Sai Ram Pharmaceuticals vs. The State Of Andhra Pradesh
Held
The Court granted the petitioner's request to withdraw the writ petition. The dismissal was made with liberty to file afresh.
Facts
The petitioner challenged GST orders issued for FY 2017-18 and 2018-19, seeking to quash them and prevent recovery of amounts. The petitioner also sought a stay on recovery proceedings.
Key Issues
The primary issue was the legality and validity of the GST orders issued against the petitioner. The petitioner sought to challenge these orders and prevent coercive recovery actions.
AI-generated summary — verify with the full judgment below
APHC010382922026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction)
MONDAY, THE 31st DAY OF AUGUST 2026 PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR WRIT PETITION NO: 20538 OF 2026 Between:
Sai Ram Pharmaceuticals, Rep. by its Proprietor, Gone Venkata Subbarao, S/o. Narasaiah, Aged about 51 years, D. No. 76-16-203, 3rd Line, Ekalavya Nagar, Bhavanipuram, Vijayawada, NTR District, Andhra Pradesh. ...Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Commercial Taxes Department, A.P. Secretariat, Velagapudi, Amaravathi.
The Chief Commissioner of State Taxes, D.No. 5-59, Bandar Road, Spring Valley Apartments Rajiv Bhargav Colony Road, Edupugalla, Vijayawada.
The Joint Commissioner of State Tax, Bhavanipuram Circle, No. I Division, D. No. 74-14-2b, Sashanka Towers, 2nd Floor, Krishna Nagar, Yanamalakuduru Road, Vijayawada - 520 007, NTR District,
The Assistant Commissioner State Tax, Bhavanipuram Circle, No. I Division, D. No. 74-14-2b, Sashanka Towers, 2nd Floor Krishna Nagar, Yanamalakuduru Road, Vijayawada - 520 007,
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.