M/S The Sialba Mpcass LTD, Sialba, Kharar, Sas Nagar, Punjab, 140110, Thorough Its Secretary Jasvir vs. State Of Punjab, Department Of Excise And Taxation, Punjab

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CWP/34599/2025HC Punjab and HaryanaGSTCNR PHHC01186539202527 July 2026Bench: JUSTICE (TO BE NOMINATED),MR. JUSTICE ROHIT KAPOOR7 pages

AI SummaryRemanded

Facts

The petitioner, M/s The Sialba MPCASS Ltd, filed a writ petition challenging the validity of service of a notice and an order-in-original. The core of the dispute is whether uploading these documents on the common GST portal (www.gst.gov.in) constitutes proper service under Section 169 read with Section 146 of the Central Goods and Services Tax Act, 2017. The petitioner claims to be illiterate and unaware of the uploaded documents. The revenue contended that amendments, particularly Section 115 of the Finance Act, 2022, retrospectively validated such electronic service. The High Court had previously dealt with similar issues in "Luxmi Traders" and "The Amar Cooperative LC Society Ltd."

Held

The Court held that uploading a notice and an order-in-original on the common GST portal does not, by itself, constitute proper service on the petitioner. The Court relied on its previous judgments in "Luxmi Traders" and "The Amar Cooperative LC Society Ltd.". The reasoning was that the Rules of 2017 do not explicitly permit the common portal to be used for the service of SCNs or orders, confining its utility to specific functions like registration and returns. The Court found substance in the petitioner's submission that the complex process of service via uploading, especially when it leads to serious civil consequences and the petitioner claims illiteracy and lack of knowledge, cannot receive legal approval. The Court was not persuaded to take a different view based on the retrospective amendment of Section 115 of the Finance Act, 2022, as it found the existing procedural complexities problematic. The Court reiterated that service of SCN upon the assessee cannot be deemed sufficient merely on account of its uploading on the Common Portal, unless its receipt is acknowledged or a reply is filed. If an ex parte order is passed without a reply, proceedings are restored to the stage of SCN issuance, allowing the petitioner four weeks to file a reply. If an order is passed after contest and served only by uploading, the limitation period for appeal does not trigger, and the assessee has four weeks to file an appeal. If appeals were dismissed on limitation grounds for orders served only by uploading, they would be restored. In cases where SCNs were served only on the portal, an ex parte adjudication order was passed for want of reply, and the appeal was dismissed for delay, both orders would be set aside and proceedings restored to the SCN stage. The present writ petition was disposed of in terms of "Luxmi Traders". However, if the petitioner had deposited 10% of the statutory pre-deposit, the appeal would be heard on merits. Any recovery would abide by the final adjudication, and any bank account attachment would be revoked.

Key Issues

1. Whether uploading a notice and an order-in-original on the common GST portal constitutes proper service on the petitioner under Section 169 read with Section 146 of the Central Goods and Services Tax Act, 2017? Petitioner's arguments: The petitioner argued that the Rules of 2017 do not permit uploading of Show Cause Notices (SCNs) or orders on the common portal for service. Rule 142 of the Rules of 2017 is the only relevant provision for electronic communication, and it was noted in previous judgments that emails did not contain the SCN/order. The petitioner further contended that the 'Common Portal' is used for specific functions like registration and returns, not for substituting formal service of SCNs/orders, and that the expression 'uploading' in Rule 145(5) does not legitimize service without express notification. The petitioner also stated they are illiterate and had no knowledge of the uploaded documents. Revenue's arguments: The revenue argued that Section 115 of the Finance Act, 2022, introduced retrospectively, amended the notification dated 23.01.2018, allowing all functions under the Central Goods and Services Tax Rules, 2017, to be performed on the common portal, thereby validating electronic service.

Sections Cited

Section 169, Section 146, Section 115, Rule 142, Rule 145(5)

