M/S Trix INDIA Sales Corporation vs. Principal Commissioner Of Goods And Service Tax East Delhi
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Heard together (5 matters)
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Cause title — parties, addresses and appearances
we find ourselves unable to sustain the order impugned."
In view of the above and when the impugned order is tested on the aforenoted precepts, it becomes apparent that absence of reasons in the original SCN in support of a proposed retrospective cancellation as well as a failure to place the petitioner on prior notice of such an intent clearly invalidates the impugned action. We. are thus of the considered opinion that the writ petition is entitled to succeed on this short ground alone.
We accordingly allow the writ petition by modifying the impugned order and providing that the cancellation of the petitioner's GST registration shall come into effect from the date of the SCN i.e. 27 September 2024. 6. The stipulation in the impugned order of cancellation to come into effect from 25 November 2021 is consequently quashed.”
The above order was clearly passed under the presumption that the SCNs filed along with the writ petitions were genuine. Similar orders were passed in the other three writ petitions as well. Proceedings before this Court
On 17th April, 2025, this Court while hearing W.P.(C) 2461/2025, was informed by Mr. Pawar, ld. Counsel for the Respondent that there are three more SCNs which were challenged in three separate writ petitions, where a similar fabrication has come to the knowledge of the Department. Mr. Pawar also apprised the Court that all the Petitioners in the four writ petitions are represented by Mr. Pranay Jain, ld. Counsel. After hearing the submissions made by Mr. Pawar, the Court directed as under:
“10. Mr. Panwar, ld. Counsel also points out that there W.P.(C) 685/2025 & connected matters are three further SCNs which were challenged in three separate writ petitions, where a similar fabrication has come to the knowledge of the Department. In all the three matters as well, Mr. Pranay Jain is the counsel for the respective Petitioners. The details of the said petitions are reproduced herein below: i. W.P.(C) 1314/2025 titled M/s Trix India Sales Corporation v. Principal Commissioner of Goods and Service Tax East Delhi; ii. W.P.(C) 685/2025 titled S R Enterprises v. Pr. Commissioner of Goods and Service Tax, East Delhi; iii. W.P.(C) 2867/2025 titled M/s Compact Enterprises v. Principal Commissioner of Goods and Service Tax East Delhi. xxxx
Under these circumstances, the following directions are issued: i. The final order dated 27th February, 2025 passed by the Court in this writ petition shall stands recalled and any order giving effect to the said order of this Court shall also not be given effect to. ii. The proprietor of the Petitioner Concern, Mr. Sahib Alam shall remain present in Court on the next date of hearing. iii. The Registry shall list all the three writ petitions mentioned above, along with the present writ petition, before this Court on the next date. iv. Intimation shall be given by Mr. Jain, ld. Counsel to the Petitioners in those three cases as well so that they can remain present before this Court.”
Thereafter, all the four writ petitions had been taken up together on 29th April, 2025, wherein ld. Counsel for the Petitioners, Mr. Pranay Jain, had submitted that he had sent notices to his clients i.e., the Petitioners. However, the Petitioners have not contacted him since the filing of the review petition by the Department. Ld. Counsel had further submitted that he is no longer in W.P.(C) 685/2025 & connected matters touch with the Petitioners. On the basis of the said submissions, the following directions had been issued by this Court on the said date: Relevant order in W.P.(C) 685/2025 “11. Under these circumstances, the following directions are issued: i. The order passed by this Court disposing of the subject petition dated 03rd February, 2025 is recalled. ii. Non-bailable warrants are issued for production of the Petitioner– Mr. Satyapal who has deposed the affidavit dated 17th January, 2025 in the subject petition filed before the Court. iii. The non-bailable warrant shall be executed by the SHO of the concerned area. iv. The non-bailable warrant shall be executed through Mr. Sanjay Lao, ld. Standing Counsel (Criminal) for the Government of NCT of Delhi. v. The Petitioner shall be produced before the Court on the next date of hearing. Relevant order of W.P.