M/S Om Sai Professional Detective And Security Services Private Limited vs. The Assistant Commissioner(St)
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Cause title — parties, addresses and appearances
order under Section 73 dated 14-12-2023 bearing Reference No. ZD37122300843OY. Counsel for the Petitioner; SRI M.NAGA DEEPAK Counsel for the Respondents: GP FOR COMMERCIAL TAX The Court made the following: ORDER
1%^ APHC010053552025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) 050 [3488] WEDNE AY, THE TWELFTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE HARINATH.N WRIT PETITION NO: 2936/2025 Between; M/s Om Sai Professional Detective And Security Services Private Limited ...PETITIONER AND The Assistant Commissionerst ...RESPONDENT Counsel for the Petitioner: 1.M NAGA DEEPAK Counsel for the Respondent:
The Court made the following order; (perHon’ble Sri Justice R. Raghunandan Rao) The petitioner was served with the show cause notice, in Form No.DRC-01, bearing Ref No.ZD3709230175762, dated 26.09.2023, and the assessment order, in Form GST DRC-07, Ref No.ZD371223008430Y, dated 14.12.2023, passed by the respondent, under the Goods and Service Tax Act 2017 [for short “the GST Act”] for the period 2017-2018, these Orders have been challenged by the petitioner.
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The show cause notice, in Form No.DRC-01 and the assessment order, in Form GST DRC-07, are challenged by the petitioner, on various grounds, including the ground that the said proceedings did not contain a DIN number.
Learned Government Pleader for Commercial Tax, on instructions, submits that there is no DIN number on the impugned assessment orders.
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 Goya! 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. 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 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 C.B.I.C., the non-mention of a DIN number in these orders, which was uploaded in the portal, requires the impugned orders to be set aside.
Accordingly, this Writ Petition is disposed of setting aside the show cause notice, in Form No.DRC-01, bearing Ref No.ZD3709230175762, dated 26.09.2023 and the assessment order, in Form GST DRC-07, Ref NO.ZD371223008430Y, dated 14.12.2023, passed by the respondent, liberty to the 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. with ^2024(88)G.S.T.L. 303{A.P) NAIDU ASSISTANT REGISTRAR //// SECTION OFFICER To,
The Assistant Commissioner, Autonagar, Vijayawada-ll, Andhra Pradesh.
One CC to Sri M.Naga Deepak, Advocate [OPUC]
Two CCs to GP for Commercial Tax, High Court of Andhra Pradesh. [OUT]
Three CD Copies. gi
HIGH COURT DATED:12/02/2025 ORDER WP.No.2936 of 2025 DISPOSING OF THE WRIT PETITION 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.