M/S Rishi Raj Construction vs. State Of U.P. And Another
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The petitioner, M/S Rishi Raj Construction, filed a writ petition challenging an order dated 16.03.2024 passed by the Joint Commissioner (Corporate Circle), Trade Tax, Etawah Zone, Firozabad, under Section 73 of the Uttar Pradesh Goods and Service Tax Act, 2017. The petitioner contended that the notice and order were uploaded on the 'Additional Notices and Orders' tab of the GST portal, not the 'Due Notices and Orders' tab. Consequently, the petitioner was unaware of the proceedings and could not appear before the authority or challenge the order within the limitation period. The Department did not dispute these contentions, acknowledging that the issue was covered by a previous judgment of this Court.
Held
The Court allowed the writ petition, quashing and setting aside the impugned order dated 16.03.2024. The Court followed the precedent set in Ola Fleet Technologies Pvt. Ltd. v. State of U.P. & 2 others, which held that if an order is not reflected under the 'View Notices and Orders' tab and instead appears under 'Additional Notices and Orders', the petitioner is entitled to the benefit of doubt. The reasoning was that such uploading method prevented the assessee from receiving due communication and availing appropriate remedies within the limitation period. The Court found no useful purpose in keeping the petition pending or relegating the petitioner to statutory remedies, especially as the disputed amount was already deposited. The Assessing Officer was directed to issue a fresh notice of at least 15 days to the petitioner in the prescribed manner, after which further proceedings would take place. The issue of whether all replies and annexures were displayed to and considered by the assessing officer, as noted in the Ola Fleet Technologies case, was not expressly decided in this judgment but was implicitly addressed by remanding the matter for fresh proceedings.
Key Issues
1. Whether the uploading of a notice and order on the 'Additional Notices and Orders' tab of the GST portal, instead of the 'Due Notices and Orders' tab, constitutes proper communication to the assessee, thereby impacting the limitation period for challenging the order, under Section 73 of the Uttar Pradesh Goods and Service Tax Act, 2017? Petitioner's Argument: The petitioner argued that uploading the notice and order on the 'Additional Notices and Orders' tab, rather than the 'Due Notices and Orders' tab, meant they were unaware of the proceedings. This prevented them from appearing before the authority or questioning the order within the prescribed limitation period. They relied on the precedent set in Ola Fleet Technologies Pvt. Ltd. v. State of U.P. & 2 others. Respondent's Argument: The counsel for the Department, based on the material on record, did not dispute the petitioner's contentions regarding the uploading of notices and orders on the 'Additional Notices and Orders' tab. They acknowledged that the issue was covered by the judgment in Ola Fleet Technologies Pvt. Ltd.
Sections Cited
Section 73
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE AT ALLAHABAD WRIT TAX No. - 4908 of 2025 Court No. - 3 HON'BLE SHEKHAR B. SARAF, J. HON'BLE PRAVEEN KUMAR GIRI, J.
This petition is directed against order dated 16.03.2024 passed by the Joint Commissioner (Corporate Circle), Trade Tax, Etawah Zone, Firozabad under Section 73 of the Uttar Pradesh Goods and Service Tax Act, 2017 whereby demand has been created against the petitioner.
Submission has been made that notice issued under Section 73 of the Act, were uploaded on 'Additional Notices and Orders' Tab of the G.S.T. Portal, and consequently, the petitioner being unaware of issuance of the notice as well as passing of the order, could neither appear before the authority nor question the validity of the impugned order within the period of limitation.
Submission has been made that this Court in Ola Fleet Technologies Pvt. Ltd. v. State of U.P. & 2 others; Writ Tax No. 855 of 2024 decided on 22.7.2024 taking note of the said aspect of the matter wherein notices have not been uploaded on the 'Due Notices and Orders' and instead uploaded on 'Additional Notices and Orders', came to the conclusion that the petitioner is entitled to the benefit of doubt and consequently, the matter has been remanded back to the authority.
Learned counsel appearing for the Department based on the material available on record does not dispute the contentions raised pertaining to uploading of the notices and orders on the 'Additional Notices and Orders' Tab instead of 'Due Notices and Orders' Tab and the fact that the issue as raised is covered by judgement in the case of Ola Fleet Technologies Versus Counsel for Petitioner(s) : Raghav Dev Garg, Sankalp Narain Counsel for Respondent(s) : C.S.C. M/S Rishi Raj Construction .....Petitioner(s) State of U.P. and Another .....Respondent(s)
Pvt. Ltd (Supra).
In the case of Ola Fleet Technologies Pvt. Ltd (Supra), a coordinate Bench of this Court, inter alia, observed and came to the following
conclusion:- "
Ultimately, vide last order dated 05.04.2024 the dispute between the parties boiled down to the issue due communication of the impugned order dated 12.07.2023. 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 Writ Tax No.551 of 2023 (M/s Mohini Traders Vs. State of U.P. and Another) decided on 03.05.2023 [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 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. The entire disputed amount is lying in deposit with the State Government. Therefore, there is no outstanding demand. 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."
In view of the submissions made and the judgement in the case of Ola Fleet Technologies Pvt. Ltd (Supra), the writ petition filed by the petitioner is allowed. The order impugned dated 16.03.2024 passed by the Joint Commissioner (Corporate Circle), Trade Tax, Etawah Zone, Firozabad is quashed and set aside.
The Assessing Officer may issue a fresh at least 15 days clear notice to the petitioner in the manner prescribed in accordance with law and based on the said notice, further proceedings may take place. September 24, 2025 K.Tiwari (Praveen Kumar Giri,J.) (Shekhar B. Saraf,J.) KRISHNA KANT TIWARI 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.