Mohammad Hakak Lohar And Anr vs Commissioner State Tax And Anr
2025 Latest Caselaw 1739 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Hakak Lohar And Anr vs Commissioner State Tax And Anr on 6 October, 2025

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                       S. No. 06
                                                       Regular Cause List
      IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR

                             WP(C) No. 2434/2025
  Mohammad Hakak Lohar and Anr.                     ...Appellant/Petitioner(s)
  Through: Mr. J.S. Bedi, Advocate
           Mr. Mian Tufail, Advocate
                                   Vs.
  Commissioner State Tax and Anr.                            ...Respondent(s)
  Through: Ms. Maha Majeed, Assisting Counsel
  CORAM:
    HON'BLE MS JUSTICE SINDHU SHARMA, JUDGE
    HON'BLE MR JUSTICE SHAHZAD AZEEM, JUDGE
                                   ORDER

06.10.2025

Petitioners are seeking quashment of Orders dated 11.09.2025 and 22.09.2025, as the respondent No.2 has passed the Order dated 22.09.2025 after the stipulated time of seven days as per the provisions of Section 129(3) of the Jammu and Kashmir Good & Services Tax Act, 2017.

Learned counsel for the p etitioners has placed reliance on judgment titled as TVI. Udhayan Steels (P.) Ltd. vs. Deputy State Tax Officer (Int.), passed by Madras High Court, whereby the impugned order has been quashed as the respondents have not adhered to the statutory and stipulated timeline.

Notice.

Ms. Maha Majeed, accepts notice on behalf of respondents. She seeks and is granted two days' time to file response.

List on 13.10.2025.

                  (SHAHZAD AZEEM)                   (SINDHU SHARMA)
                       JUDGE                             JUDGE

SRINAGAR
06.10.2025
Shabroz