CGST Delhi West vs. Vishal Goyal
Held
The High Court held that the bail order was judiciously passed by the CMM, considering all relevant factors. The court found no merit in the petition to cancel the bail as there was no evidence of misuse of liberty or tampering with evidence.
Facts
The CGST department conducted a raid on an unregistered gutka factory and seized machinery and goods. The respondent, Vishal Goyal, was arrested and later granted bail. The department filed a petition to cancel the bail.
Key Issues
Whether the bail granted to the respondent was erroneously exercised and if there are sufficient grounds to cancel the bail.
Sections Cited
Section 67(2)
AI-generated summary — verify with the full judgment below
* IN THE HIGH COURT OF DELHI AT NEW DELHI %
Reserved on: 10th November, 2025 Pronounced on: 12th January, 2026
+ CGST, DELHI WEST Through Shri Pankaj Verma, Intelligence Officer, New Delhi
…….Petitioner Through: Mr. Gagan Vaswani, Advocate and Mr. Satish Aggarwala, Senior Standing Counsel. versus VISHAL GOYAL S/o Shri Kishan Goyal House No.2273, Hudson Line, Mall Road, Kingsway Camp, G.T.B. Nagar, Delhi 110009
……Respondent Through: Mr. Shadman Ahmed Siddiqui and Mr. Vaibhav Prasad Singh, Advocates. CORAM: HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
J U D G M E N T NEENA BANSAL KRISHNA, J.
Petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as „Cr.P.C.‟), has been filed on behalf of the Petitioner/CGST, West Delhi challenging the Order dated 17.03
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.