Shahima Khatun vs. The State Of Assam And 3 Ors.
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The petitioner, Shahima Khatun, operating as M/s Aruhan Enterprise, had her GST registration cancelled by the Assistant Commissioner of State Tax, Dhekiajuli-1, via an order dated 03.05.2023. The cancellation was due to non-filing of GST returns for a continuous period of six months or more, following a show cause notice dated 15.01.2023. The petitioner claims she could not file a reply due to unfamiliarity with online procedures and that by the time she became aware of the notice, the deadline for reply and personal hearing had passed. She subsequently updated all pending returns up to May 2023 and paid dues, interest, and late fees. However, she could not file for revocation of cancellation as the 270-day time limit had expired. An appeal against the cancellation was also dismissed on 08.11.2023. Aggrieved, she filed a writ petition before the High Court.
Held
The Court held that the cancellation of GST registration entails serious civil consequences. It noted that the petitioner's GST registration was cancelled under Section 29(2)(c) of the CGST Act, 2017, for non-furnishing of returns for six months or more. The Court found that the proviso to sub-rule (4) of Rule 22 of the CGST Rules, 2017, empowers the proper officer to drop proceedings if a person, after being served a show cause notice under Section 29(2)(c), furnishes all pending returns and makes full payment of tax dues along with applicable interest and late fees. The Court directed that the petitioner should approach the concerned authority within two months from the date of the order seeking restoration of her GST registration. If she complies with all requirements as per the proviso to sub-rule (4) of Rule 22, the authority shall consider her application and pass necessary orders. The Court also clarified that the period stipulated under Section 73(10) of the CGST/SGST Act shall be computed from the date of the instant order, except for the financial year 2024-25. The petitioner is liable to pay arrears of tax, penalty, interest, and late fees.
Key Issues
1. Whether the petitioner is entitled to have her GST registration restored, considering she has now filed all pending returns and paid all dues, interest, and late fees, despite missing the statutory timelines for reply to the show cause notice and for filing a revocation application? Petitioner's arguments: The petitioner contends that due to her lack of familiarity with online procedures, she could not respond to the show cause notice in time. She further argues that she has since rectified the non-compliance by filing all pending returns and discharging all tax dues, interest, and late fees. She relies on the proviso to sub-rule (4) of Rule 22 of the CGST Rules, 2017, which allows for dropping proceedings if pending returns are furnished and dues are paid. She also refers to a similar case, Sanjoy Nath vs. Union of India and others (WP(C) No. 6366/2023). Revenue's arguments: The judgment does not record any specific arguments made by the revenue or State respondents.
Sections Cited
Section 29(2)(c), Rule 22(4), Rule 22(4) proviso, Section 73(10), Section 44
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 20-06-2025 Heard Shri R. S. Mishra, learned counsel for the petitioner and Shri B. Choudhury, learned Standing Counsel, Finance & Taxation for the respondent Nos. 1 to 4. 2. It is the case of the petitioner that she has been carrying out his proprietorship business under the name & style, “M/s Aruhan Enterprise” as the sole proprietor. She is an Assesee registered under the Central Goods and Services Tax (CGST) Act, 2017/Assam Goods and Services Tax (AGST) Act, 2017 bearing registration No. 18GPRPK2924D1ZN. On the reason of non-filing of GST returns for a continuous period of six months, the petitioner was served with a show cause notice bearing reference No. ZA180123019424X dated 15.01.2023 asking him to furnish reply to the aforesaid notice within a period of 30 (thirty) days from the date of service of notice and it was mentioned in the aforesaid show cause notice that if the petitioner fails to furnish a reply within the stipulated date or fails to appear for personal hearing on the appointed date and time, the case will be decided ex-parte on the basis of the available records and on merits. Thereafter, the impugned order dated 03.05.2023 was passed by the Assistant Commissioner of State Tax, Dhekiajuli-1 whereby the petitioner’s GST registration has been cancelled for not furnishing returns for a continuous period of 6 (six) or more months.
The learned counsel for the petitioner submits that due to non-conversant of online procedure, she could not visit the GST portal and accordingly could not Page No.# 3/6 submit any reply to the said show cause notice in time. It is further contended that when the petitioner came across the said notice, the time for filing reply and attending the hearing was already over and order had also been uploaded in the portal.
The petitioner further contends that after recovering from impact of Covid- 19, she updated all her pending returns up to the month of May, 2023 as allowed by the GST portal and while updating her returns, the petitioner has also discharged all her GST dues along with his late fees and interest.
Thereafter, the petitioner tried to file the necessary application seeking revocation of GST cancellation, however, the same could not be filed as the time limit prescribed for filing of revocation application was elapsed and a message was displayed in the screen “timeline of 270 days from the date of cancellation order provided to taxpayer to file application for revocation of cancellation is expired.” Petitioner also preferred appeal and the same was dismissed vide order dated 08.11.2023. 6. Being aggrieved, the petitioner has approached this Court by filing the present writ petition.
