Smt. Shobha vs. The Superintendent, Range-Bnd8
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Cause title — parties, addresses and appearances
ORDER BEARING REFERENCE NUMBER
ZA291224109005Y AND APPLICATION REFERENCE NUMBER (ARN) AA291124079916R DATED 20.12.2024 ISSUED BY THE RESPONDENT IN ANNEXURE C AS UNLAWFUL ILLEGAL VAGUE ARBITRARY WITHOUT JURI ICTION AND ULTRA VIRES THE PROVISIONS OF THE CENTRAL GOODS AND SERVICES TAX ACT 2017 ALONG WITH ALL ATTENDANT AND CONSEQUENTIAL ACTIONS.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER: CORAM: HON'BLE MR JUSTICE B M SHYAM PRASAD HC-KAR NC: 2025:KHC:19172 ORAL ORDER
The petitioner, an individual who is engaged in the business of trading in plywood, laminated wood and allied products, is aggrieved by the respondent's Order dated 20.12.2024 for cancellation of GST Registration [Annexure-C]. The petitioner has also called in question the Show Cause Notice dated 28.11.2024 [Annexure-B]. The petitioner, setting up the premise for bona fides, asserts that she was not aware of the Show Cause Notice or the Order of Cancellation of Registration which is uploaded electronically on the GST portal and not served otherwise, and that she was in business, as of the date of the notice, only for just over a year.
Sri Santosh S K, the learned counsel for the petitioner relying upon these assertions as also the assertion that the petitioner is not computer literate, submits that this Court must interfere with the Show Cause Notice because though it is alleged HC-KAR NC: 2025:KHC:19172 that the petitioner has got registration by fraud, willful misrepresentation and suppression of facts, the respondent has offered no reason for such initial opinion, and in this regard, the learned counsel invites this Court's attention to the Show Cause Notice mentioning that no documents are referred. The learned counsel also emphasizes that even in the Order of Cancellation of Registration, there is no reason assigned. When queried on the status of the business, the learned counsel is categorical that the business has not been effective, but if the petitioner succeeds, she will upload all the details of the period beginning from the Order of Cancellation.
Sri Aravind V Chavan, the learned counsel for the respondent, is heard in the light of these submissions, and on perusal of the records. Indeed, this Court must observe that the Show Cause Notice though mentions that the petitioner has got the Registration by playing fraud, by willful HC-KAR NC: 2025:KHC:19172 misrepresentation and by suppression of facts, does not elaborate any further. This Court has no hesitation in opining that if action such as cancellation of the registration on the ground of fraud, willful misrepresentation or suppression of facts is started, the Noticee must be informed about the reasons to frame such an opinion. This would be the first reason for interference, and the second reason would be that the details are not set forth even in the Order for Cancellation of Registration.
Consequent to this Court's interference, the petitioner would be entitled to certain benefit, and both Sri Santosh S K and Sri Aravind V Chavan are heard on this aspect as well. This Court is of the considered view that the interference must be confined to the Order of Cancellation dated 20.12.2024 [Annexure-C] with liberty to the respondent to issue reasons to complement the impugned Show Cause Notice dated 28.11.2024 with HC-KAR NC: 2025:KHC:19172 liberty to the petitioner to file response and on the condition that the petitioner, with this Court's interference with the Order for Cancellation of Registration and on opening of the portal must file all Returns as of date. In the light of the afore, the following: ORDER
[a] The petition is allowed in part, and the respondent's Order dated 20.12.2024 [Annexure-C] is quashed restoring the proceedings to be continued from the stage of petitioner’s response to the Show Cause Notice dated 28.11.2024 but with the stipulation that the respondent shall communicate to the petitioner, within two weeks from today, the reason for commencement of the proceedings under the Show Cause Notice. [b] The petitioner, upon receipt of such reasons with the same being posted on HC-KAR NC: 2025:KHC:19172 the portal, shall be at liberty to file response in writing within fifteen [15] days thereof. The petitioner consequent to the restoration of the registration in terms of this Order shall file all Returns within a week. (B M SHYAM PRASAD) JUDGE
AN/-
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.