M/S. Pedda Masthan Enterprises vs. The Deputy Assistant Commissioner (St)-Ii
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APHC010002752026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) [3529] SATURDAY,THE THIRTY FIRST DAY OF JANUARY TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR WRIT PETITION NO: 1379/2026 Between:
M/S. PEDDA MASTHAN ENTERPRISES, GSTIN - 37ATGPA7942Q1Z3 REP. BY ITS PROPRIETOR, MR. D. ALLA UDDIN SY.NO.655, L.N.PURAM , ARAGONDA POST GUJALAPALLI TO BANGARUPALYAM ROAD, CHITTOOR DISTRICT - 517001, ANDHRA PRADESH
...PETITIONER AND 1. THE DEPUTY ASSISTANT COMMISSIONER STII, OFFICE OF THE ASSISTANT COMMISSIONER (ST)-I CHITTOOR- I CIRCLE, CHITTOOR -517001
THE ADDITIONAL COMMISSIONER ST AND APPELLATE AUTHORITY, TIRUPATI DIVISION, BESIDE SGS ARTS COLLEGE ROAD NEAR RED CHERRIES SCHOOL, TIRUPATI -517501 CHITTOOR DISTRICT, ANDHRA PRADESH
THE ASSISTANT COMMISSIONER OF STATE TAXES CHITTOOR II CIRCLE, CHITTOOR-507001, ANDHRA
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PRADESH
STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO GOVERNMENT, REVENUE (CT-II) DEPARTMENT,
SECRETARIAT, VELAGAPUDI, AMARAVATHI-522503 GUNTUR DISTRICT.
THE UNION OF INDIA, REP. BY ITS SECRETARY (FINANCE) MINISTRY OF FINANCE, NORTH BLOCK NEW DELHI 110001
...RESPONDENT(S): Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased tonay be pleased to issue a Writ of Mandamus or any other appropriate writ or order or direction declaring the action of the 1st Respondent in passing the order for the period April 2018 to July 2022 as a composite assessment order 25.2.2023, composite show cause dated 17.1.2023 and composite DRC -01A dated 17.12.2022 and also without affixing document identification number on the show cause notice as well the summaries of the notice and the assessment orders and not signed the assessment order and summaries thereof, as confirmed by the 2nd Respondent in the appeal by composite order dated 23.1.2025 under the Central Goods and Service Tax Act, 2017 by as illegal, arbitrary, contrary to law and without juri iction and consequently set aside the DRC-01A dated 17.12.2022, show cause notice in DRC -01 dated 17.1.2023, composite assessment order dated 25.2.2023 passed by the 1st Respondent and also the appellate order dated 23.1.2025 passed by the 2nd Respondent for the period April 2018 to July 2022 as illegal, arbitrary, contrary to law, without juri iction and in gross violation of principles of natural justice, and consequently direct the 1st Respondent to reassess the Petitioner in accordance with law, in the interest of justice, and pass such
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IA NO: 1 OF 2026 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased may be pleased to grant stay of recovery of the disputed demand pursuant to the impugned assessment order dated 25.2.2023 as affirmed in the appellate order dated 23.1.2025 for the tax period April 2018 to July 2022 under the Goods and Service Tax Act, 2017, pending disposal of the Writ Petition as otherwise the Petitioner will be put to severe loss and hardship. Counsel for the Petitioner:
SRINIVASA RAO KUDUPUDI Counsel for the Respondent(S):
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ORDER:- (Per Hon’ble Sri Justice T.C.D. Sekhar)
The present writ petition is filed questioning the order in appeal dt.23.01.2025 passed by the 2nd respondent confirming the Composite Assessment Order dt.25.02.2023 passed by the 1st respondent in relation to the period from April, 2018 to July, 2022. 2. The petitioner is a registered dealer under GST Act on the rolls of the 3rd respondent. It engaged in the business of trading in ferrous wastes, scrap and re-milting scrap ingots of iron and steel. It is the case of the petitioner that the 1st respondent conducted inspection on 13.09.2022 and issued notice asking the petitioner to produce books of accounts for the above said period.
Thereafter, notice of intimation in Form DRC-01A, dt.17.12.2022 was issued followed by notice in DRC-01, dt.17.01.2023 for the period from April, 2018 to July, 2022. It is further case of the petitioner that, its registration was cancelled by order dt.05.08.2023 with effect from 30.06.2023. Thereafter, in pursuance of notices issued to the petitioner, the 1st respondent passed Composite Assessment Order dt.25.02.2023 for the above period. Questioning the same, the petitioner preferred
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separate appeals before the 2nd respondent and after hearing the petitioner, the appeals were dismissed by order dated 23.01.2025. Aggrieved by these orders, the present writ petition is filed.
Heard counsel for the petitioner and learned Government Pleader for Commercial Taxes.
The petitioner has raised several grounds while assailing the orders under challenge. One of the grounds raised is that the original assessment order dt.25.02.2023 is not sustainable inasmuch as the same was passed in relation to periods from April, 2018 to July, 2022. The counsel for the petitioner would further submit that in similar circumstances this Court in the case of “SJ Commissioner & others” in W.P.No.11028 of 2025 held that single show cause notice or single Composite Assessment Order cannot be passed in relation to more than one tax period of either a month, if the assessment is taken up before the due date for filing of the annual return or for more than one year if the due date for filing annual return has been reached.
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As a sequel, pending applications, if any shall stand closed.
______________________________ JUSTICE RAO RAGHUNANDAN RAO
______________________
JUSTICE T.C.D. SEKHAR 31.01.2026 DR
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56 THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO AND THE HONOURABLE SRI JUSTICE T.C.D. SEKHAR
WP No.1379 OF 2026 Date 31.01.2026
DR
Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.