Nireekshana Network Broadcasting Private Limited vs. The Assistant Commissioner (GST) (St)
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Multiple petitioners, including M/s. Prosafe Biologicals LLP and others, filed writ petitions challenging orders and notices issued by various State Tax authorities. The core issue across these petitions pertains to the validity of these official communications. Specifically, the petitioners argue that the impugned orders and show cause notices are void and illegal due to a lack of proper signatures, either physical or digital, as required by law. The tax periods involved vary, including 2020-21, 2018-19, and 2019-20. The petitioners also contend that certain proceedings were initiated without issuing mandatory forms like GST DRC-01A, and that summary notices/orders were issued without generating proper GSTINs, contrary to circulars and High Court precedents. The revenue authorities are the respondents in these cases.
Held
The Court held that the impugned notices and orders in all the connected writ petitions are to be set aside due to the lack of proper signatures. The Court referenced a common order previously passed in W.P. No. 21101 of 2024 dated 28.02.2025, which dealt with similar issues of unsigned official communications. Consequently, any bank attachment orders issued pursuant to these invalid notices and orders were also revoked. The Court granted liberty to the respondents to issue fresh show cause notices and orders in accordance with the law. It was clarified that the limitation period would not be a hurdle for the respondents in undertaking this exercise afresh. The Court explicitly stated that the writ petitions were disposed of without expressing any opinion on the merits of the case, focusing solely on the procedural defect of unsigned documents. No costs were imposed.
Key Issues
1. Whether the impugned orders and show cause notices are invalid for want of physical or digital signatures as mandated by Rule 26(3) of the CGST Rules, 2017, and other relevant provisions of the GST Acts? 2. Whether the action of the respondent authorities in passing orders without issuing Form GST DRC-01A, as contemplated under Rule 142(1A) of the SGST/CGST Rules, 2017, is contrary to the provisions of the Acts? 3. Whether the issuance of summary show cause notices and summary orders without generating GSTINs, as per Circular No. 125/2019-GST and High Court orders, renders them invalid? Contentions of the Petitioners: The petitioners argued that the impugned orders and notices are void ab initio due to the absence of mandatory signatures, rendering them invalid in the eyes of the law. They relied on Rule 26(3) of the CGST Rules, 2017, which specifies requirements for electronic signatures. Furthermore, they contended that the failure to issue Form GST DRC-01A before passing orders violates Rule 142(1A) of the SGST/CGST Rules, 2017, and principles of natural justice. The petitioners also cited Circular No. 125/2019-GST and a previous order of the High Court in W.P. No. 320 of 2022, asserting that summary notices and orders must be generated with GSTINs, and their absence invalidates the proceedings. They sought to set aside these orders and notices as illegal, arbitrary, and without jurisdiction. Contentions of the Revenue/State: The judgment records that learned counsel for the petitioners and learned Special Government Pleader for State Tax submitted that since the impugned notices and orders are unsigned, they may be set aside in light of a common order previously passed by the Court in W.P. No. 21101 of 2024 dated 28.02.2025.
Sections Cited
Rule 26(3), Rule 142(1A), Section 73, Section 79(1)
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
The Court made the following: COMMON ORDER that in the circumstances stated in Petition under Section 151 CPC Prayrng he High Court may be Pleased to the affidavit filed in support of the Petition' t GST DRC-07 vide reference No susPend the operation of the Order in Form he 1st ResPondent' Passed for the 2D3608240979002 dt. 24'OB'2o24 issued bY t Act, and Pass such other order or tax Period 20'19-20 under the Provisions of the orders as this Honble High Court may deem fit and ProPer in the circumstances of the case as othervvise' the Petitioner will be Put to severe loss and hardshiP Counsel for the Petitioner: SRI JAI KISHAN SOLANKI c o u ns e I f o r th e Res p;; t";|'-I3 l,li, i'Gs R: c H ATTANYA Kr RAN' : f l:Xttt'.I=83f; ';''hfu '-= ^D E R Fo R srAr E rAx counserf ortheRespont"#Jl"+35liir"JlH"riJ^[',#ifu ,o I
THE HC)N'BLE THE A( 'rlrE HoN'BL" *i;xIEF wsrICE 'suJoY PAUL iMT. JUSTICE RENITKA yARr{ PETITION Nos.to799 1082t aas_z, l0872 10929 of2o25 aad COMMQN_rl Lea. r,t : Sri Jai I. ir;h: for the pr: irir Goverltrne r1 representing Sri Swaroop Oo -illa. learned Special Co..e.r.ment pleader appearing for State .j-ax
Reg,rr ,C lrr:rng had to the similitude of the qLrr:str, rns invojved, on the.joinr r,rluest of learned counsel for the [)art.ies_ the matters are alalogo.r,.ly heard and decided by this comrnon o;- ler.
