M/S.New Security Force vs. The Additional Commissioner
Original PDF →No AI summary yet for this judgment.
Before: and
This writ petition is filed challenging the impugned order dated 04.02.2025. 2.By the said order, by deciding on the short declaration of taxable turnover, willful misstatement in GSTR-3B etc and for other deficiencies, the order has been passed. The learned counsel for the petitioner submits that the order has since not been uploaded in the portal. If only it is uploaded in the portal, the petitioner has opportunity of filing an appeal before the appellate authority.
When the matter came up for hearing, the learned Standing Counsel takes notice on behalf of the respondent upon verification, would submit that it is indeed the order has not been uploaded in the portal. 4.In view thereof this writ petition is disposed of in the following directions: (i)Within a period of one week from the date of receipt of the web copy of the order, without waiting for the certified copy of the order, let the 2 https://www.mhc.tn.gov.in/judis impugned order dated 04.02.2025 be uploaded in the portal. By taking the date of uploading as the starting point of limitation, it will be open for the petitioner to file such appeal before the Appellate Authority. No costs. Consequently, connected miscellaneous petitions are closed. 18.03.2026 NCC:Yes/No Ns 3 https://www.mhc.tn.gov.in/judis D.BHARATHA CHAKRAVARTHY, J. Ns and W.M.P(MD)Nos.6038 and 6039 of 2026 18.03.2026 4 https://www.mhc.tn.gov.in/judis
Reproduced from the public record of the Madras High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.