INDIA News Media Private Limited Through Its Authorized Representative vs. The Assistant Commissioner Okhla Division CGST Delhi And Ors
Original PDF →% 22.05.2025
This hearing has been done through hybrid mode. CM APPL. 31542/2025 in W.P.(C) 6993/2025 CM APPL. 31546/2025 in W.P.(C) 6994/20251
Allowed, subject to all just exceptions. The application is disposed of. This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/07/2025 at 20:42:44
W.P.(C) 6993/2025 & 6994/2025 Page 2 of 3 W.P.(C) 6993/2025 & CM APPL. 31543/2025 W.P.(C) 6994/2025 & CM APPL. 31547/2025
The present petitions have been filed by the Petitioner- India News Broadcasting Private Limited under Article 226 and 227 of the Constitution of India, inter alia, assailing the Orders-in-Original bearing nos. 242/Duli Chand/A.C./CGST/OKHLA/2024-25 and 241/Duli Chand/A.C./CGST/OKHLA/2024-25, both dated 27th December, 2024 (hereinafter, ‘impugned orders’) by which a demand has been raised against the Petitioner to the tune of Rs. 3,06,55,375/- and Rs. 3,09,24,671/- respectively for various financial years, namely 2017-18, 2018-19, 2019-20 and 2020-21. 4. The two submissions of ld. Counsel for the Petitioner are that firstly, a consolidated order and Show Cause Notice (hereinafter, ‘SCN’) has been passed for all the financial years and secondly, no notice of hearing was given to the Petitioner.
Insofar as the second argument is concerned, ld. Counsel for the Respondents submits that summons were issued to the Petitioner. In fact, statements of authorised representatives of the Petitioners were also recorded by the Respondents. In addition, ld. Counsel further submits that the notice of personal hearing was also emailed at the following two email addresses: ●gst@itvnetwork.com ●gv.subbarao@itvnetwork.com Insofar as principles of natural justice are concerned, the same is shown to have been complied with.
Insofar as the issuance of consolidated SCN for various financial years is concerned, a perusal of the provision would show that under Section 74 of This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/07/2025 at 20:42:44
W.P.(C) 6993/2025 & 6994/2025 Page 3 of 3 the Central Goods and Service Tax Act, 2017 (hereinafter, ‘the Act’) that whenever there is a short payment or availment of Input Tax Credit, such SCN can be issued for the said `period’.
The Petitioner is further stated to have not filed any reply to the SCNs in these matters.
However, in order to avoid any further controversy in this regard, the Department shall upload DRC-07 giving the specific amounts for each of the financial year separately within two weeks. The same shall be intimated to the Petitioner on the following email and mobile no. Email: kulvinder.singh@itvnetwork.com Mobile No.: 9212257481
Upon the said DRC-07 being uploaded, the Petitioner is free to avail of the appellate remedy against the impugned orders in terms of Section 107 of the Act along with the requisite pre-deposit.
In the appeal, the Petitioner is free to raise the submissions and arguments that it wishes to raise in respect of the impugned order.
Petition is disposed of in the aforesaid terms. Pending application(s), if any, is also disposed of. PRATHIBA M. SINGH, J. RAJNEESH KUMAR GUPTA, J. MAY 22, 2025 kk/ck This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/07/2025 at 20:42:44
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.