M/S Fonepaisa Payment Solutions PVT LTD vs. Deputy Commissioner Of Commercial Tax
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Cause title — parties, addresses and appearances
ORAL ORDER In this petition, petitioner seeks the following reliefs:
“(a) Order under Section 73(9) of KGST/CGST Act, 2017 bearing No.DCCT(A)-3/DGSTO-3/ADJU-199/2024-25 dated 17/6/2025 for Assessment Period 2022-23 passed by first Respondent-Deputy Commissioner of Commercial Taxes (Audit)-3.6, DGSTO, Bengaluru-27 is produced herein as Annexure-A.
(b) Copy of Form GST DRC-07 bearing No.DCCT(A)- 3.6/DGSTO-3 under Section 73(9) (See Rule 100(1) 100(2) 100 (3) & 142(5) dated 26/3/2025 issued by first Respondent-Deputy Commissioner of Commercial Taxes (Audit)-3.6, DGSTO, Bengaluru-27-Annexure-B.
(c) Endorsement issued by first Respondent – Deputy Commissioner of Commercial Taxes (Audit)-3.6, DGSTO-3 Bengaluru -27 bearing No.DCCT/(Audit)3.6 … 2025-26 for period FY 2022-23 - Annexure-F.
Heard the learned counsel for the petitioner and the learned HCGP for the respondents and perused the material on record. HC-KAR NC: 2025:KHC:42364
A perusal of the material on record will indicate that the petitioner filed its Return of Turnovers for tax periods April 2022 to March 2023. The respondent initiated proceedings u/s. 73(1) of the Act CGST/KGST Act, 2017 and issued intimation notice to the petitioner to file reply. Subsequently, the 1st respondent issued show-cause notice in Form GST DRC-01 as per Section 73(1) of KGST Act, calling for explanation with regard to the difference in the unreconciled Turnover of GST liability declared in GSTR-9C of 2022-23. The petitioner filed its reply dated 21.06.2024 as well as further reply dated 12.08.2024 to the aforesaid show-cause notice. Pursuant to the same, the respondent without considering the reply filed by the petitioner and not providing the petitioner sufficient opportunity of personal hearing u/s. 75(4) of the Act proceeded to pass the impugned order at Annexure – A dated 17.06.2025, which is assailed in the present petition.
Learned counsel for the petitioner submits that the petitioner had filed its reply to the show-cause notice dated 06.06.2024 and the respondent without considering the said reply and without granting an opportunity of personal hearing has passed the impugned order at Annexure – A dated 17.06.2025 and the HC-KAR NC: 2025:KHC:42364 impugned order deserve to be quashed and the matter remitted back to the respondent for reconsideration of the matter afresh in accordance with law by providing an opportunity to the petitioner to submit a reply to the show cause notice / produce necessary documents and thereafter to pass appropriate orders.
Per contra, learned HCGP for the respondents would support the impugned order and submits that there is no merit in the petition and the same is liable to be dismissed especially when the petitioner did not exercise his due diligence in participating in the impugned proceedings.
A perusal of the material on record including the impugned order will indicate that it is an undisputed fact that the petitioner filed its reply to the show-cause notice and the impugned order has been passed without granting an opportunity to the petitioner to produce necessary documents. Under these circumstances, in view of the respondent failing to provide an opportunity for the petitioner to provide reasonable opportunity to produce necessary documents by adopting a justice oriented approach and in order to provide one more opportunity to the petitioner, I deem it just and appropriate to set aside the impugned HC-KAR NC: 2025:KHC:42364 order and remit the matter back to the respondent for reconsideration afresh in accordance with law by issuing certain directions.
In the result, I pass the following: ORDER i) The petition is hereby allowed;
ii) The impugned order at Annexure – A passed by 1st respondent dated 17.06.2025 is hereby set aside; iii) Matter is remitted back to 1st respondent for reconsideration afresh, in accordance with law. iv) The petitioner shall appear before the 1st respondent on 24.11.2025, on which date, the petitioner shall submit its reply to the Show Cause Notice along with relevant documents. v) Upon petitioner submitting reply along with relevant documents to the Show Cause Notice on 24.11.2025, the 1st respondent shall afford reasonable opportunity to the petitioner and hear it and proceed further in accordance with law. vi) Liberty is reserved in favour of the petitioner to submit pleadings, replies, documents etc., which shall be considered by the 1st respondent, who HC-KAR NC: 2025:KHC:42364 shall provide sufficient and reasonable opportunity to the petitioner and hear them and proceed further in accordance with law. vii) In the event, the petitioner does not appear before the 1st respondent on 24.11.2025 as stated supra, the present order shall stand automatically recalled without further orders. (S.R.KRISHNA KUMAR) JUDGE
SV List No.: 2 Sl No.: 6
Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.