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

CWP-34599-2025 (O&M) -1- 253/77 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP-34599-2025 (O&M) Date of decision: 27.07.2026 M/S THE SIALBA MPCASS LTD ...Petitioner Vs. STATE OF PUNJAB AND OTHERS ...Respondents CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE ROHIT KAPOOR Present: Mr. Ramandeep Singh Brar, Advocate for the petitioner. Mr. Saurabh Kapoor, Addl., AG, Punjab. *** ASHWANI KUMAR MISHRA , A.C.J. (Oral) 1. Short question that requires consideration in this writ petition is as to whether uploading of a notice as well as the order-in-original in the tab ‘View Additional Notices and Orders’, on the common portal, being www.gst.gov.in amounts to proper service of it, on the petitioner in view of Section 169 read with Section 146 of the Central Goods and Services Tax Act, 2017? 2. The issue raised in the present case is no longer res integra and stands concluded by the judgment of this Court in CWP-27139-2025, Luxmi Traders v. Union Territory of Chandigarh and Others. The said judgment has been further clarified by this Court in CWP-15601-2026, The Amar Cooperative LC Society Ltd. v. State of Haryana and Others, decided on 23.07.2026. NEERAJ 2026.07.31 14:00 I attest to the accuracy and integrity of this document CWP-34599-2025 (O&M) -2- 3. This Court in paragraphs No.58, 59 & 60 of Luxmi Traders (supra), has observed as under:- “58. With reference to the above provision, it is submitted on behalf of the revenue that service of notice by uploading it on the Common Portal cannot be discarded where the person concerned has knowledge of it and has contested the proceedings by filing reply etc. In such cases, the SCN cannot be said to have not been served upon the assessee. 59. The contention advanced on behalf of the revenue, in this regard, merits consideration. In cases where the SCN has been responded to by the person concerned, and after contest, the order-in-original is passed by the competent authority, the order- in-original cannot be challenged merely due to defect in service of SCN/order on the taxpayer by uploading it on the Common Portal. 60. On the basis of discussions and deliberations aforesaid, we come to the following conclusions:- (i) Service of SCN upon the petitioner/assessee concerned cannot be deemed sufficient merely on account of its uploading on the Common Portal, unless its receipt is acknowledged or a reply is filed. (ii) Where SCN is served only by way of uploading it on the Common Portal and in the absence of reply filed by the petitioner/assessee concerned, ex parte order is passed in original, the proceedings would stand restored to the stage of issuance of SCN and the petitioner would be at liberty to file reply to the SCN within a period of four weeks from today whereafter, the Department shall proceed further after affording required opportunity of hearing. (iii) In cases where the order-in-original is passed after contest, and is served only by uploading it on the Common Portal, the period of limitation for filing of appeal would not be triggered, NEERAJ 2026.07.31 14:00 I attest to the accuracy and integrity of this document CWP-34599-2025 (O&M) -3- and the assessee aggrieved will have the right to file an appeal within a period of four weeks from today. (iv) Where appeals filed against the order-in-original, which was served only by uploading it on the Common Portal are dismissed on the ground of limitation, the order of the Appellate Court shall be set aside and the appeal would stand restored to its original number, and would be heard and decided on merits. (v) In cases where SCNs were served only on portal and ex parte adjudication order was passed for want of reply of assessee and appeal against the said order was dismissed on the ground of delay, both adjudication order and order-in-appeal shall be set aside and proceedings will be restored at the stage of issuance of SCN and petitioner/assessee shall be at liberty to file reply to SCN within four weeks from today, whereafter, the department shall proceed further after affording due opportunity of hearing.” 4. Learned counsel for the revenue, however, submits that while deciding Luxmi Traders (supra), this Court was not apprised of the amendment introduced by the Finance Act, 2022, whereby Section 115 was introduced which provides as under:- “115. (1) The notification of the Government of India in the Ministry of Finance (Department of Revenue) number G.S.R 58(E), dated the 23rd January, 2018, issued by the Central Government on the recommendations of the Council, under Section 146 of the Central Goods and Services Tax Act, 2017 read with Section 20 of the Integrated Goods and Services Tax Act, 2017, shall stand amended and shall be deemed to have been amended retrospectively in the manner specified in column (2) of the Fifth Schedule, on and from the date specified in column (3) of that Schedule. (2) For the purposes of sub-section (1), the Central Government shall have and shall be deemed to have the power to amend the notification referred to in the said sub-section with retrospective NEERAJ 2026.07.31 14:00 I attest to the accuracy and integrity of this document CWP-34599-2025 (O&M) -4- effect as if the Central Government had the power to amend the said notification under section 146 of the Central Goods and Services Tax Act, 2017 read with section 20 of the Integrated Goods and Services Tax Act, 2017, retrospectively, at all material times.” 5. The Schedule referred to in Section 115 reads as under:- “THE FIFTH SCHEDULE {See sectin 115(1)} Notification number and date Amendment Date of effect of amendment (1) (2) (3) G.S.R. 58(E), dated the 23rd January, 2018 {No.349/58/201 7-GST (Pt), dated 23rd January, 2018 In the said notification, in paragraph 1, for the words “furnishing of returns and computation and settlement of integrated tax”, the following shall be substituted namely:-“furnishing of returns and computation and settlement of integrated tax and save as otherwise provided in the notification number G.S.R. 925(E), dated the 13th December, 2019, all functions provided under the Central Goods and Services Tax Rules, 2017. 22nd June, 2017 6. The view taken by this Court in Luxmi Traders (supra) was further clarified in The Amar Coop LC Society Ltd. v. State of Haryana and others, CWP No.15601 of 2026, decided on 23.07.2026, wherein it was held as under:- “6. With reference to the aforesaid amendment, learned NEERAJ 2026.07.31 14:00 I attest to the accuracy and integrity of this document CWP-34599-2025 (O&M) -5- counsel for the revenue submits that the notification issued on 23.01.2018 stood amended retrospectively in the manner specified in Column (2) of the Fifth Schedule, whereby all functions provided under the Central Goods and Services Tax Rules, 2017 (for short, the ‘Rules of 2017’), could also be performed on the Common Portal, i.e., www.gst.gov.in. 7. Learned counsel for the petitioner opposes the contention raised by the learned counsel for the revenue on the ground that the Rules of 2017 nowhere permit the uploading of the SCN/Order on the Common Portal, i.e., www.gst.gov.in. Rule 142 of the Rules of 2017 is the only provision that could be pressed into service, whereunder the orders, etc., are required to be communicated electronically. It is also pointed out that this Court, in Luxmi Traders (supra), has taken note of this aspect and thereafter observed that the orders cannot be treated as having been communicated electronically, since the e-mail does not contain the SCN/order itself. 8. On behalf of the petitioner, it is further submitted that the notification issued by the Government specifically identifies the Common Portal in terms of Section 146 of the Central Goods and Services Tax Act, 2017, and unless the Common Portal is expressly specified by way of a notification for effecting service of the SCN/order, the expression "uploading" occurring in Rule 145(5) of the Rules of 2017 would not, ipso facto, legitimize the service of the SCN/order upon an assessee. 9. It is also pointed out that expression ‘Common Portal’ has been used several times for different purposes in the Rules of 2017, which are as follows:- Registration:- 3, 6, 8, 9, 10, 10A, 12, 14, 14A, 17, 19, 20, 21A, 23, 24, 83B Returns/Registers:-59, 60, 61, 61A, 62, 63, 65, 80, 81, 85, 86, 88C, 88D, 117,120A, 140 Payment:- 87, 142(2), 142(2B) NEERAJ 2026.07.31 14:00 I attest to the accuracy and integrity of this document CWP-34599-2025 (O&M) -6- Assessment:- 98 Refund:- 89, 90, 95, 95B, 96 Advance Ruling:- 104 Appeal:- 108, 110, 111 Recovery:- 142B E-way bill:- 138, 138A, 138D, E-invoicing:- 48 10. None of the provisions of the Rules of 2017 refers to Common Portal for the purpose of service of SCN/order. As indicated above, the Rules explicitly confine the utility of the Common Portal to limited functions, such as registration, filing of returns, payment of tax etc., rather than expanding its scope to

