Uttarakhand High Court
9 March vs Commissioner on 9 March, 2026
2026:UHC:1462-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
THE HON'BLE CHIEF JUSTICE MR. MANOJ KUMAR GUPTA
AND
THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY
Writ Petition (M/B) No.132 of 2026
9 March, 2026
Huma Power and Tower Private Limited --Petitioner
Versus
Commissioner, State Goods and Services Tax, Dehradun,
Uttarakhand and Another
----Respondents
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Presence:-
Mr. Shivam Sharma, learned counsel for the petitioner through
V.C.
Ms. Puja Banga, learned Brief Holder for the State of Uttarakhand
through V.C.
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JUDGMENT :(per Mr. Manoj Kumar Gupta C. J.)
1. The petitioner has assailed the order dated 12.04.2022 cancelling the GST registration of the petitioner company on the ground that it has failed to file the returns within prescribed period.
2. Learned counsel for the petitioner submits that in identical facts and circumstances in WPMB No.39 of 2025 a Co-ordinate Bench has permitted the petitioner therein to file application for revocation of the cancellation order and subject to deposit of unpaid tax along with interest and penalty, the competent authority has been directed to decide the application for 1 2026:UHC:1462-DB revocation of the cancellation order. The operative part of the order passed in the said writ petition is as follows:
"8. Accordingly, present writ petition is disposed of by permitting petitioner to move an application for revocation of the cancellation order. If he makes such application within two weeks from today and also furnishes all the pending returns and deposits unpaid tax along with interest and amount of penalty, the Competent Authority shall consider the petitioner's prayer for revocation as per law within four weeks from the date of receipt of such application."
3. It is urged that similar liberty may be granted to the petitioner.
4. Ms. Puja Banga, learned Brief Holder for the State of Uttarakhand appearing through V.C. has no objection in case the present writ petition is disposed of in the same terms.
5. Accordingly, the writ petition is disposed of in the same terms as WPMB No.39 of 2025.
6. Pending application, if any, also stands disposed of.
(MANOJ KUMAR GUPTA, C. J.) (SUBHASH UPADHYAY, J.) Dated: 09.03.2026 SS Digitally signed by SUKHBANT SINGH SUKHBANT SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=71978f9c61bfde0ba69967c787b1764ea7bc7dd129a8a6380d49b1885e628 615, postalCode=263001, st=UTTARAKHAND, serialNumber=2D8B71B8D8E345F6B7F95B1DD4FB4BEBD2B7D72C42261361AED33 172F152148D, cn=SUKHBANT SINGH Date: 2026.03.09 16:35:47 +05'30' 2