M/S Shah Batteries Private Limited vs. The Union Of INDIA
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IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD
THE HON’BLE THE ACTING CHIEF JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE SUDDALA CHALAPATHI RAO
WRIT PETITION No.30470 OF 2026 (CNR No.HBHC010626052026)
Dated: 05.11.2026
Between:
M/s. Shah Batteries Private Limited …Petitioner AND The Union of India, Represented by its Secretary, Ministry of Finance, Department of Revenue, North Block, New Delhi & 4 others …Respondents
ORDER: (per the Hon’ble the Acting Chief Justice P.Sam Koshy)
Heard Mr. A.V.A.Siva Kartikeya, learned counsel appearing for the petitioner and Mr. Dominic Fernandes, learned Senior Standing Counsel for Central Board of Indirect Taxes and Customs (CBIC) appearing for respondent Nos.2 to 5. 2. The instant is the case where the writ petition has been filed assailing the impugned order dated 31.08.2026 whereby the respondents have issued the order of cancellation of registration under GST Law sofar as the petitioner is concerned. 2
At the outset, the learned counsel for the petitioner, assailing the impugned order of cancellation of registration, submits that the show cause noti
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