Challan Narasimha Rao vs. The State Of Ap

The Court made the following: ORDER

APHC010139432025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) 0MS [3525] ■1:1: I H WEDNE AY, THE TWENTY SIXTH DAY OF MARCH TWO THOUSAND AND TWENTY FIVE r PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE DR JUSTICE K MANMADHA RAO WRIT PETITION NO: 7182/2025 Between: ...PETITIONER Challan Narasimha Rao AND ...RESPONDENT(S) The State Of Ap and Others Counsel for the Petitioner: 1.SINGAM SRINIVASA RAO Counsel for the Respondent(S): 1.GP FOR COMMERCIAL TAX The Court made the following order: (perHon’ble Sh Justice R. Raghunandan Rao) The petitioner was served with an assessment order, dated 02.04.2024/03.04.2024, passed by the 2'"'^ respondent, under the Goods and Services Tax Act, 2017 [for short “the GST Act”], for the financial year 2021-2022. This assessment order of the 2""' respondent has been challenged by the petitioner in this Writ Petition.

2 RRR,J &Dr.KMP0 W.P.No.7182of2025 This assessment order is challenged by the petitioner, on various 2. grounds, including the ground that the said proceedings did not contain a DIN number. Learned Government Pleader for Commercial Tax, on 3. instructions, submits that there is no DIN number on the impugned assessment order. The question of the effect of non-inclusion of DIN number on 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 4. number would be non-est and invalid. A Division Bench of this Court in the case of M/s. Cluster Enterprises Vs. The Deputy Assistant Commissioner (ST)-2, Kadapa ^ on 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 ‘ 2022 (63) G.S.T.L 286 (SC) ^ 2024 (88) G.S.T.L. 179 (A.P.)

3 RRR,J & Dr.KMR,J W.P.No.7182 of 2025 Deputy Commissioner, Special Circle, Visakhapatnam^, had also held that non-mention of a DIN number would require the order to be set aside. in view of the aforesaid judgments and the circular issued by the 6. 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 7. nd impugned proceedings, dated 02.04.2024/03.04.2024, issued by the 2 respor)ddot, with a liberty to the 2""^ respondent to conduct fresh assessment, after giving a notice to the petitioner and assigning a DIN number to the said order. The period from the date of the impugned assessment order, till the date of receipt df’this order shall be excluded for the purposes of limitation. There shall be no order as to costs. As a sequel, pending miscellaneous applications, if any, shall stand closed. ^ 2024 (88) G.S.T.L. 303 (A.P.) K.J. RAJA BABU ASSISTANT REGISTRAR //// SECTION OFFICER To,

HIGH COURT DATED:26/03/2025 ^ 03J*.*H?n?5 I Current Section ORDER WP.No.7182 of 2025 DISPOSING OF THE W.P. WITHOUT COSTS