Tvl. Anandam Contracter vs. The Commercial Tax Officer
Held
The Court set aside the impugned order and directed the respondent to restore the petitioner's GST registration. This restoration is conditional upon the petitioner complying with the directions previously laid down in a similar case.
Facts
The petitioner challenged an order cancelling their GST registration. The High Court had previously issued directions in a similar case regarding the revival of GST registrations.
Key Issues
Whether the cancellation of GST registration was arbitrary and if it could be revoked subject to certain conditions.
Sections Cited
Not specified
AI-generated summary — verify with the full judgment below
Before: and
This Writ Petition is disposed of at the time of admission with the consent of the learned counsel for the petitioner and learned Special Government Pleader for the respondent.
The petitioner has challenged the impugned ord
The judgment continues below.
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