M/S Aadi Bhagwati Tradex vs. State Of U.P. And Another
Original PDF →No AI summary yet for this judgment.
HIGH COURT OF JUDICATURE AT ALLAHABAD WRIT TAX No. - 4987 of 2025 Court No. - 3 HON'BLE SHEKHAR B. SARAF, J. HON'BLE PRAVEEN KUMAR GIRI, J.
Heard Ms. Vishaka Dubey, learned counsel for the petitioner and Shri Ankur Agarwal, learned Standing Counsel for the State-respondents.
Present petition has been filed for the following substantial relief:- "(i) Issue a suitable writ, order, or direction in the nature of certiorari quashing the order dated 16/12/2021 (annexure-3) passed under section 125 of the Act by the Respondent no.2; (ii) Mandamus or prohibition restraining/prohibiting the respondent from taking any coercive action against the petitioner in pursuance of the impugned order dated 16/12/2021."
Ultimately, the dispute between the parties boiled down to the issue of due communication of the impugned order dated 16.12.2021. The petitioner claims that the same was not uploaded in the manner required inasmuch as the impugned order does not show up on the asseseess portal under the tab "view notices and orders". Rather, it reflects under the other tab for "additional notice and orders".
Thus, according to the learned counsel for the petitioner the petitioner could not seek appropriate remedy against that order, within limitation. Reliance is placed on an earlier order of the Court in M/s Mohini Traders Vs. State of U.P. and Another, Neutral Citation No.2023:AHC:115008- DB.
On the other hand upon written instructions received learned Standing Counsel would contend that the assessing officer is not to blame for any error being cited by the assessee. Referring to the web portal available to the Versus Counsel for Petitioner(s) : Ravindra Kumar Rastogi, Vishakha Dubey Counsel for Respondent(s) : C.S.C. M/S Aadi Bhagwati Tradex .....Petitioner(s) State of U.P. and Another .....Respondent(s)
assessing officer, it had been indicated that there is no option/ choice available to the assessing officer to upload the order in the manner that it may reflect under any one of the particular tabs visible to the assessee. On query made, Shri Ankur Agarwal fairly states that if it all issue may have to be addressed by the GST Network a separate entity constituted to design maintain and run the web portal.
At present, it does appear that the petitioner is entitled to a benefit of doubt. No material exist to reject the contention being advanced that the impugned order was not reflecting under the tab "view notices and orders". On merits, as noted in the earlier orders an other dispute exists whether all replies and annexures to the replies as filed by the assessee were displayed to the assessing officer and whether those have been considered. We find, no useful purpose may be served for keeping this petition pending or calling for a counter affidavit or even relegating the petitioner to the available statutory remedy. Accordingly, the writ petition is disposed of, with a direction, the assessee may treat the impugned order as the final notice and submit his written reply within a period of two weeks. Thereupon the assessing officer may issue a fresh notice to the petitioner in the manner prescribed with at least fifteen days clear notice. The petitioner undertakes to appear on the date fixed. Appropriate reasoned and speaking order may be passed within a further period of one month from the date of service of notice on the petitioner. September 25, 2025 Dev WTAX No. 4987 of 2025 2 (Praveen Kumar Giri,J.) (Shekhar B. Saraf,J.) DEV PRAKASH High Court of Judicature at Allahabad DEV PRAKASH High Court of Judicature at Allahabad
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.