Potential success of ITC defenses does not render Section 73 proceedings without jurisdiction.

The appellant, a GST-registered private company carrying on business in Jorhat, Assam, was selected for audit under Section 65 of the Assam Goods and Services Tax Act, 2017 (“AGST Act”) for FY 2018–2019.

During the audit, the department alleged wrongful availment of Input Tax Credit (“ITC”) of approximately ₹27.25 lakh because invoices relating to inward supplies from M/s. Atikur Rahman did not appear in the appellant’s GSTR-2A.

The appellant contended that it possessed valid tax invoices, had received the supplies, and had paid the consideration, including GST, through banking channels.

It also argued that GSTR-2A was only a facilitative statement and could not, by itself, justify denial of ITC.

After issuance of the audit report in Form GST ADT-02 on 08.01.2024, the department issued a show-cause notice under Section 73(1) on 11.01.2024 proposing recovery of ITC, interest and penalty.

The learned Single Judge declined to quash the notice but granted the appellant 30 days to submit its reply and raise all factual and legal contentions before the proper officer.

The appellant challenged that decision in the intra-court appeal.

The Court applied Sections 65, 73(1), 73(10) and 75 of the AGST Act: Section 65 permits departmental audit; Section 73(1) authorises initiation of proceedings for tax not paid or short-paid, or ITC wrongly availed or utilised, without an allegation of fraud; Section 73(10) governs the limitation for passing the adjudication order; and Section 75 governs the adjudication process and consideration of the assessee’s defence.

The Court held that a show-cause notice initiating statutory proceedings is not itself an adjudication of liability and ordinarily should not be quashed when the issuing authority has jurisdiction.

It further recognised that the appellant could rely before the proper officer on Union of India v. Bharti Airtel Ltd., (2022) 4 SCC 328, and National Plasto Molding v. State of Assam, 2024 SCC OnLine Gau 1595, concerning the evidentiary and legal significance of GSTR-2A and the position of a bona fide purchaser.

The Court held that the appellant’s claims regarding valid invoices, actual receipt of goods, payment through banking channels, and the supplier’s compliance were matters requiring factual adjudication by the proper officer, not grounds for quashing the notice at the threshold.

Although the Court accepted that ITC entitlement could not be determined merely by referring to a single electronic statement such as GSTR-2A, it declined to decide the ultimate ITC entitlement in writ jurisdiction while the statutory proceedings remained pending.

The alleged failure to first proceed against the supplier did not eliminate the department’s jurisdiction to examine the recipient’s alleged wrongful availment or utilisation of ITC; it was only a defence on the merits.

Similarly, the absence of a counter-affidavit could not convert the appellant’s pleadings into a final adjudication because the statutory authority had not yet determined the show-cause notice.

The short interval between the audit report and the show-cause notice did not, by itself, establish predetermination, since the audit findings could legitimately form the basis for initiating proceedings.

Finally, because the appellant had obtained interim protection and the statutory proceedings could not progress during the writ proceedings, the Court upheld exclusion of that period for limitation purposes.

It held that the show-cause notice under Section 73(1) of the AGST Act was not without jurisdiction and that the appellant must raise its factual and legal defences, including its reliance on GSTR-2A-related principles and National Plasto Molding, before the proper officer.

The direction excluding the period from 12.01.2024 to 10.08.2026 while calculating limitation under Section 73(10) was also upheld.