(C) 1314/2025 “11. Under these circumstances, the following directions are issued: i. The order passed by this Court disposing of the subject petition dated 03rd February, 2025 is recalled. ii. Non-bailable warrants are issued for production of the Petitioner– Mr. Rajan who has deposed the affidavit dated 31st January, 2025 in the subject petition filed before the Court. iii. The non-bailable warrant shall be executed by the SHO of the concerned area. iv. The non-bailable warrant shall be executed through Mr. Sanjay Lao, ld. Standing Counsel (Criminal) for the Government of NCT of Delhi. v. The Petitioner shall be produced before the Court on the next date of hearing.” W.P.(C) 685/2025 & connected matters Relevant order of W.P.(C) 2461/2025 “10. Under these circumstances, the following directions are issued: i. The order passed by this Court disposing of the subject petition dated 27th February, 2025 is recalled. ii. Non-bailable warrants are issued for production of the Petitioner– Mr. Sahib Alam who has deposed the affidavit dated 24th February, 2025 in the subject petition filed before the Court. iii. The non-bailable warrant shall be executed by the SHO of the concerned area. iv. The non-bailable warrant shall be executed through Mr. Sanjay Lao, ld. Standing Counsel (Criminal) for the Government of NCT of Delhi. v. The Petitioner shall be produced before the Court on the next date of hearing.” Relevant order of W.P.(C) 2867/2025 “11. Under these circumstances, the following directions are issued: i. The order passed by this Court disposing of the subject petition dated 6th March, 2025 is recalled. ii. Non-bailable warrants are issued for production of the Petitioner– Mr. Aman who has deposed the affidavit dated 4th March, 2025 in the subject petition filed before the Court. iii. The non-bailable warrant shall be executed by the SHO of the concerned area. iv. The non-bailable warrant shall be executed through Mr. Sanjay Lao, ld. Standing Counsel (Criminal) for the Government of NCT of Delhi. v. The Petitioner shall be produced before the Court on the next date of hearing.”
On the next date i.e. 20th May 2025, all the four petitions were taken up together. On the said date, this Court received the reports as directed in the previous orders. The reports were received from the following authorities: W.P.(C) 685/2025 & connected matters i. In W.P.(C) 685/2025, Head Constable Mr. Sachin Kumar, PS Karawal Nagar, reported that Mr. Satyapal is not traceable and his mobile number i.e. 9625164590 is switched off. ii. In W.P.(C) 1314/2025, the report had been received from Inspector Vipin Yadav from S.H.O., PS Karawal Nagar that Mr. Rajan is not traceable at the address given in the writ petition and even the mobile number is not traceable. iii. In W.P.(C) 2461/2025, non-bailable warrants had been issued. The S.H.O., Dayal Pur had furnished a report that Mr. Sahib Alam, Proprietor of M/s Compact Enterprises is not traceable at any of the addresses which had been given. iv. In W.P.(C) 2867/2025, non-bailable warrants had been issued, however, no report had been furnished.
From the reports placed, it was clear that none of the four Petitioners who had filed the writ petitions were traceable. Apart from the copies of some Aadhaar cards and mobile number, the counsel also did not have any other information. After hearing the ld. Counsels for the parties and perusing the reports submitted by the authorities, the Court had directed on 20th May 2025, as under:
“11. Clearly, none of these individuals are traceable. It is surprising as to how all the four individuals’ affidavits are attested/ notarised and the Id. Counsel for the Petitioner has identified them. The Aadhar cards of the Proprietors of the Petitioner entities have also been handed over but the status of the same needs to be ascertained. Under these circumstances, it is directed as under: i. Notice be issued to Mr. Sushil Raja, Id. Counsel for W.P.(C) 685/2025 & connected matters the UIDAI. He shall verify the Aadhar cards of the following individuals and a report be placed in a sealed cover before this Court by the next date of hearing. The UIDAI shall also furnish any details available with them in respect of their mobile numbers, residential address, etc., as per their records. The Aadhar card details of the Proprietors of the Petitioner entities furnished to the Court reads as under: S.No Name Aadhar No.
