M.Mohammed Sirajudeen vs. The Assistant Commissioner Of GST
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. Both parties agreed that the issue was covered by a previous High Court judgment.
Key Issues
Whether the cancellation of GST registration was arbitrary and illegal, and if the petitioner could comply with previous court directives for restoration.
Sections Cited
Not specified
AI-generated summary — verify with the full judgment below
Before: and
Heard both sides. 2.The petitioner has challenged the impugned order cancelling (GST) and others, in W.P.Nos.25048, 25877, 12738 of 2021 and etc.,
The judgment continues below.
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