M/S Krishna Motors vs. State Of U.P. And Another
Original PDF →Facts
The petitioner, M/s Krishna Motors, is challenging an order dated 30.05.2023 passed by the Commercial Tax Officer, State Tax, Kanpur, under Section 74 of the Goods and Services Tax Act, 2017, which created a demand against them. The petitioner contends that the notices and orders were uploaded on the 'Additional Notices and Orders' tab of the GST portal, not the 'Due Notices and Orders' tab. Consequently, they were unaware of the proceedings and could not appear before the authority or challenge the orders within the limitation period. The petitioner relies on a previous judgment by this Court in Ola Fleet Technologies Pvt. Ltd. v. State of U.P. & 2 others, which dealt with a similar issue of notice upload location.
Held
The Court allowed the writ petition, quashing and setting aside the impugned order dated 30.05.2023 passed by the Commercial Tax Officer. The Court found that the petitioner was entitled to the benefit of doubt, as the impugned order was not reflecting under the 'view notices and orders' tab. The Court noted that the issue was covered by the judgment in Ola Fleet Technologies Pvt. Ltd. v. State of U.P. & 2 others, where a similar situation led to a remand. The reasoning was that improper upload location prevented the petitioner from availing their remedies within the limitation period. The ratio decidendi is that if statutory notices are not communicated in the manner prescribed or in a manner that ensures the assessee's awareness, the proceedings initiated based on such communication may be vitiated. The Court directed the Assessing Officer to issue a fresh notice of at least 15 days' clear notice to the petitioner in the manner prescribed in accordance with law, and based on this notice, further proceedings may take place.
Key Issues
1. Whether the uploading of notices and orders on the 'Additional Notices and Orders' tab of the GST portal, instead of the 'Due Notices and Orders' tab, constitutes proper communication to the assessee, thereby affecting their right to respond and seek remedies within the prescribed limitation period, as contemplated under Section 74 of the Goods and Services Tax Act, 2017? Petitioner's Arguments: The petitioner argued that the notices and orders were not properly communicated as they were uploaded on the 'Additional Notices and Orders' tab, which they were unaware of. This prevented them from appearing before the authority or challenging the impugned orders within the limitation period. They relied on the judgment in Ola Fleet Technologies Pvt. Ltd. v. State of U.P. & 2 others and M/s Mohini Traders Vs. State of U.P. and Another. Respondent's Arguments: The counsel for the Department, based on the material on record, did not dispute the contentions regarding the upload location of the notices and orders. They acknowledged that the issue was covered by the judgment in Ola Fleet Technologies Pvt. Ltd. The Standing Counsel also indicated that the GST Network, a separate entity, might be responsible for addressing such portal issues, and the assessing officer has no choice in selecting the upload tab.
Sections Cited
Section 74
AI-generated summary — verify with the full judgment below
Neutral Citation No. - 2025:AHC:90256-DB Chief Justice's Court Case :- WRIT TAX No. - 2404 of 2025 Petitioner :- M/s Krishna Motors Respondent :- State of U.P. and another Counsel for Petitioner :- Vedika Nath, Yashonidhi Shukla Counsel for Respondent :- Nimai Dass (A.C.S.C.) Hon'ble Arun Bhansali,Chief Justice Hon'ble Kshitij Shailendra,J.
This petition is directed against order dated 30.05.2023 passed by the Commercial Tax Officer, State Tax, Kanpur Sector-11, Kanpur (B) Kanpur I, under Section 74 of the Goods and Services Tax Act, 2017 (for short 'the Act') whereby demand has been created against the petitioner.
Submission has been made that notices issued under Section 74 of the Act, were uploaded on 'Additional Notices and Orders' Tab of the G.S.T. Portal, which is evident from Annexure-5 to the petition and consequently, the petitioner being unaware of issuance of the notices as well as passing of the orders, could neither appear before the authority nor question the validity of the impugned orders within the period of limitation.
Submission has been made that this Court in Ola Fleet Technologies Pvt. Ltd. v. State of U.P. & 2 others, Writ Tax No. 855 of 2024 decided on 22.7.2024, taking note of the said aspect of the matter wherein notices had not been uploaded on the 'Due Notices and Orders' and instead uploaded on 'Additional Notices and Orders', came to the conclusion that the petitioner is entitled to the benefit of doubt and consequently, the matter has been remanded back to the authority.
Learned counsel appearing for the Department, based on the material available on record, does not dispute the contentions raised pertaining to uploading of the notices and orders on the 'Additional Notices and Orders' Tab instead of 'Due Notices and Orders' Tab and the fact that the issue as raised is covered by judgement in the case of Ola Fleet Technologies Pvt. Ltd (supra).
In the case of Ola Fleet Technologies Pvt. Ltd (supra) a co- ordinate Bench of this Court, inter alia, observed and came to the following conclusion:- "
Ultimately, vide last order dated 05.04.2024 the dispute between the parties boiled down to the issue due communication of the impugned order dated 12.07.2023. The petitioner claims that the same was not uploaded in the manner required inasmuch as the impugned order does not show up on the asseseess portal under the tab "view notices and orders". Rather, it reflects under the other tab for "additional notice and orders".
Thus, according to the learned counsel for the petitioner the petitioner could not seek appropriate remedy against that order, within limitation. Reliance is placed on an earlier order of the Court in Writ Tax No.551 of 2023 (M/s Mohini Traders Vs. State of U.P. and Another)
decided
on 03.05.2023
[Neutral
Citation No.2023:AHC:115008-DB].
On the other hand upon written instructions received learned Standing Counsel would contend that the assessing officer is not to blame for any error being cited by the assessee. Referring to the web portal available to the assessing officer, it had been indicated that there is no option/ choice available to the assessing officer to upload the order in the manner that it may reflect under any one of the particular tabs visible to the assessee. On query made, Shri Ankur Agarwal fairly states that if it all issue may have to be addressed by the GST Network a separate entity constituted to design maintain and run the web portal.
At present, it does appear that the petitioner is entitled to a benefit of doubt. No material exist to reject the contention being advanced that the impugned order was not reflecting under the tab "view notices and orders". On merits, as noted in the earlier orders an other dispute exists whether all replies and annexures to the replies as filed by the assessee were displayed to the assessing officer and whether those have been considered. We find, no useful purpose may be served for keeping this petition pending or calling for a counter affidavit or even relegating the petitioner to the available statutory remedy. The entire disputed amount is lying in deposit with the State Government.
Therefore, there is no outstanding demand. Accordingly, the writ petition is disposed of, with a direction, the assessee may treat the impugned order as the final notice and submit his written reply within a period of two weeks. Thereupon the assessing officer may issue a fresh notice to the petitioner in the manner prescribed with at least fifteen days clear notice. The petitioner undertakes to appear on the date fixed. Appropriate reasoned and speaking order may be passed within a further period of one month from the date of service of notice on the petitioner."
In view of the submissions made and the judgement in the case of Ola Fleet Technologies Pvt. Ltd. (supra), the writ petition filed by the petitioner is allowed. The order impugned dated 30.05.2023 passed by the Commercial Tax Officer, State Tax, Kanpur Sector-11, Kanpur (B) Kanpur I (Annexure-1 to the writ petition) is quashed and set aside.
The Assessing Officer may issue a fresh at least 15 days' clear notice to the petitioner in the manner prescribed in accordance with law and based on the said notice, further proceedings may take place. Order Date :- 27.5.2025 Sazia (Kshitij Shailendra, J) (Arun Bhansali, CJ) SAZIA AQUIL High Court of Judicature at Allahabad
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.