M/S Kamlesh Nayal Gstin vs. Commissioner State Goods And Services Tax
Facts
The petitioners filed multiple writ petitions challenging orders of cancellation of their GST registration. The impugned orders were dated 24.08.2021, 18.04.2022, 10.11.2021, and 11.12.2021. The petitioners' counsel argued that under the CGST Act, 2017, they have a remedy to file an application for revocation of cancellation of registration under Section 30 of the Act. However, the statutory period for filing such an application is 30 days, and the petitioners had not yet filed it, raising a potential issue of limitation.
Held
The Court, without delving into the merits of the cancellation orders, disposed of the writ petitions by granting liberty to the petitioners to file an appropriate revocation application under Section 30 of the CGST Act, 2017. The Court directed that such an application should be filed before the competent authority within two weeks from the date of receipt of the certified copy of the order. The competent authority was then directed to consider the application in accordance with law and in light of the provisions of Section 29 of the Limitation Act. If the application is filed within the stipulated two weeks, the competent authority is to decide it on its merits within six weeks thereafter. No specific issue was left undecided, as the court provided a procedural path forward.
Key Issues
1. Whether the petitioners can avail the remedy of filing an application for revocation of cancellation of GST registration under Section 30 of the CGST Act, 2017, despite the expiry of the statutory 30-day period? Petitioner's Contention: The petitioners argued that Section 30 of the CGST Act, 2017, provides a remedy for revocation of cancelled registration. They acknowledged the 30-day limitation period but sought to pursue this remedy. Revenue/State's Contention: The judgment does not record any specific arguments from the revenue or state counsel regarding the issues raised by the petitioner. The court proceeded to dispose of the petitions based on the petitioner's submission.
Sections Cited
Section 30, Section 29
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
has put a challenge to the respective order of cancellation of their GST registration by the impugned orders dated 24.08.2021, 18.04.2022, 10.11.2021 and 11.12.2021. The argument of the learned counsel for the petitioner is, that as per the CGST Act of 2017, as against the cancellation of the registration they have remedy of invoking Section 30 of the Act for filing an application seeking revocation of the cancellation of the registration.
Though the period provided therein is 30 days for preferring an application seeking revocation of cancellation of registration.
The petitioner has yet to file the same and the limitation may be one of the aspect which may create an embargo
The judgment continues below.
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Reproduced from the public record of the Uttarakhand High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.