substitute formal service of SCN/order.

11.

We find substance in the submissions advanced on behalf of the petitioner. Even otherwise, we have already observed in Luxmi Traders (supra) that the complex process by which the order is sought to be served upon the petitioner/assessee cannot receive the approval of law, particularly when it leads to serious civil consequences for the assessee. We are, therefore, not persuaded to take a view different from the one expressed in Luxmi Traders (supra) merely on account of the reference to the provisions of the Act of 2022, noticed above.

12.

In the present case as well, the order was uploaded only on the Common Portal, and the petitioner has specifically stated that being an illiterate person, he had no knowledge thereof.

13.

In that view of the matter, the instant writ petition is also disposed of in terms of Luxmi Traders (supra).

14.

However, in the event, the petitioner has already deposited 10% of the amount towards the statutory pre-deposit at the time of filing the appeal, the appeal itself shall be heard and decided on merits. Any recovery effected from the petitioner shall abide by the final adjudication of the matter in the competent proceedings. Any attachment of petitioner’s bank account, 2026.07.31 14:00 I attest to the accuracy and integrity of this document

CWP-34599-2025 (O&M) -7- pursuant to the order under challenge, shall stand revoked.”

As the issue raised in this case is squarely covered by the judgments rendered by this Court in Luxmi Traders (supra) and The Amar Cooperative LC Society Ltd (supra), the instant writ petition is disposed of in the same terms.

All pending miscellaneous application(s), if any, shall also stand disposed of. (ASHWANI KUMAR MISHRA) ACTING CHIEF JUSTICE

(ROHIT KAPOOR) 27.07.2026 JUDGE neeraj Whether speaking/reasoned : Yes No Whether Reportable : Yes No 2026.07.31 14:00 I attest to the accuracy and integrity of this document

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