M/S Singh Transport Company Thru. Propritor Anoop Kuamr Rathi vs. State Of U.P. Thru. Prin. Secy. Deptt. State Tax Lko. And 2 Others
Held
The Court held that the order passed under Section 73 of the GST Act was in violation of Section 75(4) of the GST Act due to the lack of a hearing. Consequently, both the initial order and the appellate order were quashed.
Facts
The petitioner challenged an order passed under Section 73 of the GST Act and a subsequent appellate order that dismissed their appeal as time-barred. The petitioner argued that no hearing was provided before the initial order was passed.
Key Issues
Whether an order passed under Section 73 of the GST Act is valid without providing an opportunity of hearing to the assessee as mandated by Section 75(4) of the GST Act.
Sections Cited
Section 73, Section 75(4)
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 1635 of 2025 Court No. - 8 HON'BLE MANISH KUMAR, J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State.
Present petition has been filed challenging the orders dated 30.04.2024 passed under Section 73 of the GST Act as well as the order dated 19.11.2025 whereby the appeal was dismissed as being beyond limitation.
Contention of learned counsel for the petitioner is that no hearing was accorded prior to passing of the order under Section 73 of GST Act which is contrary to the mandate of Section 75(4) of GST Act.
The said argument is not disputed by learned Standing Counsel, based upon instructions.
On the said sole ground, present petition is allowed.
Orders dated 30.04.2024 & 19.11.2025 are quashed.
Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. December 17, 2025 Nitesh Versus Counsel for Petitioner(s) : Ravindra Gupta Counsel for Respondent(s) : C.S.C. (Manish Kumar,J.) M/S Singh Transport Company Thru. Propritor Anoop Kuamr Rathi .....Petitioner(s) State Of U.P. Thru. Pri
The judgment continues below.
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