Delhi High Court
M/S Shri Ganesh Enterprises vs Principal Commissioner Of Goods And ... on 21 February, 2024
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment delivered on: 21.02.2024
+ W.P.(C) 2574/2024
M/S SHRI GANESH ENTERPRISES ..... Petitioner
versus
PRINCIPAL COMMISSIONER OF GOODS
AND SERVICES TAX, SOUTH DELHI ..... Respondent
Advocates who appeared in this case:
For the Petitioner: Mr. Pranay Jain and Mr. Karan Singh, Advocates
For the Respondent: Mr. Rajesh Gogna, CGSC with Ms. Priya Singh,
Advocate
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioner impugns show cause notice dated 10.11.2023
whereby the GST registration of the petitioner was suspended with
effect from 10.11.2023.
2. Vide show cause notice dated 10.11.2023, petitioner was called
upon to show cause as to why the registration be not cancelled for the
following reasons:-
"Section 29(2)(e)-registration obtained by means of fraud, willful
misstatement or suppression of facts"
3. Petitioner was running his business and possessed GST
registration.
4. Petitioner had submitted an application seeking cancellation of
GST registration on 23.02.2023. Pursuant to the said application for
cancellation. Petitioner was a issued show cause notice dated
27.02.2023 inter-alia seeking information of inputs held in stock or
inputs contained in semi-finished or finished goods held in stock.
5. Vide order dated 10.11.2023, the application for cancellation of
registration was rejected. Said order records that "Neither the tax
payer nor any authorised person on behalf of the tax payer appeared
for personal Hearing. You have not replied to the notice issued by this
office within the time specified therein. Therefore, your application
for cancellation of registration is hereby rejected in accordance with
the provisions of the Act. Therefore, you application is rejected in
accordance with the provisions of the Act."
6. Thereafter a show cause notice dated 10.11.2023 was issued to
the petitioner after a gap of 9 months seeking to cancel its registration.
Said notification was issued on the ground that "Section 29(2)(e)-
registration obtained by means of fraud, willful misstatement or
suppression of facts". The show cause notice required the petitioner to
appear before the undersigned i.e. authority issuing the notice. Notice
did not give the name or designation the officer or place where the
petitioner has to appear.
7. Thereafter, vide show cause notice dated 10.11.2023, the
registration of the petitioner was suspended w.e.f. 10.11.2023.
8. Learned counsel for the petitioner submitted that petitioner has
shut all business activities. As per the petitioner he on his own found
discrepancy in his return and accordingly deposited a sum of Rs. 7,
50,107/-.
9. In view of above facts and circumstances, the order dated
10.11.2023 rejecting application of the petitioner seeking cancellation
of its registration is set aside. The GST registration is cancelled with
effect from 23.02.2023 i.e. the date when the petitioner first applied
for cancellation of its registration. Petitioner shall, however, comply
with Section 29 of the Central Goods and Services Tax Act, 2017 and
furnish all the details as required by the said provisions.
10. It is clarified that respondents are at liberty to take further
action in accordance with law and are not precluded from
taking any steps for recovery of any tax, penalty or interest that may
be due from the petitioner.
11. The petition is accordingly disposed of in the above terms.
SANJEEV SACHDEVA, J
FEBRUARY 21, 2024 RAVINDER DUDEJA, J
'rs'