Mr. Satyapal 498091297686
Mr. Rafan 985580468256
Mr. Sahib Alam 655605243580
Mr. Aman 453910321889 ii) The Oath Commissioner, Ms. Shilpa Verma shall physically appear before the Court on the next date of hearing along with her original register for the following dates i.e., 17th January, 2025, 31st January, 2025, 24th February, 2025 and 4th March, 2025. She shall also place on record a short affidavit as to the manner in which she attested the affidavits of the deponents. iii) The GST Department, Commissionerate East Delhi shall verify their records and place whatever documents they have of these Petitioners before this Court on the next date. In addition, the GST Department shall also verify if any other SCNs have been issued to these Petitioners for any of the financial years. A report in this regard shall also be placed by the next date of hearing.” W.P.(C) 685/2025 & connected matters 11. Since the Aadhaar card copies were given by the ld. Counsel for the Petitioner, notice was issued to the UIDAI to place on record the details available with the UIDAI in respect of the said Aadhaar cards, as it clearly appeared that something was amiss.
The matter was then taken up on 28th May 2025. Except one person- Mr. Aman, no one else was traceable. Inspector Neeraj Kumar, PS Shahdara, Delhi had appeared before the Court and placed on record a status report along with several documents. According to the said report, the Aadhaar Card bearing no. 453910321889 is in the name of one Mr. Aman, who works as a domestic help and resides in the quarters attached to the official quarters of an official of the Indian Air Force. The Court noticed that the photograph of this individual does not match with the photograph in the Aadhaar Card handed over by Mr. Pranay Jain, ld. Counsel for the Petitioner.
In the said report, it was also stated that the firm- M/s Compact Enterprises has a bank account with Yes Bank bearing account no. 0328000000079 in which a total sum of Rs. 19,40,14,606/- has been credited from 1st January, 2025 to 30th April, 2025. Inspector Neeraj Kumar had also recorded the statements of Ms. Chandni Malu and her father i.e. Mr. Laxmikant Malu, who had rented their premises to the M/s Compact Enterprises. The said persons in their statement recorded by Inspector Neeraj Kumar stated that Mr. Aman very rarely visited the said premises.
Inspector Neeraj Kumar, during the course of investigation, visited the residential quarters of Mr. Aman where he met his family. During the said visit, statement of Mr. Aman’s brother i.e.,Mr. Atul was recorded wherein he has stated that no case has been filed on behalf of his brother for M/s Compact Enterprises in the Delhi High Court. W.P.(C) 685/2025 & connected matters 15. The Oath Commissioner- Ms. Shilpa Verma also appeared on the last date of hearing. She also produced the registers for various dates as directed vide order dated 20th May, 2025. According to Ms. Verma, there is usually a large crowd in her office and therefore, she is unable to recall as to whether any of the Petitioners had appeared before her or not.
Moreover, on the last date, ld. Senior Panel Counsel for the Union of India had filed a report on behalf of the Unique Identification Authority of India (hereinafter, ‘UIDAI’) in a sealed cover. Mr. Aditya Singla, ld. SSC and Mr. Aakash Pawar, ld. Counsel for the Respondent had also handed over reports in all the four cases received from the GST Department.
This Court based on these reports which were placed on record on the last date, directed S.H.O, P.S Shahdara to produce Mr. Aman in Court on 29th May, 2025 i.e. today at 2:30 p.m. Further, the report filed by the UIDAI of all the four persons was handed over to ld. Counsels appearing for the Department i.e. Mr. Singla and Mr. Pawar as also to Mr. Sanjay Lao, ld. Standing Counsel (Criminal), GNCTD, to conduct further enquiries on the basis of the information in the said report and present the same before the Court. The relevant portion of the said order dated 28th May, 2025 reads as under:
“10. Under these circumstances, it is deemed appropriate to direct the S.H.O. PS Shahdara to produce Mr. Aman in the Court on 29th May, 2025 at 2:30 p.m. XXXX
The UIDAI data is usually protected by the laws of privacy. However, considering the nature of the illegalities in this matter, the details supplied by the UIDAI of all the four persons including their addresses and mobile numbers are handed over to the W.P.(C) 685/2025 & connected matters Id. Counsels appearing for the Department i.e. Mr. Panwar and Mr. Singla as also to Mr. Sanjay Lao, Id. Standing Counsel (Criminal), GNCTD.
