Young Optimistic Transport Solutions PVT. LTD. vs. Sh. A. Anbarasu, Commissioner Of Dgst And Ors.
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Cause title — parties, addresses and appearances
O R D E R %
2026
Contempt Petition filed under Section 12 of the Contempt of Courts Act, 1971 has been filed on behalf of the Petitioner against the Respondents for wilful disobedience of Order dated 11.10.2022 passed by this Court in W.P (C) 14364/2022 titled ‘Young Optimistic Transport Solutions Pvt. Ltd. Versus Union Of India and Ors’.
This Court, in the aforesaid Writ Petition, had directed the Respondents to constitute the Authority within the next two weeks and to take up the Application filed by the Petitioner and render its opinion, qua the same and that in case the Authority is not constituted within the next two weeks, Respondent No.2 will issue a clarification, as to the rate at which it could have collected and thus include it in its Invoices, having regard to the fact that it is the Petitioner’s assertion that it has availed Input Tax credit.
It is submitted that an Authority was constituted, which had passed the Order on 01.10.2026 and a Show Cause Notice had been issued by the Respondent, which has been challenged before the learned Division Bench This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2026 at 11:07:35
of this Court in a Writ Petition.
The only grievance of the Petitioner is that he was not informed about the GST payable by him and instead of informing him about the amount, a Show Cause Notice has been issued. However, right or wrong, the amount payable has been specified in the Show Cause Notice and the same has already been challenged before the learned Division Bench of this Court.
Nothing further survives in the present Petition, which is hereby disposed of along with pending Applications.
NEENA BANSAL KRISHNA, J. SEPTEMBER 22, 2026/vs This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2026 at 11:07:35
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.