Bansal Metal And Alloys vs. State Of Punjab And Others

Show cause notice dated 08.07.2024 was served upon the petitioner as to why its GST registration be not cancelled but through such show cause notice the petitioner was never informed that its GST registration is sought to be cancelled retrospectively which was done through cancellation order dated 29.10.2024. 2. In the light of the above, the petitioner’s case is fully covered in its favour by the following observations made in a recent Division Bench judgment of this Court dated 20.02.2026 in CWP-16770-2024-M/s Bansal Casting vs. Union of India and another, wherein it has been held as follows: -

Undoubtedly, there is a provision for retrospective cancellation of registration in terms of Section 29 of CGST Act, subject to the provisions as contained therein. It is apposite to note that while such power of retrospective cancellation of registration is definitely conferred, it is apparent that such action can be taken only upon existence of specific contingencies and that an order under Section 29(2) of CGST Act must definitely reflect the reasons for such cancellation with retrospective effect. Furthermore, it is a basic, accepted and settled principle that concerned authority is enjoined upon to put the assessee to notice of the action which is intended to be taken and reasons or the premise on which such action is sought to be taken. Hon'ble the Supreme Court in ORYX under:- "

It is well settled that a quasi-judicial authority, while acting in exercise of its statutory power must act fairly and must act with an open mind while initiating a show cause proceeding. A show cause proceeding is meant to give the person proceeded against a reasonable opportunity SHAMSHER SINGH 2026.05.13 12:52 I attest to the accuracy and integrity of this document Punjab and haryana high court, chandigarh

Thus a show cause notice must contain the basic grounds or premises on which action is sought to be taken. In the present matters, it was incumbent upon authorities to have put petitioners to notice about the proposal to take action against them with retrospective effect and supply or at least mention the material on which reliance was placed. Moreover, once mentioned in show cause notice itself that supporting documents are attached, such material should have been supplied to petitioners.

Learned counsel for the respondents has not been able to distinguish the applicability of M/s Bansal Casting’s case (supra) to the petitioner’s case.

In the light of the above, we have no hesitation in setting aside the show cause notice dated 08.07.2024 as also order dated 29.10.2024 cancelling the petitioner’s GST registration. However, the respondents are granted liberty to proceed afresh against the petitioner in accordance with law.

The petition is allowed in the above terms.

Pending miscellaneous application(s), if any also stand disposed of.

2026