M/S Bhardwaj Traders vs. State Of Uttar Pradesh And Another
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The petitioner, M/s Bhardwaj Traders, filed a writ petition challenging a show cause notice dated 15.03.2023 and an ex parte demand order dated 09.04.2024. These were issued by the Deputy Commissioner, State Tax, Bareilly Sector-6, under Section 73 of the Goods and Services Tax Act, 2017. The petitioner argued that the impugned order failed to comply with Section 75(6) of the Act. The respondent, State of Uttar Pradesh, supported the order but did not dispute that the issue was covered by a previous judgment of the Court in M/s Hari Shanker Transport Vs. Commissioner of Commercial Tax U.P.
Held
The Court held that the ex parte demand order dated 09.04.2024, similar to the order in the cited case of M/s Hari Shanker Transport, failed to comply with the mandatory requirements of Section 75(6) of the Goods and Services Tax Act, 2017. This section requires the proper officer to set out the relevant facts and the basis of his decision in the order. The impugned order merely incorporated the indication made in the show cause notice by reference, without providing any independent reasoning or basis for its decision. Even if no response was filed by the petitioner to the show cause notice, it was incumbent upon the respondent to pass a self-contained order that complied with Section 75(6). The Court found that the statutory requirements for passing an order by setting out relevant facts and the basis for the decision were totally missing. Consequently, the order could not be sustained. The Court quashed and set aside the ex parte order dated 09.04.2024 and remanded the matter back to the respondent No.2 to provide the petitioner an opportunity to file a response to the show cause notice within four weeks, followed by an opportunity of hearing, and then to pass a fresh order in accordance with law.
Key Issues
1. Whether the ex parte demand order dated 09.04.2024, issued under Section 73 of the Goods and Services Tax Act, 2017, is liable to be quashed for non-compliance with Section 75(6) of the Act? Petitioner's contention: The petitioner argued that the impugned order does not fulfill the requirements of Section 75(6) of the Act, which mandates that the proper officer shall set out the relevant facts and the basis of his decision in the order. Therefore, the order is bad in law and deserves to be quashed and set aside, with the matter being remanded back for fresh adjudication. The petitioner relied on the judgment in M/s Hari Shanker Transport Vs. Commissioner of Commercial Tax U.P. Respondent's contention: The learned counsel for the respondents attempted to support the impugned order but did not dispute that the issue raised by the petitioner was covered by the judgment in M/s Hari Shanker Transport (supra).
Sections Cited
Section 73, Section 75(6)
AI-generated summary — verify with the full judgment below
Neutral Citation No. - 2025:AHC:80299-DB Chief Justice's Court Case :- WRIT TAX No. - 2267 of 2025 Petitioner :- M/s Bhardwaj Traders Respondent :- State of Uttar Pradesh and another Counsel for Petitioner :- Parth Goswami, Gauransh Mishra, Pranjal Shukla Counsel for Respondent :- Ankur Agarwal (S.C.) Hon'ble Arun Bhansali, Chief Justice Hon'ble Kshitij Shailendra, J.
This writ petition is directed against the show cause notice dated 15.03.2023 and ex parte demand order dated 09.04.2024 issued by the Deputy Commissioner, State Tax juri iction Bareilly Sector-6, Bareilly (A) Bareilly, Uttar Pradesh under Section 73 of the Goods and Services Tax Act, 2017. 2. Learned counsel with reference to judgment in M/s Hari U.P. : Writ Tax No.606 of 2025, decided on 11.03.2025, made submissions that the order impugned does not fulfill the requirement of Section 75(6) of the Act and, therefore, the order impugned deserves to be quashed and set aside and the matter be remanded back.
Learned counsel appearing for the respondents attempted to support the order impugned, however, does not dispute that the issue as raised is covered by the judgment in the case of M/s Hari Shanker Transport (supra).
In the case of M/s Hari Shanker Transport (supra), this Court, after hearing the parties, came to the following conclusion:-
"
A bare look at the order impugned dated 27.04.2024 passed under Section 73(9) of the Act reveals that the same only makes reference to issuance of two notices, the fact that they have not been responded to, and a demand has been raised.
The manner of passing of order dated 27.04.2024 falls foul of the requirements of Section 75(6) of the Act, which requires that 'the proper officer, in his order shall set out the relevant facts and the basis of his decision', the statutory requirements for passing an order by setting out relevant facts and basis for the decision are totally missing from the order dated 27.04.2024. Even if no response was filed to the notices issued under Sections 61 and 73 of the Act, it was incumbent on respondent no.2 to pass an order in compliance of the provisions of Section 75(6) of the Act, as a final order should be self contained and merely making reference to the previous notices while passing the said order does not suffice for making it a self contained order.
Consequently, the petition is allowed. The order dated 27.04.2024 (Annexure-6 to the writ petition) is quashed and set aside. The matter is remanded back to respondent no.2/Deputy Commissioner, State Tax, Sector-3, Sonbhadra to provide an opportunity of filing response to the show cause notice issued under Section 73 of the Act to the petitioner, which response shall be filed within a period of four weeks from today and thereafter, after providing opportunity of hearing, a fresh order in accordance with law be passed."
Admittedly, in the present case, the ex-parte order dated 09.04.2024 also does not contain any reason and only the indication made in the show cause notice has been incorporated by reference and, therefore, the said order cannot be sustained.
Consequently, the writ petition is allowed.
The ex parte order dated 09.04.2024 (Annexure-4 to the writ petition) is quashed and set aside. The matter is remanded back to respondent No.2, who shall provide an opportunity of filing
response to the show cause notice issued under Section 73 of the Act to the petitioner, which response shall be filed within a period of four weeks from today and, thereafter, after providing opportunity of hearing, a fresh order in accordance with law be passed. Order Date :- 15.5.2025 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.