M/S. Rx Drugs Novel Care Private Limited vs. The State Of The Telangana
Held
The Court allowed the petitioner to approach the competent authority for revocation of the GST registration within one week. The authority was directed to decide on the application within three weeks.
Facts
The petitioner's GST registration was cancelled for failing to furnish returns for six months. The petitioner claimed this was due to a new accountant and sought an opportunity to approach the competent authority for revocation.
Key Issues
Whether the cancellation of GST registration was justified and if the petitioner should be given an opportunity to seek revocation.
Sections Cited
Not explicitly mentioned
AI-generated summary — verify with the full judgment below
[ 34881 IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Jurisdiction) THURSDAY, THE THIRTEENTH DAY OF AUGUST TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH AND THE HONOURABLE SRI JUSTICE G.M. MOHIUDDIN WRIT PETITION NO: 24149 OF 2026 Between: M/s. RX Drugs Novel Care Private Limited, Rep. by its Director, Veeravalli Umamaheshwar Rao, Flat No.403, Plot No.33 34, Sai Krishna Villa, Kukatpally, Hyderabad, Medchal-Malkajgiri, Telangana - 500072. ...PETITIONER AND 1. Superintendent of Central Tax, Malkajgiri N 1 Circle, Malkajgiri Division, Telangana.
Union of lndia, Rep. by the Secretary, Ministry of Finance, No.136-A, North Block, New Delhi. ..RESPONDENTS 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 to issue an appropriate Writ, Order or Direction more particularly in the nature of MANDAMUS, declaring the action of the lst Respondent in passing the impugned Order cancelling GST Registration in FORX/ GST REG-19 daled 8.5.2024 vide Ref.No.2A360524017208P as illegal, arbitrary, contrary to the prov
The judgment continues below.
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Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.