Let further enquiries be made about these individuals on the basis of their addresses and mobile numbers and whatever details can be gathered be presented to the Court tomorrow i.e., 29th May, 2025 at 2:30 p.m.”
Today, Mr. Sahib Alam has been produced in the Court. He is the proprietor of the M/s Royal Enterprises. He states that he came in touch with one Mr. Rajat, who is a scrap dealer in Ghaziabad, Loha Mandi. Mr. Rajat offered him a job for managing entry and exit of vehicles. Under the pretext of giving Mr. Alam employment, his Adhaar Card and Pan Card were taken by Mr. Rajat. He was also made to open a bank account in Jammu and Kashmir Bank, however, the details of the same are not known to him. Although, after Mr. Alam had given his PAN Card and Adhaar Card to Mr. Rajat, no employment was offered by him to Mr. Alam.
According to Mr. Alam, he has been cheated “by Mr. Rajat”. At this stage, he is being shown the Aadhaar Card in the name of Mr. Alam handed over by Mr. Pranay Jain, ld. Counsel for the Petitioner which has a photograph. Though the Aadhaar Card number and other details are the same, the photograph is different. Mr. Alam does not recognize the person in the said photograph.
It is therefore clear that the Aadhaar Cards which have been filed by the ld. Counsel for the Petitioner are forged and fabricated. This fact is also confirmed by the officials of Directorate General of GST Intelligence (hereinafter, ‘DGGI’) who are present today and also the ld. Counsel appearing for the Delhi Police. W.P.(C) 685/2025 & connected matters 21. Insofar as Mr. Aman is concerned, the submission of Mr. Singla, ld. SSC for the Respondent is that in the bank account maintained by M/s Compact Enterprises at Yes Bank bearing account no. 0328000000079, there has been circulation of more than Rs. 50,00,00,000/- in eleven months.
The Inspector, Mr. Neeraj Kumar, PS Shahdara submits that since yesterday, after the order which was passed for production of Mr. Aman, he visited the residence of Mr. Aman wherein he was informed by his father and brother that he is not available.
Inspector Neeraj Kumar was then made to go to a different location where a relative of Mr. Aman was staying, however, he was not traced there. Inspector Neeraj Kumar was then directed to go to a hospital in the Mukherjee Nagar area, but on each and every occasion Mr. Aman had been skipped and could not be traced.
Inspector Neeraj Kumar has produced before the Court, the father and the brother of Mr. Aman, who submit that they will cooperate with the investigating agencies, as and when required.
The other two individuals namely Mr. Satyapal and Mr. Rajan are not traceable till date. Observations & Findings
From all the events transpired in these petitions the following facts have emerged: i. The four petitions were filed by persons who did not have any authority on behalf of these firms as of now. ii. The four petitions were signed by deponents who were fictitious persons. iii.The Aadhaar Cards which were relied upon by Mr. Pranay Jain, W.P.(C) 685/2025 & connected matters ld. Counsel for the Petitioners are clearly forged and fabricated. iv. From the register of the Oath Commissioners, it is not even clear as to whether the persons who have signed the affidavits had even appeared before Ms. Shilpa Verma, Oath Commissioner or not as she could not recognize them even from their Aadhaar Card or photographs. v. The SCNs which were filed with the writ petitions were also forged and fabricated.
The four Petitioners i.e. M/s S R Enterprises, M/s Trix India Sales Corporation, M/s Royal Enterprises and M/s Compact Enterprises are stated to be run by the following people namely: S.No. Name Aadhaar Number Current Address Current Mobile No.
Mr. Satyapal 498091297686 S/o Shankar, R/o Plot No. 34, Gali No. 7, Sant Surdas Nagar, Sector-74, Mirzapur, Ballabgarh, Faridabad, Haryana- 121004 9871573611
Mr. Rajan 985580468256 S/o Tribhuwan Prasad, R/o House No. 53 A, Block-F2, Hamdard Nagar, Hauz Khas, South Delhi, Delhi- 110062. 9910883450
Mr. Sahib 655605243580 C/o Mohd. Anwar, R/o Building No. 7302903835 W.P.(C) 685/2025 & connected matters Alam 610, Gali No. 8, New Mustafabad Gokal Pur, Seelampur North East Delhi, Delhi-110094. 4. Mr. Aman 453910321889 S/o Ashok, R/o H. No. 16, Air Force Station, Arjangarh Aya Nagar, South Delhi, Delhi-110047 9711569337
However, Mr. Sahib Alam, who is present in the Court today clearly does not even run M/s Royal Enterprises. He is in fact unemployed.
