Mukut House Developers Private Limited vs. State Of Punjab And Others
Original PDF →Facts
The petitioner, M/s Developers Private Limited, filed a writ petition before the High Court of Punjab and Haryana challenging the validity of service of a notice and an order-in-original. The core of the dispute revolved around whether uploading these documents on the common portal, www.gst.gov.in, under the tab ‘View Additional Notices and Orders’, constituted proper service in accordance with Section 169 read with Section 146 of the Goods and Services Tax Act, 2017. The tax period(s) and the specific authority that passed the order-in-original are not explicitly stated in the provided text. The procedural history indicates that this matter was brought before the High Court as an original writ petition.
Held
The Court held that the issue raised in the present writ petition is squarely covered by previous judgments of the High Court. Specifically, the Court referred to its decision in CWP-27139-2026, Luxmi Traders v. Union Territory of Chandigarh and Others, which was further clarified in CWP-15601-2026, The Amar Cooperative LC Society Ltd. v. State of Haryana and Others. These judgments have established the principle that uploading of notices and orders on the common GST portal under the designated tab amounts to proper service. Therefore, following these precedents, the Court found the service to be valid. The reasoning is based on the established legal position as determined by the High Court in similar matters. The ratio decidendi is that service of GST notices and orders through the designated tab on the common portal is legally recognized and effective. The operative direction was to dispose of the writ petition in terms of the aforementioned judgments.
Key Issues
1. Whether uploading of a notice and an order-in-original on the common portal, www.gst.gov.in, under the tab ‘View Additional Notices and Orders’, amounts to proper service in view of Section 169 read with Section 146 of the Goods and Services Tax Act, 2017? The petitioner contended that the uploading of the notice and order-in-original on the GST portal under the specified tab constitutes proper service. The respondents (State of Punjab and Others, including the Union of India) argued that this method of service is indeed valid and in compliance with the relevant provisions of the GST Act. The parties are stated to be ad idem (in agreement) that the issue is no longer res integra (undecided) and stands concluded by previous judgments of the High Court.
Sections Cited
Section 169, Section 146
AI-generated summary — verify with the full judgment below
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HON'BLE THE ACTING CHIEF J HON'BLE MR. JUSTICE ROHIT K Ms. Nazuk Singhal, Advocate an Mr. Himanshu Gupta, Advocate for the petitioner(s). Mr. Saurabh Kapoor, Addl. A.G., Mr. Sourabh Goel, Senior Stand Ms. Himanshi Gautam, Advocat Ms. Drishti Saraf, Advocate for **** UMAR MISHRA, A.C.J. (Oral) Short question that requires s to whether uploading of a no he tab ‘View Additional Notices g www.gst.gov.in amounts to n view of Section 169 read wi Tax Act, 2017? Learned counsel for the par e is no longer res integra an this Court in CWP-27139-202 f Chandigarh and Others. T ified by this Court in CW
JAB AND HARYANA AT H CWP-3389-2026 (O&M) f Decision:14thAugust, 2026. d
.…...Petitioner(s) V/s ......Respondent(s) JUSTICE KAPOOR nd e, , Punjab. ding Counsel, UOI, with te, and the respondents-UOI. consideration in this writ otice as well as the order-in- and Orders’, on the common proper service of it, on the th Section 146 of the Goods rties are ad idem that the nd stands concluded by the 25, Luxmi Traders v. Union he said judgment has been WP-15601-2026, The Amar VANDANA YADAV 2026.08.21 10:17 I attest to the accuracy and integrity of this document
CWP-3389-2026 (O&M) Cooperative LC Society Ltd. v. State of Haryana and Others, decided on 23.07.2026. 3. As the issue raised in this case is squarely covered by the judgments rendered by this Court in Luxmi Traders (supra) as further clarified in The Amar Cooperative LC Society Ltd (supra), the instant writ petition is disposed of in the same terms.
Pending application(s), if any, shall stand disposed of accordingly.
[ASHWANI KUMAR MISHRA] ACTING CHIEF JUSTICE
[ROHIT KAPOOR] JUDGE
August 14, 2026 SK/Vandana Yadav
Whether speaking / reasoned :
Yes / No Whether Reportable
:
Yes / No
VANDANA YADAV 2026.08.21 10:17 I attest to the accuracy and integrity of this document
Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.