M/S Yasmine Traders vs. Union Of INDIA
Held
The High Court declined to interfere in the ongoing adjudication proceedings, stating that it would not be proper to do so as it might influence the outcome. Petitioners were granted liberty to raise all grounds before the adjudicating authority.
Facts
Petitioners, registered taxpayers, received show cause notices for irregular availment and utilization of input tax credit. They made representations for re-investigation, which were not acted upon, leading to writ petitions seeking a direction for re-investigation and a stay on adjudication proceedings.
Key Issues
Whether the High Court should direct re-investigation and stay adjudication proceedings when the statutory process is underway.
Sections Cited
Article 226
AI-generated summary — verify with the full judgment below
[ 3488 ] IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Jurisdiction) TUESDAY, THE EIGHTEENTH DAY OF NOVEIVBER TWO THOUSAND AND TWENTY FIVE t"' 1 PRESENT T.t THE HONOURABLE THE CHIEF JUSTICE APARESH KUMAR SINGH AND THE HONOURABLE SRI JUSTICE G.M. MOHIUDDIN WRIT PETlTtgll SIOS: 34851 . 34864 AND 34882oF 2025 W.P.No. 1 ot 2025 Between:
Shaik Ajmal, Son of Shaik Papabude, Aged 38 431A4, Church Compound, Suryapet Town and AND 1 tV/s Yasmine Traders, having its Principal Place of business at 1-8-431A4, Church Compound, Suryapet Town and District, Telangana State, rep by lts Proprietress Smt. Shaik Yasmine Kauser. years, Occ. Business, Rl/o 1-8- District, Telangana State. .....PETITIONERS
Union of lndia, tMinistry of Finance Department through lts Secretary, North Block, New Delhi -1 10 001 .
State of Telangana, Rep by its Principal Secretary Revenue CT Department Secretariat B u ild ing, *Saifabad, Hyd era bad, Telanga na State.
Directorate Generalof Goods and Services Tax lntelligence, Hyderabad Zonal Unit. H.No.f,,-63121212, Plot No. 212 and 213. Block B, Kavuri Hills, Guttala Begumpet. Madhapur, Hyderabad -500 033. 4. The Adjudicating Authorit
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