BharatTaxGST

M/S Star Eee Pro LLP vs. Principal Commissioner Of Goods And Service Tax South Delhi

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W.P.(C)/7024/2025HC DelhiGSTCNR DLHC01032496202503 July 2026Bench: HON'BLE MR. JUSTICE ANIL KSHETARPAL,HON'BLE MR. JUSTICE SHAIL JAIN1 pages
For Petitioner: Mr. Pranay Jain and Mr. Karan Singh, AdvsFor Respondent: Mr. Arun Khatri, SSC with Ms. Anoushka Bhalla, Adv. for CGST

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Cause title — parties, addresses and appearances
$~11 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 7024/2025 M/S STAR EEE PRO LLP .....Petitioner Through: Mr. Pranay Jain and Mr. Karan Singh, Advs. versus PRINCIPAL COMMISSIONER OF GOODS AND SERVICE TAX SOUTH DELHI .....Respondent Through: Mr. Arun Khatri, SSC with Ms. Anoushka Bhalla, Adv. for CGST. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN % 03.07.2026

O R D E R

1.

The Petitioner has filed the present Writ Petition challenging the cancellation of its GST registration w.e.f. 26.07.2023. Under Section 30 of the Central Goods and Services Tax Act, 2017, the Petitioner has a statutory remedy of seeking revocation of cancellation by filing an appropriate application.

2.

The Petitioner may, if so advised, avail the aforesaid statutory remedy in accordance with law.

3.

In view of the above, the present Writ Petition is disposed of.

ANIL KSHETARPAL, J.

SHAIL JAIN, J. JULY 03, 2026/sp/pal

This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 06/07/2026 at 10:34:46

Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.