Integrated Capital Services Limited vs. Union Of INDIA & Ors.

W.P.(C)/13527/2026HC DelhiGSTCNR DLHC01043904202618 September 2026Bench: HON'BLE MR. JUSTICE ANIL KSHETARPAL,HON'BLE MR. JUSTICE SHAIL JAIN2 pages

For Petitioner: Mr. Pulkit Deora, Mr. Arnav Vidyarthi, Ms. Vanshika Gupta, AdvsFor Respondent: Mr. Aakarsh Srivastava, Senior Standing Counsel with Mr. Ashish Bansal, Adv

AI SummaryAllowed

Held

The High Court noted the respondents' admission of the error and directed them to remove the wrongly uploaded order from the petitioner's GST APL-03 within ten days. The writ petition was disposed of with this specific direction.

Facts

An order pertaining to M/s Safran Electronics & Defense Services India Private Limited was wrongly uploaded on the petitioner's GST portal (GST APL-04 and GST APL-03). Despite the petitioner's repeated requests, the error was not rectified, compelling them to file a writ petition.

Key Issues

The key legal issue was whether the GST authorities were obligated to rectify an administrative error of wrongly uploading an order pertaining to a different entity on the petitioner's GST portal.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

$~19 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010439042026 + W.P.(C) 13527/2026 and CM APPL. 63093/2026 INTEGRATED CAPITAL SERVICES LIMITED .....Petitioner Through: Mr. Pulkit Deora, Mr. Arnav Vidyarthi, Ms. Vanshika Gupta, Advs. versus UNION OF INDIA & ORS. .....Respondents Through: Mr. Aakarsh Srivastava, Senior Standing Counsel with Mr. Ashish Bansal, Adv. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN

O R D E R % 18.09.2026

On 16.09.2026, the following order was passed:

“1. Learned counsel representing the Petitioner submits that an order in respect of M/s Safran Electronics & Defense Services India Private Limited has been wrongly uploaded on the portal of the Petitioner.

It is submitted that despite repeated requests made by the Petitioner, the aforesaid error has not been rectified, thereby compelling the Petitioner to approach this Court by way of the present Writ Petition.

Mr. Aditya Singla, learned Senior Standing Counsel, accepts notice on behalf of the Respondents. He seeks and is granted some time to obtain instructions.

List on 18.09.2026 in the Supplementary List.

In the meantime, learned counsel representing t

The judgment continues below.

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