before the GST Council, the GST Council shall issue necessary directions to
resolve the issue.
14.6 The contention of the Respondent that the Hon’ble High Court
overlooked the loss of revenue is therefore unfounded, for the concern was
expressly before the Hon’ble High Court and was addressed by the direction
aforesaid, while the demand was quashed.
14.7 We accordingly do not rest our decision on revenue neutrality, which
has not been established, nor can the apprehension of loss, which has not
been quantified or shown by the Respondent, sustain a demand under Section
73.
14.8 The Hon’ble High Court of Gujarat, in its judgment dated 01.05.2026
noticed above, has recorded the following proposition:
“In interpreting a taxing statute, equitable considerations are entirely out of
place.”
14.9 Aequitas sequitur legem , and the Appellant succeeds on the text of the
statute and not on hardship.
14.10 The Respondent submits that the remedy of the Appellant lies under
Section 77 of the Act and Section 19 of the IGST Act, and Section 77(1)
provides:
“A registered person who has paid the Central tax and State tax or, as the case
may be, the Central tax and the Union territory tax on a transaction considered
by him to be an intra-State supply, but which is subsequently held to be an inter-
State supply, shall be refunded the amount of taxes so paid in such manner and
subject to such conditions as may be prescribed.”

27

14.11 The provision speaks of tax paid by a registered person on a
transaction, whereas the Appellant, as the recipient, paid no tax on the supply
and availed credit.
14.12 Nothing in the text of Section 77 or of Section 19 of the IGST Act
addresses credit availed by a recipient or makes those provisions the exclusive
remedy, and the submission is accordingly unable to displace the finding that
the credit was not wrongly availed within the meaning of Section 73.
14.13 The Respondent has also relied on Section 18 of the IGST Act and on
the Goods and Services Tax Settlement of Funds Rules, 2017, for the
proposition that the State of Telangana has lost revenue.
14.14 No computation of the alleged loss has been furnished, and the
Respondent has not shown that those Rules supply a ground for a demand
under Section 73, and we therefore refrain from examining the operation of
those Rules and leave the question open.
15.0 The Appellant has raised several further contentions, and the
Respondent has joined issue on them.
15.1 Those contentions relate to Section 41 and the matching provisions of
the Act, Rule 36(4) of the Rules, clause (aa) of Section 16(2), the character of
the auto-populated Tables 8A and 8B of Form GSTR-9, the absence of Form
GST ASMT-10 prior to the SCN, and the plea that the order of the FAA is
unsigned and non-speaking.
15.2 Since the Appellant succeeds on the grounds recorded above, we refrain
from examining these issues and leave the questions open.

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15.3 As regards the contention concerning the ineligible ITC, the Respondent
itself records that the AA dropped that head, and that only the head of
₹ 68,52,254/- was confirmed and upheld by the FAA, so that no demand on
that head forms part of the demand before us.
16.0 Interest and penalty arise from, and are determined on, the tax of Rs.
68,52,254/-.
16.1 As that demand of tax does not survive, the interest and penalty
confirmed on it cannot survive independently, and the contentions relating to
Rule 88B of the Rules and to Hindustan Steel Ltd. v. State of Orissa do not call
for examination.
17.0 The Respondent acknowledges that the Appellant has made a pre-
deposit of Rs. 6,85,226/- on 26.03.2026 (Debit Entry No. 2061473156).
17.1 Section 115 of the Act provides that, where an amount paid under
Section 107(6) or Section 112(8) is required to be refunded consequent to any
order of the Appellate Authority or of the Appellate Tribunal, interest at the
rate specified under Section 56 shall be payable from the date of payment of
the amount till the date of refund.

17.2 The Appellant has not specifically prayed for the refund of the pre-
deposit with interest, but a benefit which the statute confers cannot be denied
for want of a specific prayer, the demand to which the pre-deposit relates
having been set aside by this order.
18.0 In fine , we are of the considered opinion that the credit of ₹ 68,52,254/-
equally availed under CGST and SGST on Invoice Nos. IMSEZ484MAR1718

29

and IMSEZ502MAR1718 dated 30.03.2018, the IGST on which stands
reflected in Form GSTR-2A, is not input tax credit wrongly availed within the
meaning of Section 73 of the Act, and that the denial of credit by the FAA
solely for want of the certificates contemplated by the Circular cannot be
sustained.
18.1 The FAA was not right in denying the IGST credit to the tune of
₹
68,52,254/- availed equally as CGST and SGST.
18.2 We accordingly set aside the order impugned for the reasons mentioned
supra and allow the appeal filed by the taxpayer, with consequential relief.
18.3 The issue framed in paragraph 6.0 above is answered accordingly.
18.4 On the above terms, the appeal is allowed.
18.5 No order as to costs.
(Order pronounced in open court on 30.10.2026)

( A P RAVI )
JUDICIAL MEMBER




( DUVVURI KRISHNA SRINIVAS )
Member Technical

Place: Hyderabad
th
Date: 30 October, 2026