M/S Yuvikasri Enterprises vs. Deputy State Tax Officer
Held
The Court directed the respondent to decide the petitioner's application for revocation of GST registration within two weeks. The Court made no observation on the merits of the case.
Facts
The petitioner's GST registration was cancelled for allegedly availing Input Tax Credit in violation of Section 16 of the CGST Act. The petitioner claims their objections were not considered, and their subsequent application for revocation of cancellation is pending.
Key Issues
Whether the application for revocation of GST registration should be decided expeditiously. Whether the cancellation order was passed without considering objections.
Sections Cited
Section 16
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD ;. (Special Original Jurisdiction) PRESENT THE HON'BLE THE CHTEF JUSTICE.SRT APARESH KUMAR STNGH AND THE HON?BLE SRIJUSTICE G.M. MOHIUDDIN WRIT PETfTION NO: 39392 OF 202s Between: M/s Yuvikasri Enterp.rises, Represented by the Proprietrix: Smt Teegata Maheshwari, p-f.No,3J814, Anantharam Cross Roads, Nawabfet Village, Shiiamapet Mandal, Medak District, Telangana, PIN 502313 AND 1. Pqpqty Stale Tax Officer, O/o Sangareddy STU, Nizamabad Division, H.No.4- 8-85/10/8, Manjeera Pipe Line Road, Sanga Reddy - Medak District PIN 502
Deputy. commissioner of state Tax, GST office, sangareddy sru, Nizamabad Division, sangqreddy, Medak District, Telangana, FtN sozoot
State of Telangana, Represented by the Secretary to Government of lel.gqOaflQ,. .Rev.entle_ .Departme4t, Government Secretariat Buildings Saifabad, Hyderabad, Telangana - PIN - 500 004 ...RESPONDENTS Petition under Article 226 of the Constitution of lndia 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 in the nature of Writ of Mandamus, setting aside th
The judgment continues below.
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