Tirunelveli Trading Company vs. The Commercial Tax Officer
Held
The Court set aside the impugned order cancelling the GST registration. The respondent was directed to restore the registration subject to the petitioner complying with the conditions laid down in a previous judgment.
Facts
The petitioner's GST registration was cancelled by an order dated 24.07.2024. The petitioner challenged this order seeking restoration of their GST registration.
Key Issues
Whether the cancellation of GST registration was justified and if it should be restored upon compliance with certain conditions.
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
The judgment continues below.
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