M/S Gs E-Commerce Private Limited vs. Superintendent Of Central Tax.
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Before: SMT. SNEHA BIYALA
Petitioner has sought for setting aside of the show cause notice at Annexure-A1; order-in-original at Annexure-A2; summary order at Annexure-A3; summary order at Annexure-A4. Petitioner has also sought for remanding of the matter to the stage of show cause notice.
It is to be noticed that an order-in-original came to be passed at Annexure-A2 and as against such order an appeal was filed before the appellate authority. It HC-KAR NC: 2026:KHC:6105 is made out from the facts that appeal filed was stated to be a belated appeal and hence has been rejected as per the order at Annexure-A4. 3. It is the case of the petitioner that during the process of hearing of the appeal, notice of personal hearing was issued on 30.10.2025 fixing the date as 31.10.2025 at 12.05 p.m. Petitioner submits that in terms of Annexure-E5 an email was addressed to the authority seeking for an adjournment and such email was sent on 31.10.2025 at 11.53 a.m. which is earlier to the time of 12.05 p.m. fixed for personal hearing. It is submitted that however the order itself came to be passed on 31.10.2025. 4. It is submitted that the court may permit the petitioner to make out his case before the appellate authority as he has enough grounds in support. HC-KAR NC: 2026:KHC:6105
Sri. Aravind V. Chavan, learned counsel appearing for the respondents submits that he would leave it to the Court to pass appropriate orders.
It becomes apparent from the facts as narrated above and also noticing that in response to the notice of personal hearing on 30.10.2025 fixing the personal hearing on 31.10.2025 at 12.05 p.m., request for adjournment was made out as per Annexure-E5, which was sent earlier to the time fixed for personal hearing. Accordingly, it would be appropriate to set aside the order at Annexure-A4 in Form- GST-APL-02 and remit the matter back to the appellate authority for fresh consideration. The appellate authority is to re-fix a fresh date for personal hearing and the matter to be proceeded with. Petitioner to appear before the appellate authority i.e. respondent no. 2 without further notice on 23.02.2026. Needless to state, if the petitioner does not avail of such opportunity, he would be disentitled of the HC-KAR NC: 2026:KHC:6105 indulgence granted by the Court. All contentions are kept open.
Accordingly, the writ petition is disposed of. (S SUNIL DUTT YADAV) JUDGE VP
Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.