M/S.Medikonda Constructions Private Limited vs. The Assistant Commissioner (St)
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Cause title — parties, addresses and appearances
The Court made the following order:
1 APHC010252602021 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) 0jfi0 [3541] WEDNE AY,THE SIXTEENTH DAY OF JULY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM WRIT PETITION NO: 15764/2021 Between: M/s.medikonda Constructions Private Limited, AND The Assistant Commissioner St and Others Counsel for the Petitioner: 1.SHAIK JEELANI BASHA Counsel for the Respondent(S):
GP FOR COMMERCIAL TAX The Court made the following Order: (per Hon'ble Sri Justice R. Raghunandan Rao) The petitioner was served by an assessment order, dated 16.03.2021, passed by the 1®* respondent, under the Goods and Service Tax Act, 2017 [for short “the GST Act”] for the period from 2017-18 to 2018-19, this order has been chall^jnged by the petitioner. \
This assessment order, in Form GST DRC-07, is challenged by the petitioner, on various grounds, including the ground that the said proceedings did not contain a DIN number. ...PETITIONER ...RESPONDENT{S)
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Learned Government Pleader for Commercial Tax instructions, submits that there is no DIN number on the impugned assessment order. on 4. The question of the effect of non-inclusion of DIN number proceedings, under the G.S.T. Act, came to be considered by the Hon’ble Supreme Court in the case of Pradeep Goyal Vs. Union of India & Ors\ The Hon’ble Supreme Court, after noticing the provisions of the Act and the circular issued by the Central Board of Indirect Taxes and Customs (herein referred to as “C.B.I.C.”), had held that an order, which does not contain a DIN number would be non-est and invalid. on A Division Bench of this Court in the case of M/s. Cluster Enterprises Vs. The Deputy Assistant Commissioner (ST)-2, Kadapa ^ the basis of the circular, dated 23.12.2019, bearing No. 128/47/2019-GST, issued by the C.B.I.C., had held that non-mention of a DIN number would Deputy Commissioner, Special Circle, Visakhapatnam^, had also held that non-mention of a DIN number would require the order to be set aside. 5. on ' 2022 (63) G.S.T.L. 286 (SC) "2024 (88) G.S.T.L. 179 (A.P.) ^ 202^(^ G.S.T.L. 303 (A.P.)
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In view of the aforesaid judgments and the circular issued by the C.B.I.C., the non-mention of a DIN number in the order, which was uploaded in the portal, requires the impugned order to be set aside.
Accordingly, this Writ Petition is disposed of setting aside the impugned proceedings, dated 16.03.2021, issued by the 1"^ respondent, with liberty to the 1®‘ respondent to conduct fresh assessment, after giving notice and by assigning a DIN number to the said order. The period from the date of the impugned assessment orders, till the date of receipt of this Order shall be excluded for the purposes of limitation. There shall be no order as to costs. As a sequel, miscellaneous applications, if any, shall stand closed. U. SRIDEVI ASSISTANT REGISTRAR //// t^^^6ffice SEP To, The Assistant Commissioner ST, Addanki Circle, Addanki, Prakasam District. The Assistant Commissioner ST, Nellore - II Circle, Nellore, SPSR Nellore District. The Joint Commissioner State Tax, Nellore Division, Nellore, SPSR Nellore District. The Principal Secretary, Revenue Department, State of Andhra Pradesh, A.P. Secretariat, Velagapudi. One CC to Sri. Shaik Jeelani Basha Advocate [OPUC] Two CCs to GP for Commercial Tax, High Court of Andhra Pradesh [OUT] Three CD Copies GSC 1. 2. 3. 4. 5. 6. 7. HIGH COURT DATED:16/07/2025 ORDER WP NO. 15764 OF 2021 =f 2 7 OCT 2025 vS o ca' ^vCwrentSMtoiXK' ''^ssasiss^^ DISPOSING THE WP WITHOUT COSTS
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.