Raja vs. The Commercial Tax Officer
Held
The Court set aside the impugned order and directed the respondent to restore the GST registration. This restoration is conditional upon the petitioner complying with the directions issued in the cited case.
Facts
The petitioner challenged an order cancelling their GST registration. The Court noted that the issue was covered by a previous decision in a batch of writ petitions.
Key Issues
Whether the cancellation of GST registration was justified and if it can be restored subject to certain conditions.
Sections Cited
Not specified
AI-generated summary — verify with the full judgment below
Before: &
Heard both sides. 2.The petitioner has challenged the impugned order cancelling GST registration of the petitioner. 3.The learned counsel on either side submit that the issue is squarely covered by decision
The judgment continues below.
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