Corpcore Management Consultants vs. The Superintendent
Held
The High Court disposed of the writ petition, granting the petitioner liberty to file an application for revocation of the cancellation of GST registration before the competent authority. Consequently, the impleading application was also disposed of.
Facts
The petitioner's GST registration was cancelled, leading them to file a writ petition. An interlocutory application was also filed to implead the Chairman, CBIC, as a party respondent.
Key Issues
The key legal issue concerned the cancellation of the petitioner's GST registration and the appropriate procedure for its revocation.
Sections Cited
None
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
OFFICE NOTE 3. 10.09.2026 HCJ (AKrS,J) & GMM, J I.A.No.2 of 2026
Mr. V.Ganesh Bhujanga Rao, learned counsel appears for the petitioner.
Mr. Dominic Fernandes, learned Senior Standing Counsel for Central Board of Indirect Taxes and Customs (CBIC) appears for respondents No.1 and 2. This application is filed for impleading the Chairman, CBIC, Department of Revenue, as party respondent in the Writ Petition.
In view of disposal of the Writ Petition with liberty to the petitioner to file application for revocation of cancellation of GST registration before the competent authority, no orders are needed to be passed on this application and the same is accordingly disposed of. _____________ HCJ (AKrS,J) _________
GMM, J
W.A.No.24822 of 2026 WP is disposed of. (vide separate order) B/o LUR
Note: Transferred to (i/o) folder before corrections, if any. B/o lur
The judgment continues below.
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