BharatTaxGST

Rafik Mohammad vs. Union Of INDIA And Others

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CWP/11594/2026HC Punjab and HaryanaGSTCNR PHHC01063579202621 April 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE LAPITA BANERJI2 pages

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Cause title — parties, addresses and appearances
CWP- 11594- IN THE Rafik Mohamm Union of India CORAM : H H Present : M M fo M fo DEEPAK SIB T was put to not the petitioner f through which mentioned tha the petitioner. 2. A afore factual unsustainable i 3. L though a writt filed by the p officer at the ti 2026 (O&M) Sr. No.177 E HIGH COURT OF PUNJAB CHANDIGARH CWP- 115 Date of De mad … Versus a and others … HON’BLE MR. JUSTICE DEEPA HON’BLE MS. JUSTICE LAPITA Mr. Sandeep Goyal, Senior Advoc Mr. Rishab Singla, Advocate, or the petitioner. Mr. Rishabh Kapoor, Senior Stand or the respondents-CBIC. *** BAL, J. (Oral) hrough show cause notice date tice as to why its GST registrati filed a written response but in the h the petitioner’s GST registra at no written response to the sho According to learned Senior co position renders the impugn in law having been passed witho earned counsel appearing for the ten response to the show cause petitioner but the same was ina

ime of passing of the final order B AND HARYANA AT H 594-2026 (O&M) ecision : 21.04.2026

…Petitioner

…Respondents AK SIBAL A BANERJI cate with ding counsel ed 12.02.2026, the petitioner ion be not cancelled to which e final order dated 18.03.2026 ation was cancelled, it finds ow cause notice was filed by ounsel for the petitioner, the ned order dated 18.03.2026 out application of mind. e respondents fairly states that notice dated 12.02.2026 was dvertently overlooked by the dated 18.03.2026. VANDANA 2026.04.23 09:46 I attest to the accuracy and integrity of this document

CWP- 11594-

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April 21, 202 vandana

Whether speak Whether repor 2026 (O&M)

n light of the above, the -4) has been passed without shed. However, the respondents the petitioner, in accordance wit he petition is allowed in the abov No costs. (DEEPA

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king/reasoned :

Yes/No rtable :

Yes/No e order dated 18.03.2026 application of mind and is would be at liberty to proceed th law. ve terms. AK SIBAL) JUDGE

TA BANERJI) JUDGE

VANDANA 2026.04.23 09:46 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.