Shri Mishra, learned counsel for the petitioner has submitted that the petitioner is ready and willing to comply with all the formalities required as per proviso to sub-rule (4) of Rule 22 of the CGST Rules, 2017. 8. As per Section 29(2)(c), an officer, duly empowered, may cancel the GST registration of a person from such date, including any retrospective date, as he deems fit, where any registered person, has not furnished returns for a Page No.# 4/6 continuous period of 6 (six) months. Rule 22 of the CGST Rules, 2017 has laid down the procedure for cancellation of the registration. The said Rule is extracted herein below:
“Rule 22 : Cancellation of Registration (1) Where the proper officer has reasons to believe that the registration of a person is liable to be cancelled under Section 29, he shall issue a notice to such person in FORM GST REG-17, requiring him to show cause, within a period of seven working days from the date of the service of such notice, as to why his registration shall not be cancelled. (2) The reply to the show cause notice issued under sub-rule [1] shall be furnished in FORM REG-18 within the period specified in the said sub- rule. (3) Where a person who has submitted an application for cancellation of his registration is no longer liable to be registered or his registration is liable to be cancelled, the proper officer shall issue an order in FORM GST REG-19, within a period of thirty days from the date of application submitted under Rule 20 or, as the case may be, the date of the reply to the show cause issued under sub-rule (1), (or under sub-rule (2A) of Rule 21A) cancel the registration, with effect from a date to be determined by him and notify the taxable person, directing him to pay arrears of any tax, interest or penalty including the amount liable to be paid under sub- section (5) of Section 29. (4) Where the reply furnished under sub-rule (2) (or in response to the notice issued under sub-rule (2A) of Rule 21A) is found to be satisfactory, the proper officer shall drop the proceedings and pass an order in FORM GST REG-20 : Provided that where the person instead of replying to the notice served under sub rule (1) for contravention of the provisions
Page No.# 5/6 contained in Clause (b) or Clause (c) of sub-section (2) of section 29, furnishes all the pending returns and makes full payment of the tax dues along with applicable interest and late fee, the proper officer shall drop the proceedings and pass an order in FORM GST REG-20. (5) The provisions of sub-rule (3) shall, mutatis mutandis, apply to the legal heirs of a deceased proprietor, as if the application had been submitted by the proprietor himself.”
It is discernible from a reading of the proviso to sub-rule (4) of Rule 22 of the CGST Rules 2017 that if a person, who has been served with a show cause notice under Section 29(2)(c) of the CGST Act, 2017, is ready and willing to furnish all the pending returns and to make full payment of the tax itself along with applicable interest and late fee, the officer, duly empowered, can drop the proceedings and pass an order in the prescribed Form i.e. Form GST REG-20. 10. The learned counsel for the parties have also referred to an Order dated 11.10.2023 passed in WP(C) No. 6366/2023 (Sanjoy Nath vs. Union of India and others) wherein the petitioner therein was similarly situated like the present petitioner.
Having regard to the fact that the GST registration of the petitioner has been cancelled under Section 29(2)(c) of the CGST Act, 2017 for the reason that the petitioner did not submit returns for a period of 6 (six) months or more and the provisions contained in the proviso to sub-rule (4) of Rule 22 of the CGST Rules, 2017 and cancellation of registration entails serious civil consequences, this Court is of the considered view that in the event the petitioner approaches the officer, duly empowered, by furnishing all the pending returns and make full payment of the tax dues, along with applicable interest and late fee, the officer
Page No.# 6/6 duly empowered, has the authority and juri iction to drop the proceedings and pass an order in the prescribed Form.
In such view of the matter, this writ petition is disposed of by providing that the petitioner shall approach the concerned authority within a period of 2 (two) months from today seeking restoration of her GST registration. If the petitioner submits such an application and complies with all the requirements as provided in the proviso to sub-rule (4) of Rule 22 of the CGST Rules, 2017, the concerned authority shall consider the application of the petitioner for restoration of the GST registration and passed necessary orders in accordance with law. The aforesaid process be completed expeditiously and preferably within an outer limit of 60 days from the date of receipt of the certified copy of this order.
It is needless to say that the period as stipulated under Section 73 (10) of the Central GST Act/State GST Act shall be computed from the date of the instant order, except for the financial year 2024-25, which shall be as per Section 44 of the Central GST Act/State GST Act. The petitioner herein also be liable to make payment of arrears i.e. tax, penalty, interest and late fees.
The writ petition accordingly stands disposed of. JUDGE Comparing Assistant
Reproduced from the public record of the Gauhati High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.