M/S Huma Scrap Traders vs. State Of Uttar Pradesh And Another
Original PDF →Facts
The petitioner, M/s Huma Scrap Traders, filed a writ petition challenging orders dated 30.07.2021 and 31.05.2021 passed by the Assistant Commissioner, State Tax, Muzaffarnagar, under Section 74 of the Goods and Services Tax Act, 2017. The petitioner contended that the notices and orders were uploaded on the GST portal under the 'Additional Notices and Orders' tab, not the 'Due Notices and Orders' tab. Consequently, the petitioner claimed to be unaware of the proceedings and unable to respond within the limitation period. The Department did not dispute these contentions. The Court referred to a previous judgment in Ola Fleet Technologies Pvt. Ltd. v. State of U.P. & 2 others, which dealt with a similar issue of notice upload on the GST portal.
Held
The Court allowed the writ petition, quashing and setting aside the impugned orders dated 30.07.2021 and 31.05.2021. The Court found that the petitioner was entitled to the benefit of doubt as the notices and orders were not uploaded on the 'Due Notices and Orders' tab, which prevented the petitioner from being aware of the proceedings and availing their remedies within the prescribed time. The Court relied on its previous decision in Ola Fleet Technologies Pvt. Ltd. v. State of U.P. & 2 others, which held that a petitioner could not be blamed for errors in the web portal's functioning and was entitled to a fresh opportunity. The Court observed that no useful purpose would be served by keeping the petition pending or relegating the petitioner to statutory remedies, especially since the disputed amount was already deposited. The Assessing Officer was directed to issue a fresh notice of at least 15 clear days to the petitioner in the prescribed manner, and further proceedings would be based on this notice. The Court did not expressly leave any issue undecided.
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 due communication to the petitioner, thereby barring them from seeking appropriate remedy within the limitation period? (Question of law and fact, turning on the interpretation of procedural requirements for notice under the GST Act and Rules). Petitioner's Arguments: The petitioner argued that they were unaware of the notices and orders due to their upload on the 'Additional Notices and Orders' tab, preventing them from appearing before the authority or challenging the 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 Department, based on material on record, did not dispute the contentions regarding the tab where notices and orders were uploaded. They also did not dispute that the issue was covered by the Ola Fleet Technologies Pvt. Ltd. judgment. The Standing Counsel indicated that the GST Network, a separate entity, would be responsible for addressing issues related to the web portal's functionality.
Sections Cited
Section 74
AI-generated summary — verify with the full judgment below
Neutral Citation No. - 2025:AHC:36310-DB Chief Justice's Court Case :- WRIT TAX No. - 985 of 2025 Petitioner :- M/S Huma Scrap Traders Respondent :- State Of Uttar Pradesh And Another Counsel for Petitioner :- Pranjal Shukla Counsel for Respondent :- C.S.C. Hon'ble Arun Bhansali,Chief Justice Hon'ble Kshitij Shailendra,J.
This petition is directed against orders dated 30.07.2021 and 31.05.2021 passed by the Assistant Commissioner, State Tax, Sector-4, Muzaffarnagar 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, 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 orders impugned dated 30.07.2021 and 31.05.2021 passed by the Assistant Commissioner, State Tax, Sector-4, Muzaffarnagar (Annexures- 2 & 4 to the writ petition) are 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 :- 12.3.2025 RK/SL (Kshitij Shailendra, J) (Arun Bhansali, CJ) RAJESH KUMAR 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.