Mr. Aman is allegedly working as a domestic help within residential quarters of an official of the Indian Air Force and is also residing in the quarters there. Mr. Aman prima facie could not have a sum of Rs. 50,00,00,000/- circulated through his bank account.
The persons who are controlling these firms and these individuals are clearly not known to the Court as of date. The same appears to be a well- planned conspiracy to commit GST fraud and to obtain monetary benefits and would require an in-depth investigation by the concerned authorities.
The extent of knowledge of Mr. Pranay Jain, ld. Counsel for the Petitioner is also not clear at this stage as to who approached him for filing the petitions, who gave him the copies of the SCNs and how he got the forged Aadhaar Cards of these individuals for filing of the writ petitions.
Mr. Puri, ld. Sr. Counsel appearing for Mr. Pranay Jain submits that the identity of the persons who gave the Aadhaar Card and documents to Mr. Pranay Jain, ld. Counsel for the Petitioner is not known.
Under these circumstances, this Court is of the opinion that the W.P.(C) 685/2025 & connected matters seriousness of the matter requires registration of a First Information Report (hereinafter, ‘FIR’).
The DGGI officials present in Court shall, within one week conduct thorough investigation and file a complaint with the Crime Branch, Delhi Police who shall then register an FIR forthwith.
Upon the registration of the FIR, the law shall take its course and the matter shall be prosecuted by the DGGI, in accordance with law. Oath Commissioner:
Ms. Shilpa Verma is present in the Court today. The original Registers of Ms. Verma, retained with the Court Master, are returned today. Ms. Verma submits that Oath Commissioners do not work under very comfortable circumstances and the areas where they sit are quite crowded. It is for the concerned Courts to create some area for attestation of affidavit by Oath Commissioners and Notaries. Ms. Verma further submits that at the place where Oath Commissioners sit, some directions could be issued for photographs to be taken for deponent so that such incidents do not occur in future.
Let the present order be communicated to the Law Secretary, Government of National Capital Territory of Delhi as also to the Secretary, Ministry of Law & Justice, Union of India for considering whether taking of photographs ought to be insisted upon when affidavits are attested by the Oath Commissioner and Notaries, so as to ensure physical presence of deponents. Final orders in the Writ Petitions
The orders which were passed by the Court i.e. two orders dated 3rd February 2025, and the orders dated 27th February 2025 and 6th March 2025, in these four writ petitions are accordingly re-called. W.P.(C) 685/2025 & connected matters 39. In future, when GST matters are filed, ld. Counsels shall take some precautionary measures to ensure that the documents that are attached are not forged and fabricated and some verification through the GST portal is done to ensure the veracity of the documents.
In view of the fact that the affidavits as also the documents including the SCNs in the present matter are forged and the persons i.e. Petitioners are fictitious, it is deemed expedient in the interest of justice that an inquiry ought to be conducted for the offences of forgery, fabrication, etc. Accordingly, the Registrar General is directed to lodge a complaint against all the Petitioners under Section 215 read with Section 379 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for offences under Sections 227, 228, 229, 233, 236, 237, 246, 336(1) and 340(2) of the Bharatiya Nyaya Sanhita, 2023. 41. The non-bailable warrants issued against Mr. Sahib Alam are discharged, subject to the undertaking that Mr. Alam shall join the investigation being conducted by the DGGI.
Mr. Firoz Khan, ld. Counsel appearing for Mr. Sahib Alam undertakes and assures the Court that his client would cooperate and join the investigation.
Accordingly, the four petitions are dismissed. Pending application(s), if any, also stand disposed of.
No further orders are called for. PRATHIBA M. SINGH JUDGE RAJNEESH KUMAR GUPTA JUDGE MAY 29, 2025/da/ck
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.