Sri Rama Naresh Kumar Iron And Steel And Plywood vs. The Deputy Commissioner
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APHC010071922026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) [3529] TUE AY, THE SEVENTEENTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR WRIT PETITION NO: 4460/2026 Between:
SRI RAMA NARESH KUMAR IRON AND STEEL AND PLYWOOD, REP. BY ITS PROPRIETOR MR. MARPURI KUMAR S.NO. 282, BESIDE APE AUTO SHOWROOM,
PUNGANUR ROAD, MADANAPALLE, ANNAMAYYA DISTRICT ANDHRA PRADESH, 517 325
...PETITIONER AND 1. THE DEPUTY COMMISSIONER, SPECIAL CIRCLE,KADAPA DIVISION, ANDHRA PRADESH.- 516001
THE ADDITIONAL COMMISSIONER OF STATE TAX, APPELLATE AUTHORITY, TIRUPATI, ANDHRA PRADESH.- 517501
THE JOINT COMMISSIONER ST, KADAPA DIVISION, ANDHRA PRADESH.- 516001
THE ADDITIONAL COMMISSIONER ST LEGAL, VIJAYAWADA, ANDHRA PRADESH. -516001
STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT, REVENUE (CT-II) DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.522238
...RESPONDENT(S):
2 RRR, J & TCDS, J W.P.No.4460 of 2026
Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased topleased to issue a Writ, Order or direction particularly one in the nature 'WRIT OF MANDAMUS' Setting aside the Impugned order vide bearing Document Identification Number. DIN3726072598056 dated 26.07.2025 tax an amount of Rs.l,58,62,500/- (SGST of Rs. 20,98,684/- and CGST of Rs. 20,98,684/-) for the period from 2023-24 to 2024-25 (up to December 2024) under Section 74 of the CGST/SGST Act, 2017. Setting aside impugned order for the payment of the Interest of Rs. 5,51,886/-(IGST of Rs. 3702, CGST of Rs. 274092/- and SGST of Rs. 274092) including the IGST, CGST and SGST under Section 50 of the CGST/SGST Act, 2017. Setting aside the order for the payment of the Penalty of Rs. 46,79,044/- (IGST of Rs. 3,236/- , SGST of Rs. 23,37,904/- and CGST of Rs. 23,37,904/-) under Section 74 of the CGST/SGST Act, 2017. Pass IA NO: 1 OF 2026 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased pleased to order stay of recovery of demand pursuant to the Impugned Orders bearing Document Identification Number. DIN3726072598056 dated 26.07.2025 issued by Respondent No. 1, and to pass Counsel for the Petitioner:
K.RAGHAVENDER REDDY Counsel for the Respondent(S):
GP FOR COMMERCIAL TAX
3 RRR, J & TCDS, J W.P.No.4460 of 2026
The Court made the following Order: (per Hon’ble Sri Justice R. Raghunandan Rao)
Heard Sri K. Raghavendra Reddy, learned counsel for the petitioner and the learned Government Pleader for Commercial Tax appearing for the respondents.
The petitioner is a registered Company, which has been served with an order of assessment, dated 26.07.2025, passed by the 1st respondent. This order of assessment covers the period from April 2023 to December 2024. Aggrieved by the same, the petitioner has filed an appeal before the 2nd respondent and the same was rejected, by an order dated 27.01.2026. 3. The petitioner, after having raised various grounds of challenge, has pressed the ground that, a single order of assessment, issued for more than one financial year, would be violative of the provisions of Section 73 and Section 74 of the GST Act, 2017, and consequently, set aside the impugned order of assessment.
A Division Bench of this Court, in W.P.No.11028 of 2025 & batch, after considering the said question, had held that, a single show-cause notice or a single composite assessment order, cannot be passed, in relation to more than one tax period of either a month if the assessment is taken up before the due date for filing of the annual return or for more than one year if the due date for filing of annual return has been reached.
4 RRR, J & TCDS, J W.P.No.4460 of 2026
The petitioner has raised various grounds of challenge. However, the petitioner is pressing the primary ground of the order of assessment being a composite order of assessment. In that view of the matter, the present Writ Petition is being disposed of, on this ground of challenge, leaving open the other grounds of challenge.
Accordingly, this Writ Petition is disposed of, setting aside the impugned order of assessment, dated 26.07.2025 and remand back to the respondents, leaving it open to the respondents to initiate fresh proceedings, for each assessment year separately. All or any attachments pursuant to the said order shall also stand set aside. Needless to say, the period from the date of issuance of the impugned order of assessment till the date of receipt of this order shall be excluded for the purposes of limitation. There shall be no order as to costs.
As a sequel, pending miscellaneous applications, if any, shall stand closed.
________________________ R. RAGHUNANDAN RAO, J
_________________ T.C.D. SEKHAR, J
Date:17.02.2026 MJA
5 RRR, J & TCDS, J W.P.No.4460 of 2026
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THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR
WRIT PETITION NO: 4460/2026
Date:17.02.2026 MJA
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.