Lear,tld r ounsel for the petitioners ar rl leat.. tecl Special Governmen l )1,:arier for State Tax submittr,,l ;_hart since the eD-E& (perthe Hon,bte the Acting Cl rc_f tr.rstiL e Sujog paul) : counsel Sri Venkatrarrr Rec dy Mantur, tr Solanki, Sri M.Naga Deepak arrd tlri (aran Talwar, )1ers arrd Sri T. Chaitanya Kirar_i, lear red Assistant rt I'leader \ I tmpugned n r1. c(r(s) and order(s) are unsigned, ther sa ne may be set aside irr rir:,r of the common order passed i. W.p,to.211O1 of 2024 8r bar<: r, rlrted 2g.02.2025. 4 . Accolc l.n g 1 r', the impugned notice(s) ani orderi s) in these cclls(lqtle :rti a'1 bank Writ Peti ti rr: s' are set aside ' The wRrl_ I I
2 i I I It ti ll i I attachrnent(s) ' if any ' shal1 also stand revoked' Libe to the respond'ents to issue fresh show cause notic accordance with law and' for undertaking this exer limitation will not be a hurdle for the respondents' rtY is reserved e(s)/ order(s) in cise aJresh' the are disPosed of without expressing anY No costs The Writ Petitions opinion on the merits of the case closed. To, 5 , Il?",Hfl :11,,9,3&Tl :1':,:%i r(3[l3a "3'ft 'llao:f "' *i o ne r state r ax' o Thp Assistant commissioner State Tax' Begumpet Division' Begumpet-2 ' ciiir" Hyderabad' /r'T\ ncnartment' state of Telangana' Dr' ';t'^'ilsJa,?,"3:?11?d,5i'3xH'"05?lll'J"'[Tol'
The Secretary, Ministry of Finance' Union of lndia' North Block' New Delhi - 'il;,'"d*'st'J?.,"jIi'il:?P8B1[:3:li,:rs:??J':,,ff Tri""'tfl ll 100 001
The Assistant Commissioner (GST) (ST)' Hyder Nagar-lll Circle' Hyderabad Rural Division, I G' ' IH,:LXlS:?' 31F,:":k :11l?,,1:6,l li" BSe f' 3['8"? ?]SS$b'?" u " t lJ;:"lil3l-n.81[""t*1ft"?"E3,[[,"iJoiJ',*""nue' Ministry or Finance' Union or 9. The Assistant Commissioner of State Tax' Saroor Nagar - lll' Saroor Nagar' Interlocutory apPlicatrons, if anY Pending, shal1 also stand P. PONNA KRSHNA A TANT REGISTRAR State of Telangana, C.T' ComPlex, ,TI/ SECTION OFFICER Telangana. 10.The Commissioner of C-ommercial Taxes' '- r.fimpatty, HYderabad- 500001 11.The Assistant Commissioner of State Tax' Nacharam 1 Circle' Malkajgiri Division 12'n Ftoor. souii'ilind,' diliin iiiai,-Nimpally, llyderabad - 500 ool ,]: \ i I I 1 I I
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10 D/\TED 25t04t2025 \ t,. HllGH COURT 0'1 ,iil M "s s. l. i)F ( ( d ($(' + + ,r J !) W.P.Nos 1}lgg, 10g21,210g52, l[gt2and 1 0929 of DISPOSING OF THE WRIT PE"TITIONS c -1 :-' .r') \l': r...:- - -_ COMMON ORDER WITI{OUT COSTS r \t-:o \ I b \\ l I i I
Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.